For vs For
2022 Latest Caselaw 291 Tri

                                 HIGH COURT OF TRIPURA
                                       AGARTALA

                         IA No.2 of 2021 in MAC App 47 of 2021

        For Applicant (s)                       : Mr. A L Saha, Adv.
        For Respondent(s)                       : Mr. P.Roy Barman, Sr. Adv.
                                                  Mr. S. D. Chowdhury, Adv.
                                                  Mr. S. Bhattacharjee, Adv.

                       HON'BLE MR. JUSTICE T. AMARNATH GOUD

                                           ORDER

10.03.2022

This is an application under Section 173(1) second proviso

of the Motor Vehicles Act 1988 for condoning the 637 days of delay in

preferring the appeal against the judgment and award dated

07.04.2018, delivered by Motor Accident Claims Tribunal, Unakoti

Judicial District, Kailashahar, Tripura in case No.TS. (MAC) 02 of 2016.

Heard counsel for the applicant.

Counsel for the respondents has no objection to the prayer

made by the counsel for the applicant.

The application for condoning the delay is allowed.

In view of the above, the interlocutory application stands

disposed of.

JUDGE

Dipak