Abdur Rahman And Ors vs Inus Ali And Ors
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Tripura High Court

Abdur Rahman And Ors vs Inus Ali And Ors on 22 July, 2024

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                                             HIGH COURT OF TRIPURA
                                                   AGARTALA
                                           I.A.01 of 2024 in RSA 14 of 2024

                    Abdur Rahman and Ors.

                                                                                          ----Applicant(s)
                                                                 Versus

                    Inus Ali and Ors.
                                                                                       ----Respondent(s)

For Applicant(s) : Mr. A. Bhaumik, Adv.

Mr. S. Dey, Adv.

For Respondent(s) : Mr. T.D. Majumder, Sr. Adv.

Mr. D. Kalai, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 22/07/2024

Learned counsel, Mr. A. Bhaumik is present for the applicants. Learned senior counsel, Mr. T.D. Majumder, Learned senior counsel assisted by Mr. D. Kalai, Learned counsel is present for the respondents No.1 & 2.

This is an appeal under Section 5 of the Limitation Act to condone the delay of 94 days in preferring the connected appeal against the judgment dated 12.09.2023 and decree thereof passed in connection with Case No.T.A.47 of 2019 by the Learned District Judge, Unakoti District, Kailashahar which arose out of the judgment dated 22.08.2019 and decree thereof passed by Learned Civil Judge, Senior Division, Kailashahar, Unakoti District in connection with Case No.T.S.03 of 2018.

Heard Learned counsels.

Considered.

No objection from the side of the respondents. This Court is satisfied with the grounds mentioned in this application. Considering the facts and circumstances, the delay of 94 days in preferring the appeal is hereby condoned.

Accordingly, the I.A. stands disposed of.

JUDGE

Date: 2024.07.24 11:43:16 +05'30'