The Deputy Chief Engineer (Con-2) vs Nepal Debnath & Anr. ----Respondent(S)
2026 Latest Caselaw 1285 Tri

Tripura High Court

The Deputy Chief Engineer (Con-2) vs Nepal Debnath & Anr. ----Respondent(S) on 9 March, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                   HIGH COURT OF TRIPURA
                         AGARTALA
                         I.A. 1/2025
                    In L.A. App. 12/2026
The Deputy Chief Engineer (Con-2),                             ----Applicant(s)
                          Versus
Nepal Debnath & anr.                                           ----Respondent(s)

For Applicant(s) : Mr. B. Majumder, Dy. SGI For Respondent(s) : Mr. P. Gautam, Sr. GA

BEFORE HON'BLE JUSTICE DR. T. AMARNATH GOUD Order 09/03/2026

This is an application filed under section 5 of the Limitation Act, for

condoning the delay of 618 days in preferring the appeal against the

impugned judgment and award dated 06.09.2023 passed in C.M. LA 77 of

2022 by the learned LA Judge, South Tripura, Sabroom.

From the office note, it is revealed that despite service of notice upon the

private-respondent, there is no representation from the respondent.

Heard Mr. B. Majumder, learned Deputy SGI appearing for the applicant.

Also heard Mr. P. Gautam, learned senior GA appearing for the official

respondent no.2.

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

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

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

allowed and, thus disposed of.

                                                           JUDGE



 SAIKAT KAR                   KAR
                              Date: 2026.03.09 16:17:23
                              -04'00'