The Deputy Chief Engineer ... vs Sri Ratan Natta & Ors. ...
2026 Latest Caselaw 435 Tri

Tripura High Court

The Deputy Chief Engineer ... vs Sri Ratan Natta & Ors. ... on 9 February, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                   HIGH COURT OF TRIPURA
                         AGARTALA
                         I.A. 1/2025
                     In LA App. 8/2026
The Deputy Chief Engineer (Construction), NF Railway
                                                               ----Applicant(s)
                         Versus
Sri Ratan Natta & ors.                                   ----Respondent(s)

For Applicant(s) : Mr. B. Majumder, Deputy SGI For Respondent(s) : None

BEFORE HON'BLE JUSTICE DR. T. AMARNATH GOUD Order 09/02/2026

This is an application filed under Section 5 of the Limitation Act, 1963

for condoning the delay of 1085 days in preferring the appeal against the

impugned judgment and award dated 27.09.2022 passed in Misc.(LA) 289

of 2016 by the learned LA Judge, Sepahijala District, Bishalgarh.

Heard learned counsel appearing for the parties.

After perusal of the contentions made in the petition for condonation of

delay, this court finds satisfactory explanations. Accordingly, the delay of

1085 days in preferring the appeal is hereby condoned and, the application is

allowed and, thus disposed of.

                                                      JUDGE






   SAIKAT KAR                SAIKAT KAR
                             Date: 2026.02.09
                             01:01:50 -08'00'