Unknown vs For
2026 Latest Caselaw 1539 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 2026 in MAC App.2 of 2026



For Applicant(s)                                   :   Mr. Asim Kumar Deb, Advocate

For Respondent(s)                                  :   Mr. Samarjit Bhattacharjee, Advocate

Mr. Abhijit Deb Sarkar, Advocate

HON'BLE JUSTICE DR. T. AMARNATH GOUD

13.03.2026 Order

Heard Mr. A.K. Deb, learned counsel for the applicant. Also heard Mr. Samarjit Bhattacharjee, learned counsel for the respondents- claimants.

This is an application filed by the applicants for condoning delay of 83 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. No objection has been raised by the learned counsel for the respondents-claimants against the instant application.

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

JUDGE

Sabyasachi G.

SABYASACHI GHOSH GHOSH Date: 2026.03.13 17:05:44 +05'30'