Mr. B. Banerjee vs Mr. S. Debnath
2022 Latest Caselaw 129 Tri

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                        HIGH COURT OF TRIPURA
                             AGARTALA

                            IA NO.02 OF 2022
                        IN CRL.A(J) NO.2 OF 2022

           HON'BLE MR. JUSTICE T. AMARNATH GOUD
            HON'BLE MR. JUSTICE ARINDAM LODH

Present:
For the Petitioner(s)             : Mr. B. Banerjee, Advocate.

For the Respondent(s)             : Mr. S. Debnath, Addl. P.P.

02.02.2022

Order

Heard Mr. B. Bannerjee, learned counsel appearing for

the petitioner as well as Mr. S. Debnath, learned Addl. P.P.

appearing for the State-respondent.

This is a petition filed under Section 5 of the Limitation

Act for condoning the delay of 803 days in preferring the

connected appeal against the judgment dated 30.08.2019.

After perusal of this instant interlocutory application,

this Court is satisfied with the grounds set forth in the

petition for condoning the delay. Accordingly, the petition

for condonation of delay is allowed and the delay is

condoned and thus disposed of.

             JUDGE                                  JUDGE

suhanjit