The State Of Tripura & Others vs Sri Abhiram Majumder & Another
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Tripura High Court

The State Of Tripura & Others vs Sri Abhiram Majumder & Another on 7 January, 2025

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                        HIGH COURT OF TRIPURA
                              AGARTALA
                    I.A. No.01/2024 in W.A. No.108/2024
                              W.A. No.108/2024
The State of Tripura & others
                                              ......... Appellant/Applicant(s).
                                VERSUS
Sri Abhiram Majumder & another
                                                      .........Respondent(s).

For Appellant/Applicant(s) : Mr. Dipankar Sarma, Addl. G.A. For Respondent(s) : Mr. P. Roy Barman, Sr. Advocate, Mr. N. Majumder, Advocate, Ms. A. Debbarma, Advocate.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH HON'BLE MR. JUSTICE S.D. PURKAYASTHA

Order 07/01/2025

I.A. No.01/2024 in W.A. No.108/2024:

There is a delay of 53 days in preferring the instant memo of

appeal by the appellants-State being aggrieved by the judgment and order dated

01.07.2024 passed in WP(C) No.179 of 2024 by the learned Writ Court.

Upon hearing learned counsel for the appellants-State and there

being no serious objection to the prayer, delay being minor coupled with proper

explanation on part of the appellants-State, the same is condoned.

I.A. stands disposed of.

W.A. No.108/2024:

The appeal is admitted for hearing.

Let the matter [W.A. No.108 of 2024] appear under the heading

"For hearing" in usual course. Interim order dated 12.11.2024 to continue.

(S.D. PURKAYASTHA), J (APARESH KUMAR SINGH), CJ

Pulak

PULAK BANIK Digitally signed by PULAK BANIK Date: 2025.01.08 17:41:53 +05'30'