For vs For
2022 Latest Caselaw 954 Tri

                                          HIGH COURT OF TRIPURA
                                                  AGARTALA
                                      I.A.01 of 2022 in Arb.A.11 of 2022
                      For Applicant(s)            :      Mr. D. Bhattacharya, G.A.
                      For Respondent(s)           :      Mr. A. Sengupta, Adv.

HON'BLE THE CHIEF JUSTICE (ACTING) HON'BLE MR. JUSTICE ARINDAM LODH

Order

16.11.2022

Heard Mr. D. Bhattacharya, learned counsel appearing for the

applicant.

This is an application under Section 5 of the Limitation Act for

condoning the delay of 67 days in preferring the appeal against the judgment

dated 23.02.2022 passed in Civil Misc.(Arbitration)04 of 2020 passed by the

District Commercial Court, West Tripura, Agartala.

Having heard the counsel for the parties, this court is of the view

that the delay may be condoned. Accordingly, it is ordered.

In terms of the above, this application stands allowed and

disposed of.

                     JUDGE                                      CHIEF JUSTICE (ACTING)




Sabyasachi B