Present vs For The
2022 Latest Caselaw 719 Tri

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                           HIGH COURT OF TRIPURA
                                 AGARTALA
                              IA NO.01 OF 2022
                          IN MAC APP NO.26 OF 2022

               HON'BLE MR. JUSTICE T. AMARNATH GOUD

  Present:
  For the Applicant(s)             : Mr. A. Nandi, Advocate.

  For the Respondent(s)            : Mr. A.K. Deb, Advocate.

29.07.2022

Order

The instant application is filed under Section 5 of the Limitation Act,

1963 for granting condonation of delay of 245 days in preferring the

connected appeal.

Heard Mr. A. Nandi, learned counsel appearing for the applicant as well

as Mr. A.K. Deb, learned counsel appearing for the respondent No.2.

Mr. Nandi, learned counsel appearing for the applicant relied upon the

judgment of Apex Court wherein the Hon'ble Supreme Court has

extended the benefit of exemption of Limitation Act during the COVID

period effecting from March 2020 up to March 2022.

In view of the same, the applicant prays for condoning the delay.

After perusal of the application, this Court is satisfied with the

grounds set forth in the application for condoning the delay of 245 days.

Accordingly, the petition for condonation of delay is allowed and thus

disposed of.

JUDGE

suhanjit