Friday, 08, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Smt. Priyanka Das vs The State Of Tripura & 2 Ors
2025 Latest Caselaw 696 Tri

Citation : 2025 Latest Caselaw 696 Tri
Judgement Date : 27 March, 2025

Tripura High Court

Smt. Priyanka Das vs The State Of Tripura & 2 Ors on 27 March, 2025

                                                            Page 1 of 1

                                                   HIGH COURT OF TRIPURA
                                                         AGARTALA
                                                        IA No. 01 of 2024
                                                  in Review Pet. No. 32 of 2024

Smt. Priyanka Das
                                                                                   ......Applicant(s).
                                                                Vs.
The State of Tripura & 2 Ors.
                                                                                  ......Respondent(s).

For Applicant (s) : Mr. P Roy Barman, Sr. Adv.

Mr. S Bhattacharjee, Adv.

For Respondent(s) : Mr. K De, Addl. GA.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

_O_R_D_E_R_ 27.03.2025

Heard Mr. P Roy Barman, learned Sr. counsel assisted by Mr. S Bhattacharjee, learned counsel appearing for the petitioner and Mr. K De, learned Addl. GA appearing for the respondents.

There has been a delay of 176 days in preferring the petition being Review Petition No. 32 of 2024. It is stated that after receipt of copy of the judgment, the said fact was intimated to the state respondents but the state respondents became silent on the application of the petitioner. Thereafter, the petitioner contacted with Mr. S Bhattacharjee, learned counsel and on perusal of the necessary records learned counsel advised to prefer review petition and ultimately, the review petition was filed with such delay.

Mr. De, learned Addl. GA has not opposed the prayer.

Considered the rival contentions.

This court is satisfied with the explanation of delay as offered by the petitioner.

Accordingly, the delay of 176 days is hereby condoned.

IA is accordingly disposed of.

JUDGE SATABDI DUTTA Digitally signed by SATABDI DUTTA Date: 2025.03.29 14:08:58 -07'00'

Satabdi

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter