Smt. Shikha Rani Das Sarkar vs The State Of Tripura & Ors
2024 Latest Caselaw 1161 Tri

Tripura High Court

Smt. Shikha Rani Das Sarkar vs The State Of Tripura & Ors on 15 July, 2024

                                                            Page 1 of 1


                                             HIGH COURT OF TRIPURA
                                                   AGARTALA
                                      I.A. 01 of 2024 of L.A.APP.No.37 of 2024

                     Smt. Shikha Rani Das Sarkar

                                                                                            ----Applicant(s)
                                                             Versus

                     The State of Tripura & Ors.

                                                                                          ----Respondent(s)

For Applicant(s) : Mr. D. Debnath, Adv. For Respondent(s) : Mr. B. Majumder, DSGI.

Mr. K. De, Addl. G.A.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 15/07/2024 Learned counsel for the petitioner-applicant, Mr. D. Debnath is present. Learned Addl. G.A. for the respondents No.1 & 3, Mr. K. De is present and Learned DSGI for the respondent No.2, Mr. B. Majumder is present.

Learned counsel for the petitioner-applicant has already filed by the amendment petition and supplied the same to the Learned counsel for the respondents.

The petitioner-applicant has challenged the judgment and award dated 27.03.2023 passed by Learned Presiding Officer, Agartala, West Tripura in connection with Case No.L.A.86 of 2018 and along with the memo of appeal there is an application for condonation of delay of 310 days in preferring the appeal.

Learned DSGI for the respondent No.2 has submitted an objection against the application for condonation of delay.

Heard both the sides.

Considered.

On perusal of the application, it is found that the explanations for delay so given are satisfactory and convincing.

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

I.A. is accordingly stands disposed of.

JUDGE

Date: 2024.07.16 10:54:39 +05'30'