Tripura High Court

Unknown vs For on 20 May, 2025

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                                                 Page 1 of 1




                                      HIGH COURT OF TRIPURA
                                              AGARTALA
                                           IA No. 01 of 2025
                                       in Rev. Pet. No. 15 of 2025

                 For Applicant(s)        :     Mr. M. Debbarma, Addl. G.A.

                 For Respondent(s)       :     Mr. Somik Deb, Sr. Advocate.

Mr. P. L Debbarma, Advocate.

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

20.05.2025

Order

This application has been filed under Section 5 of the

Limitation Act, 1963 read with Chapter -VIII P of High Court of Tripura

Rules, 2023 for condoning delay of 343 days for reviewing the

Judgment and Order dated 06.03.2024 passed in W.A No. 180 of 2022

by the Division Bench of this Court.

Heard learned counsel appearing for the parties.

For the reasons stated in the accompanying affidavit and

the averment made out before this Court, during the course of

argument, delay caused in preferring the appeal stands ordered.

Accordingly, the Interlocutory Application for condoning

delay of 343 days stands allowed and thus, the same is disposed of.

                   B. PALIT, J                                 T. AMARNATH GOUD, J



Paritosh

SABYA Digitally signed
      by SABYASACHI

SACHI GHOSH
      Date:
      2025.05.22
GHOSH 16:48:10 +05'30'