Mrs. A. Chakraborty vs None
2023 Latest Caselaw 223 Tri

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                      HIGH COURT OF TRIPURA
                             AGARTALA
                          IA NO.01 OF 2023
                        IN WA NO.21 OF 2023
                HON'BLE THE CHIEF JUSTICE (ACTING)

  Present:
  For the Petitioner(s)              : Mrs. A. Chakraborty, Advocate.

  For the Respondent(s)              : None.

20.03.2023

Order

This is an application filed under Section 5 of the Limitation

Act, for condoning the delay of 66 days in presenting the connected

Writ Appeal challenging the impugned Judgment and Order dated

14.11.2022 passed in WP(C) No.917 of 2022 along with Judgment

& Order dated 01.12.2022 passed in Review Petn. No.66 of 2022

arising out of WP(C) No.917 OF 2022.

Heard Mrs. A. Chakraborty, learned counsel appearing on

behalf of learned Advocate General for the petitioner and perused

the affidavit filed in support of the condonation petition as well as

the counter affidavit.

For the reasons stating in the accompanying affidavit along

with the counter affidavit, this Court is convinced to allow this

instant condonation petion and, accordingly, the delay is condoned.

Consequently, this instant interlocutory application stands disposed

of.

CHIEF JUSTICE (ACTING) suhanjit