Unknown vs For
2026 Latest Caselaw 2326 Tri

Tripura High Court

Unknown vs For on 6 April, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                                  HIGH COURT OF TRIPURA
                                         AGARTALA
                                      IA No. 01 of 2026 in
                                     Mac. App No. 38/2026


  For Applicant(s)                    :      Mr. Arjun Acharjee, Advocate.
                                             Ms. M. Basu, Advocate.
                                             Ms. A. Dey, Advocate.
  For Respondent(s)                   :      Mr. P. Gautam, Sr. G.A.

                    HON'BLE JUSTICE DR. T. AMARNATH GOUD
                                              ORDER

06.04.2026

This application has been filed under Section 5 of the Limitation Act, 1963 for condoning the delay of 21 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 SABYAS Digitally signed by SABYASACHI ACHI GHOSH Date: 2026.04.08 GHOSH 10:59:11 +05'30'