Tripura High Court

Sri Amar Kanta Sinha vs Sri Nilkanta Sinha & Others on 30 May, 2025

                                           Page 1 of 1



                             HIGH COURT OF TRIPURA
                                    AGARTALA
                                I.A. No.01 of 2025
                                        in
                                RSA No.06 of 2025

Sri Amar Kanta Sinha
                                                                    .......Applicant(s)
                                            Versus
Sri Nilkanta Sinha & others
                                                                 .......Respondent(s)

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

For Respondent(s) : None.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

_O_R_D_E_R_

30.05.2025

Heard Mr. Pranabashis Majumder, learned counsel appearing

for the applicant.

Mr. Majumder, learned counsel submits that there has been

only 76 days delay in filing the appeal and the reason for such delay is

that after collection of certified copies of the impugned judgment and

decree, the applicant contacted his learned counsel at Agartala but later

on, he became seriously ill and therefore, such delay has occasioned.