For vs For
2022 Latest Caselaw 991 Tri

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                        HIGH COURT OF TRIPURA
                          _A_G_A_R_T_A_L_A_
                    I.A. No.1 of 22 in Review Pet. No. 54 of 2022
For Applicant(s)        :    Mr. A. K. Pal, Advocate.
For Respondent(s)       :    Mr. B. N. Majumder, Sr. Advocate.

Mr. B. Paul, Advocate.

HON'BLE THE CHIEF JUSTICE (ACTING) _O_ R_ D_ E_ R_ 28/11/2022 Heard.

The present application has been filed under Section-5 of the Limitation Act for condoning the delay of 101 days in filing the Review Petition under Section-114 of the Code of Civil Procedure, 1908 for review the judgment and order dated 25.01.2022.

After hearing the arguments advanced by the learned counsel appearing for the applicant and perusal of the averments made in this application, this Court is of the considered opinion that the explanations as has been given in this petition are not self-explanatory and no case has been made out for reviewing the order. It is pertinent to mention herein that no material evidence has been placed on record in support of the contentions made before Court. Accordingly, the present application stands rejected.

The interlocutory application is dismissed.

CHIEF JUSTICE (ACTING)

A. Ghosh