In Rsa 53/2022 vs Ms. A. Debbarma
2023 Latest Caselaw 177 Tri

                         HIGH COURT OF TRIPURA
                               AGARTALA
                                  I.A. 1/2022
                                In RSA 53/2022
For Applicant(s)         :      Mr. P. Roy Barman, Sr. Advocate
                                Ms. A. Debbarma, Advocate
For Respondent(s)        :      Mr. S. Debnath, Advocate

HON'BLE MR. JUSTICE ARINDAM LODH Order 21/02/2023 This is an application filed under Order XLI Rule 3A of the CPC read with section 5 of the Limitation Act, 1963 for condoning the delay of 2 days in preferring the appeal against the impugned judgment and award dated 17.08.2022 passed in case no. Title Appeal 02 of 2020.

Heard Mr. P. Roy Barman, learned senior counsel assisted by Ms. A. Debbarma, learned counsel appearing for the appellant-applicant who submits that the delay caused in preferring the appeal was unintentional and the reasons for the same have been sufficiently explained in the instant application.

Mr. S. Debnath, learned counsel appearing for the respondents does not raise any objection to the said prayer for condonation of delay.

Considering the above submissions of the learned counsel appearing for the parties and after going through the reasons for causing delay, I deem it fit to allow this application.

Accordingly, the delay of 2 days in preferring the appeal is hereby condoned and the application stands allowed and, thus, disposed off.

JUDGE

Saikat