The Deputy Chief Engineer (Con-2) vs Sri Sudhan Chandra Biswas & Anr
2025 Latest Caselaw 547 Tri

Tripura High Court

The Deputy Chief Engineer (Con-2) vs Sri Sudhan Chandra Biswas & Anr on 12 February, 2025

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                                      HIGH COURT OF TRIPURA
                                             AGARTALA
                                          IA NO.01 OF 2024
                                      In LA.App No. 73 of 2024

  The Deputy Chief Engineer (Con-2)                                        Applicant(s)
                           Versus
  Sri Sudhan Chandra Biswas & Anr.                                       Respondent(s)



  For Applicant(s)                     :       Mr. B. Majumder, Dy. SGI.

  For Respondent(s)                    :       Mr. T.D. Majumder, Sr. Advocate.
                                               Ms. R. Debbarma, Advocate.




                         HON'BLE MR. JUSTICE T. AMARNATH GOUD

                                                 ORDER

12.02.2025

This is an application filed under section 5 of the Limitation Act

for condoning delay of 216 days in filing the connected appeal against the

judgment and award dated 14.09.2023 passed by the Ld. LA Judge South

Tripura, Sabroom in Case No. Civil Misc (LA) 60 of 2022.

Heard learned counsel for the respective parties.

For the reasons stated in the accompanying affidavit and the

averments made out before this Court during the course of arguments, delay

caused in preferring the appeal is condoned.

With the above observation and direction, the present

interlocutory application stands allowed and thus disposed of.

JUDGE

Paritosh

SABYA Digitally signed by SABYASACHI SACHI GHOSH Date: 2025.02.20 GHOSH 11:25:39 +05'30'