The State Of Tripura And Ors vs .
2026 Latest Caselaw 1055 Tri

Tripura High Court

The State Of Tripura And Ors vs . on 25 February, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

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                                                       HIGH COURT OF TRIPURA
                                                                AGARTALA
                                                             IA NO.01 OF 2025
                                                           IN WA NO.02 OF 2026
                                  The State of Tripura and ors.
                                  Vs.
                                  Sri Tapas Deb.

                                                        HON'BLE JUSTICE DR. T. AMARNATH GOUD
                                                      HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

                                  Present:
                                  For the Applicant(s)                      : Mr. K. De, Addl. G.A.

                                  For the Respondent(s)                     : None.

25.02.2026 Order

This present application has been filed for condoning the delay of 46 days in preferring the connected appeal.

Heard Mr. K. De, Addl. G.A., appearing for the appellants. It is seen from the office note that the notice has been duly served upon the sole respondent. However, when the case is called, there is no representation on behalf of the respondent.

For the reasons stated in the affidavit appended to this application, this present interlocutory application stands allowed and the delay stands condoned.

                        S. DATTA PURKAYASTHA, J                                   DR. T. AMARNATH GOUD, J




    suhanjit


RAJKUMAR        SUHANJIT SINGHA

SUHANJIT SINGHA Date: 2026.02.27 15:21:41 +05'30'