Sri Sukhen Debbarma & Ors vs The State Of Tripura And Ors. ...
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Tripura High Court

Sri Sukhen Debbarma & Ors vs The State Of Tripura And Ors. ... on 16 May, 2024

Author: Arindam Lodh

Bench: Arindam Lodh

                     HIGH COURT OF TRIPURA
                           AGARTALA
                            I.A. 1/2024
                         In W.A. 46/2024
Sri Sukhen Debbarma & ors.                                   ----Applicant(s)
                                         Versus
The State of Tripura and ors.                                ----Respondent(s)

For Applicant (s) : Mr. S. Bhattacharjee, Advocate For Respondent(s) : Ms. R. Chakraborty, Advocate HON'BLE MR. JUSTICE ARINDAM LODH HON'BLE MR. JUSTICE S.D. PURKAYASTHA Order 16/05/2024

Heard Mr. S. Bhattacharjee, learned counsel for the applicant. Also

heard Ms. R. Chakraborty, learned counsel appearing for the respondents-

State.

This is an application filed under Section 5 of the Limitation Act, 1963

for condoning the delay of 46 days in preferring the writ appeal against the

judgment and order dated 08.02.2024 passed in WP(C) 427 of 2023.

Issue Notice calling upon the respondents to show cause as to the delay

of 46 days in preferring the writ appeal shall not be condoned, as prayed for;

and/or why such further and other order(s) shall not be passed as to this

Court may deem fit and proper.

Notice is made returnable on 27.06.2024.

Since Ms. R. Chakraborty, learned counsel appears and accepts notice on

behalf of respondents no. 1 2 and 3, no formal notice needs be issued upon

those respondents.

The applicant shall take steps for service of notice upon the remaining

respondents within 7 days by registered post with AD.

          JUDGE                                          JUDGE






SAIKAT KAR             KAR
                       Date: 2024.05.16 02:09:55
                       +05'30'