Sri Jiban Krishna Banik vs Tripura Gramin Bank
2026 Latest Caselaw 471 Tri

Tripura High Court

Sri Jiban Krishna Banik vs Tripura Gramin Bank on 10 February, 2026

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                        HIGH COURT OF TRIPURA
                              AGARTALA
                     IA No.01/2025 in WA No.105 of 2025
Sri Jiban Krishna Banik, son of late Rakhal Chandra Banik, resident of Town
Pratapgarh, Central Road Extension, P.O. Agartala, P.S. East Agartala, District-
West Tripura, PIN-799001, aged about 68 years
                                                 .........Applicant/Appellant(s);
                                    Versus
1. Tripura Gramin Bank, a Government Undertaking, represented by its
Chairman, having his office at Abhoynagar, Agartala, District- West Tripura,
PIN-799005
2. The Chairman, Tripura Gramin Bank, a Government Undertaking,
represented by its Chairman, having his office at Abhoynagar, Agartala,
District- West Tripura, PIN-799005
3. The Board of Directors, Tripura Gramin Bank, Abhoynagar, Agartala,
District- West Tripura, PIN-799005
                                                  .........Respondent(s)

For Applicant/Appellant(s) : Mr. Somik Deb, Sr. Advocate, Ms. Adwitya Chakraborty, Advocate.

For Respondent(s) : Mr. Prabir Saha, Advocate.

HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO HON'BLE MR. JUSTICE BISWAJIT PALIT Order 10/02/2026

Heard counsel for the parties.

2. This application is filed seeking condonation of delay of 157 days

in preferring the connected Writ Appeal against the judgment dt.13.03.2025 in

WP(C) No.183/2023.

3. The applicant/appellant is a pensioner and a senior citizen.

4. In the application seeking condonation of delay, he has given

details of the counsel whom he had approached initially, and the present

counsel who he subsequently approached, and explained that because the

matter had a chequered history, there was some time taken in obtaining legal

advice to file the appeal, and the delay in filing the appeal be condoned.

5. Though counsel for the respondents-Bank has strongly opposed

the condonation of delay, taking into account the fact that the appellant is a

senior citizen and also a pensioner, and since the record reveals that certain

steps had been taken by him to file the Writ Appeal within the time specified,

but for certain reasons indicated by him, it could not be filed within the said

time, the said delay is condoned on payment of cost of Rs.200/- to the High

Court Legal Services Committee, High Court of Tripura, Agartala within two

weeks.

6. IA stands disposed of.

7. List the matter [WA No.105/2025] on 18.03.2026 after payment of

cost.

(BISWAJIT PALIT, J) (M.S. RAMACHANDRA RAO, CJ)

Pijush/ PIJUSH KANTI NAG Digitally signed by PIJUSH KANTI NAG Date: 2026.02.11 15:44:07 +05'30'