The Deputy Chief Engineer (Con-2) vs Sri Chinta Tripura @ Chinta Kumar ...
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Tripura High Court

The Deputy Chief Engineer (Con-2) vs Sri Chinta Tripura @ Chinta Kumar ... on 23 March, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                   HIGH COURT OF TRIPURA
                         AGARTALA
                          I.A. 1/2025
                      In LA App. 78/2025
The Deputy Chief Engineer (Con-2)                        ----Applicant(s)
                        Versus
Sri Chinta Tripura @ Chinta Kumar Tripura & ors.        ----Respondent(s)

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

BEFORE HON'BLE JUSTICE DR. T. AMARNATH GOUD Order 23/03/2026

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

condoning the delay of 513 days in preferring the appeal against the

judgment and award dated 14.12.2023 passed in CM(LA) 116 of 2022 by

the learned LA Judge, South Tripura, Sabroom.

Heard learned counsel appearing for the parties.

It is seen from the office note that notice has been served upon the

respondents. Despite service of notice, there is no representation on behalf

of the respondents.

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

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

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

allowed and, thus disposed of.

                                                      JUDGE





SAIKAT KAR                   SAIKAT KAR
                             Date: 2026.03.23
                             17:31:25 -04'00'