Unknown vs For
2025 Latest Caselaw 623 Tri

Tripura High Court

Unknown vs For on 5 March, 2025

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                                                     Page 1 of 1




                                         HIGH COURT OF TRIPURA
                                                 AGARTALA
                                             IA No. 01 of 2024
                                         in Mat. App. No. 02 of 2025

              For Applicant(s)               :     Mr. P. Majumder, Advocate.

              For Respondent(s)              :     None.

HON'BLE MR. JUSTICE T. AMARNATH GOUD HON'BLE MR. JUSTICE BISWAJIT PALIT

05.03.2025

Order

This application has been filed under Section 5 of the Limitation

Act, 1963, for condoning delay of 197 days in preferring the connected appeal

against the impugned judgment and order dated 27.02.2024, passed by the

learned Additional Judge, Family Court , Agartala, West Tripura in Case No.

TS(DIV) 362 of 2017.

It is seen from the office note dated 21.02.2025 that notice has

been duly served upon the sole respondent, despite that there is no

representation from the respondent.

Heard Mr. P. Majumder, learned counsel appearing for the

applicant.

For the reason stated in accompanying affidavit and the

averments made out during the course of arguments, delay caused in

preferring the appeal is condoned.

Accordingly, the interlocutory application stands allowed and

thus disposed of.

               B. PALIT, J                                         T. AMARNATH GOUD, J



 Paritosh

SABYASACHI Digitally signed by
           SABYASACHI GHOSH
           Date: 2025.03.17 10:24:03
GHOSH      +05'30'