Unknown vs For
2026 Latest Caselaw 366 Tri

Tripura High Court

Unknown vs For on 6 February, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                                                  HIGH COURT OF TRIPURA
                                                        AGARTALA

                        IA No.1 of 2025 in Review Pet.28 of 2025



 For Applicant(s)                                  :   Mr. Kohinoor N. Bhattacharya, G.A.
                                                       Ms. P. Chakraborty, Advocate

 For Respondent(s)                                 :   None.

HON'BLE JUSTICE DR. T. AMARNATH GOUD

06.02.2026

Order

When the case is called, Mr. Kohinoor N. Bhattacharya, learned G.A. appears for the applicants State. No appears on behalf of the respondent.

It is seen from the Registry's note dated 29.01.2026 that the notice issued upon the sole respondent has been delivered. But, despite service of notice, there is no representation on behalf of the respondent.

This is an application filed by the applicants for condoning delay of 451 days in preferring the connected review petition.

Having heard the submissions made at the Bar and after going through the averments made in the application, this Court is of the view that the averments made in the application are self-explanatory and thus, the same stand allowed.

Accordingly, the interlocutory application is allowed and disposed of.

                                                                             JUDGE


 Sabyasachi G.


SABYASACHI       Digitally signed by SABYASACHI
                 GHOSH

GHOSH            Date: 2026.02.07 15:35:30
                 +05'30'