The State Of Tripura And Ors vs Sri Kanu Chandra Paul And Ors
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Tripura High Court

The State Of Tripura And Ors vs Sri Kanu Chandra Paul And Ors on 25 April, 2025

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                       HIGH COURT OF TRIPURA
                              AGARTALA
                            IA No.1 of 2024
                           In RSA 15 of 2024

The State of Tripura and Ors.
                                                             ---Applicant(s)
                                     Versus

Sri Kanu Chandra Paul and Ors.
                                                          ----Respondent(s)

For Applicant(s) : Mr. Shaktimoy Chakraborty, Advocate General Mr. Pradyot Maishan, Adv.

For Respondent(s) : Mr. Deba Ranjan Chowdhury, Sr. Adv.

Mr. Dipak Deb, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 25/04/2025 Learned Advocate General Mr. S. M. Chakraborty assisted by

Mr. P. Maishan, Learned Counsel is present on behalf of the

applicants.

Mr. D. R. Chowdhury, Learned Senior Counsel assisted by

Mr. D. Deb, Learned Counsel appears for the respondent No.1.

None appears for the proforma-respondent-defendant i.e.

respondents No.2 and 3.

This appeal is preferred challenging judgment dated

31.08.2021 and decree thereof passed by the Learned Addl.

District Judge, West Tripura, Agartala, Court No.5 in connection

with Title Appeal No.32 of 2019 reversing the judgment dated

27.02.2019 and a consequential decree delivered by the Learned

Civil Judge, (Jr. Division), Agartala, West Tripura, Court No.2 in

connection with T.S. 76 of 2013 and along with the memo of

appeal another application for condonation of delay of 647(six

hundred and forty seven) days has been filed.

Learned Advocate General appearing for the applicant drawn

attention of the court that all the grounds have been duly

mentioned in the relevant paras of the condonation application

and there were no willful laches on the part of the state-authority

but due to some official formalities appeal could not filed in time.

So he urged for allowing the application for condonation of delay

for the sake of justice.

On the other hand, Learned Senior Counsel Mr. D. R.

Chowdhury assisted by Mr. D. Deb, Learned Counsel appearing for

the respondent No.1 drawn the attention of the court that the

grounds as mentioned in the application are not at all satisfactory.

I have seen the condonation application. In my considered

view the grounds are not at all satisfactory. But it is on record that

due to some official formalities the appeal could not be filed in

time. So for the sake of justice, an opportunity be granted to the

state authority to proceed with the appeal and accordingly the

application for condonation of delay is hereby allowed.

Thus, the IA stands disposed of.

                                                                    JUDGE





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