Unknown vs For
2026 Latest Caselaw 1535 Tri

Tripura High Court

Unknown vs For on 13 March, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                                               HIGH COURT OF TRIPURA
                                                     AGARTALA

                                      IA No.1 of 2025 in LA App.4 of 2026



For Applicant(s)                                    :   Mr. Bidyut Majumder, Dy. SGI

For Respondent(s)                                   :   Mr. Kohinoor N. Bhattacharya, G.A.

Mr. D.K. Das Chawdhury, Advocate Mr. Sayantan Talapatra, Advocate

HON'BLE JUSTICE DR. T. AMARNATH GOUD

13.03.2026

Order

When the case is called, Mr. B. Majumder, learned Dy. SGI appears for the applicant. Mr. D.K. Das Chawdhury, learned counsel and Mr. Sayantan Talapatra, learned counsel are present on behalf of the claimant respondent.

This is an application filed by the applicants for condoning delay of 137 days in preferring the connected appeal.

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.

In view of the above, the interlocutory application stands allowed and disposed of.

JUDGE

Sabyasachi G. SABYASACHI Digitally signed by SABYASACHI GHOSH GHOSH Date: 2026.03.13 17:08:51 +05'30'