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Tripura Other Backward Classes ... vs Shri Sabyasachi Kar & Others
2023 Latest Caselaw 168 Tri

Citation : 2023 Latest Caselaw 168 Tri
Judgement Date : 17 February, 2023

Tripura High Court
Tripura Other Backward Classes ... vs Shri Sabyasachi Kar & Others on 17 February, 2023
                                    Page 1 of 2




                          HIGH COURT OF TRIPURA
                                AGARTALA
                        I.A. No.01/2023 in W.A. No.17/2023

Tripura Other Backward Classes Co-operative Development Corporation Ltd.
& others
                                                     .........Applicant(s).
                              VERSUS
Shri Sabyasachi Kar & others
                                                   .........Respondent(s).

For Applicant(s) : Mr. Biswanath Majumder, CGC.

For Respondent(s) : None.

HON'BLE THE CHIEF JUSTICE MR. JASWANT SINGH HON'BLE MR. JUSTICE ARINDAM LODH

Order 17/02/2023 (Jaswant Singh, C.J.)

The prayer in the instant application is for condonation of 30

days delay in filing the intra-Court appeal directed against the order dated

09.12.2022 passed by the learned Single Judge.

Heard Mr. Biswanath Majumder, learned CGC appearing for the

applicant/appellant on condonation of delay.

For the reasons stated in the application, the delay of 30 days

being significantly small, is condoned without notice to the respondents.

W.A. No.17/2023

Learned counsel for the appellant has referred to an undertaking

dated 05.05.2012 furnished by Sri Sabyasachi Kar/respondent No.1 (writ

petitioner), which is available on his personal file of employment, wherein he

has admitted execution of a document of letter of guarantee as security for the

loan availed by the principal loanee-Sri Santanu Das. The said document is

available at page 115-116 of the memo of writ appeal. It is thus contended

that the learned Single Judge has erred in deciding the issue in favour of the

respondents by illegally ignoring the impact of the aforesaid undertaking.

Issue notice to the respondents, returnable within four weeks.

Requisites be filed by the appellants.

List the matter [W.A. No.17 of 2023] on 16.03.2023 for further

consideration.

In the meanwhile, the operation of the impugned judgment and

order shall remain stayed.

    (ARINDAM LODH), J                           (JASWANT SINGH), CJ

Pulak
 

 
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