Unknown vs For Applicant(S) : Mr. K. De
2026 Latest Caselaw 2323 Tri

Tripura High Court

Unknown vs For Applicant(S) : Mr. K. De on 6 April, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                                            HIGH COURT OF TRIPURA
                                                   AGARTALA
                                                IA No. 02 of 2026 in
                                               Mac. App No. 37/2026


      For Applicant(s)                          :      Mr. K. De, Addl. G.A.
      For Respondent(s)                         :      Mr. Arjun Acharjee, Advocate.

                                   HON'BLE JUSTICE DR. T. AMARNATH GOUD

                                                        ORDER

06.04.2026

This application has been filed under 2nd Proviso to Section 173 of the Motor Vehicles Act, 1988 for condoning the delay of 31 days in preferring the connected appeal.

Heard learned counsel appearing for both the parties.

For the reasons stated in the accompanying affidavit and the averments made out before this Court during the course of arguments, delay caused in preferring the appeal is condoned and, the same is ordered.

In view of the same, this instant interlocutory application is allowed and thus, disposed of.

DR. T. AMARNATH GOUD, J

Paritosh

SABYASAC SABYASACHI GHOSH HI GHOSH Date: 2026.04.08 10:57:58 +05'30'