Unknown vs For
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Tripura High Court

Unknown vs For on 26 March, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                       HIGH COURT OF TRIPURA
                             AGARTALA

                    IA No.2 of 2025 in LA App.53 of 2025


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

For Respondent(s)        :      Mr. Pradyumna Gautam, Sr. GA

Mr. Kohinoor N. Bhattacharya, GA Mr. Ranjit Debnath, Advocate Mr. Sisir Chakraborty, Advocate Mr. Sourav Mallik Advocate

HON'BLE JUSTICE DR. T. AMARNATH GOUD

26.03.2026

Order

When the case is called, Mr. B. Majumder, learned Dy. SGI appears for the applicant. Mr. P. Gautam, learned Sr. GA appears on behalf of respondent-LA Collector. But, despite service of notice, there is no representation on behalf of the claimant-respondents today.

It is seen from Registry's note dated 20.09.2025 that Mr. Ranjit Debnath, learned counsel, Mr. Sourav Mallik, learned counsel and Mr. Sisir Chakraborty, learned counsel are the engaged counsel for respondent No.1 and vakalatnama has also been filed by the engaged counsel with that regard. The name of the said learned engaged counsel has also been reflected in the cause-list today.

This is an application filed by the applicants for condoning delay of 404 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 present interlocutory application stands allowed and disposed of.

JUDGE

Sabyasachi G.

SABYASACHI GHOSH GHOSH Date: 2026.03.26 16:58:10 +05'30'