Citation : 2025 Latest Caselaw 534 Tri
Judgement Date : 11 February, 2025
Page 1 of 1
HIGH COURT OF TRIPURA
AGARTALA
IA NO.01 OF 2024
IN WA NO.119 OF 2024
HON'BLE MR. JUSTICE T. AMARNATH GOUD
HON'BLE MR. JUSTICE BISWAJIT PALIT
Present:
For the Applicant(s) : Mr. Bibhal Nandi Majumder, Sr. Advocate.
Mr. D.J. Saha, Advocate.
For the Respondent(s) : Mr. Somik Deb, Sr. Advocate.
Mr. Samarjit Bhattacharjee, Advocate.
Mr. Pannalal Debbarma, Advocate.
11.02.2025
Order
This present application has been filed for condoning a delay
of 267 days in preferring the accompanying writ appeal challenging the
impugned common Judgment and Order passed on 15.12.2023 by the
Hon'ble Single Judge in WP(C) No.335/2021 and WP(C) No.177/2022.
Heard Mr. B.N. Majumder, learned Sr. counsel assisted by
Mr. D.J. Saha, learned counsel appearing applicants as well as Mr. Somik
Deb, learned Sr. counsel assisted by Mr. P. Debbarma, learned counsel
appearing for the private respondent No.1. Mr. S. Bhattacharjee, learned
counsel appears for the respondents No.5 and 8 as Legal Aid Counsel.
Mr. Deb, learned Sr. counsel appearing for the private
respondent No.1, vehemently opposed this present condone delay
application. However, in terms of the reasons stated in affidavit appended
to this present interlocutory application, the same is allowed and thus
disposed of.
B. PALIT, J T. AMARNATH GOUD, J
suhanjit
RAJKUMAR RAJKUMAR SUHANJIT
SUHANJIT SINGHA
Date: 2025.02.13 11:06:51
SINGHA +05'30'
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