For vs For
2023 Latest Caselaw 178 Tri

                                         HIGH COURT OF TRIPURA
                                               AGARTALA
                                      I.A.01 of 2022 in RFA 24 of 2022

               For Applicant(s)                   : Mr. S. Das, Adv.
               For Respondent(s)                  : Mr. P. Chakraborty, Adv.

Ms. S. Debnath, Adv.

HON'BLE MR. JUSTICE T. AMARNATH GOUD

Order

21/02/2023

Heard Mr. S. Das, learned counsel appearing for the applicants. This is an application under Order 41 Rule 3 of the CPC read with Section 5 of the Limitation Act for condoning the delay of 45 days in preferring this appeal under Section 96 of the CPC against the judgment dated 30.04.2022 and preliminary decree dated 07.05.2022 passed in T.S.(P)25 of 2015 by the Court of the Civil Judge, Senior Division, Court No.2, Khowai, Tripura.

On perusal of the application, it is found that the explanations for delay so given are satisfactory and convincing. Learned counsel for the respondents has also no objection to the same.

For the reasons stated in the application and those made out during the course of arguments, the delay caused in filing the appeal stands condoned.

In terms of the above, this applications stands allowed and disposed of.

JUDGE

Sabyasachi B