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Chandan Kanti Dhar vs Ratna Poddar
2024 Latest Caselaw 7 Tri

Citation : 2024 Latest Caselaw 7 Tri
Judgement Date : 11 January, 2024

Tripura High Court

Chandan Kanti Dhar vs Ratna Poddar on 11 January, 2024

Author: Arindam Lodh

Bench: Arindam Lodh

                                            Page 1 of 1




                                 HIGH COURT OF TRIPURA
                                       AGARTALA

                                          IA No.1 of 2023
                                                In
                                          FA No.4 of 2023
          Chandan Kanti Dhar
                                                                      ....Applicant(s)
                                      Versus

          Ratna Poddar
                                                                   ....Respondent(s)

For the Applicant(s) : Mr. S. Bhattacharjee, Advocate For the Respondent(s) : Mr. D. Debnath, Advocate

HON'BLE MR. JUSTICE ARINDAM LODH HON'BLE MR. JUSTICE S.D. PURKAYASTHA Order

11/01/2024

Heard Mr. S. Bhattacharjee, learned counsel appearing for the applicant. Also heard Mr. D. Debnath, learned counsel appearing for the respondent.

This is an application filed under Order 41 Rule-3A of CPC read with Section 5 of Limitation Act, 1908 and Section 19(3) of the Family Courts Act, 1984 for condoning the delay of 26 days in preferring the connected appeal against the judgment dated 14.06.2023 passed by the Ld. Addl. Judge, Family Court, Agartala, in T.S.(Div) 392/2019.

Mr. Bhattacharjee, learned counsel has submitted that the delay caused in preferring the appeal was unintentional and the reasons for the same have been explained in the instant application.

Mr. D. Debnath, learned counsel has not raised any objection to the 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, we deem it fit to allow the instant application.

Accordingly, the delay of 26 days in preferring the connected appeal is hereby condoned and the present application is allowed and disposed of

JUDGE JUDGE Snigdha

SANJAY Digitally signed by SANJAY GHOSH

GHOSH Date: 2024.01.11 16:24:16 +05'30'

 
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