Unknown vs For
2026 Latest Caselaw 2210 Tri

Tripura High Court

Unknown vs For on 2 April, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                                      HIGH COURT OF TRIPURA
                                             AGARTALA
                                         I.A No. 01 of 2026 in
                                        Mac. App No. 03 of 2026

   For Appellant(s)                       :      Mr. R. G. Chakraborty, Advocate.
                                                 Ms. S. Chakraborty, Advocate.
   For Respondent(s)                      :      Mr. Samarjit Bhattacharjee, Advocate.


                          HON'BLE JUSTICE DR. T. AMARNATH GOUD

                                                   ORDER

02.04.2026 This present application has been filed under Order 41 Rule 3A of CPC, 1908 read with Section 5 of the Limitation Act, 1963 for condoning the delay of 129 days in preferring the connected appeal.

When the case is called, both parties are present before this Court. Mr. Samarjit Bhattacharjee, learned counsel appearing for the respondent Nos. 1 and 2 submits before this Court that the subject-matter involved in this present appeal has already been decided by this Court in Mac. App No. 76 of 2025 dated 01.12.2025 and in view of the same, no further orders are required in this present appeal.

Mr. R.G Chakraborty, learned counsel appearing for the applicant, in all fairness conceded the submission of the learned counsel of the respondents and seek permission to withdraw the same.

Upon hearing the submission of both the parties, this present application stands dismissed as withdrawn. Resultantly, the connected appeal also stands dismissed as withdrawn.

In view of the above, this interlocutory application is disposed of.

DR. T. AMARNATH GOUD, J

Paritosh SABYAS Digitally signed by SABYASACHI ACHI GHOSH Date: 2026.04.06 GHOSH 15:50:18 +05'30'