Sunday, 17, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Sri. V. Thansanga Darlong & Ors vs Sri Khuma Darlong
2024 Latest Caselaw 1238 Tri

Citation : 2024 Latest Caselaw 1238 Tri
Judgement Date : 23 July, 2024

Tripura High Court

Sri. V. Thansanga Darlong & Ors vs Sri Khuma Darlong on 23 July, 2024

                                Page 1 of 2


                      HIGH COURT OF TRIPURA
                            AGARTALA
                         I.A. No.01 of 2024
                                  in
                         RSA No. 18 of 2024

Sri. V. Thansanga Darlong & Ors.
                                                        ......Applicant(s)
                                 Versus
Sri Khuma Darlong
                                                     ......Respondent(s)

For Applicant(s) : Mr. D. Bhattacharya, Sr. Adv.

                         :    Mr. S. Das, Adv.
For Respondent(s)        :    Mr. B. N. Majumder, Sr. Adv.
                         :    Mr. D. J. Saha, Adv.


HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

_O_R_D_E_R_ 23.07.2024

Heard Mr. D. Bhattacharya, learned Senior Counsel

assisted by Mr. S. Das, learned counsel appearing for the

applicants.

Also heard Mr. B. N. Majumder, learned Senior Counsel

assisted by Mr. D. J. Saha, learned counsel appearing for the

respondent.

The judgment and order passed by Ld. Addl. District

Judge, Dhalai Judicial District, Ambassa dated 22.08.2023 in Title

Appeal No.01 of 2023 is under challenge. There has been a delay

of 155 days in preferring the appeal.

Mr. Majumder, learned Senior Counsel has not opposed

the prayer considering the minimal period of delay.

This Court is satisfied with the explanation given by the

applicants regarding such delay of 155 days on the ground that

there being several persons joined as applicants in this case had

to take their unanimous decision to prefer the appeal and this way

the delay has primarily been occasioned. Further cause of delay

was for collection of certified copies of several documents.

The petition is accordingly allowed and delay in filing

the appeal is condoned.

The interim application is accordingly disposed of.

JUDGE

SATABDI DUTTA DUTTA Date: 2024.07.24 17:23:04 +05'30'

Riki

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter