Unknown vs For The
2025 Latest Caselaw 698 Tri

Tripura High Court

Unknown vs For The on 27 March, 2025

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

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                                             HIGH COURT OF TRIPURA
                                                    AGARTALA
                                                 IA NO.01 OF 2024
                                             IN MAC APP NO.31 OF 2024

                    HON'BLE MR. JUSTICE T. AMARNATH GOUD

      Present:
      For the Applicant(s)                           :    Mr. Sankar Lodh, Advocate.

      For the Respondent(s)                          :   Mr. Alik Das, Advocate.

Mr. Karnajit De, Advocate.

Mr. P. Baidya, Advocate.

27.03.2025

Order

The present application has been filed under proviso to

Section 173 of the Motor Vehicles Act, 1988, seeking condonation of 92

day in presenting the connected appeal challenging the impugned

Judgment and Award dated 09.10.2023, passed by the learned Member,

Motor Accident Claims Tribunal, North Tripura, Dharmanagar, in T.S.

(MAC) No. 45 of 2019.

Mr. Sankar Lodh, learned counsel appearing for the applicant

submits before this Court that, as per the order passed by this Court, he

has taken steps to serve notice upon respondent No. 3 through paper

publication, and the proof of the same has been placed on record.

Accordingly, the learned counsel prays for condonation of the delay.

Heard both sides and perused the records.

For the reasons indicated in the accompanying affidavit filed

in support of the petition, the present condonation application stands

allowed, and the delay stands condoned.

                                                                                      JUDGE

      suhanjit



RAJKUMAR         RAJKUMAR SUHANJIT
SUHANJIT         SINGHA
                 Date: 2025.03.27 15:08:52
SINGHA           +05'30'