Unknown vs For
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Tripura High Court

Unknown vs For on 30 March, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                               HIGH COURT OF TRIPURA
                                      AGARTALA
                                  I.A. No. 01 of 2026 in
                                  Mac. App No.10/2026

  For Applicant(s)               :     Mr. S. Chakraborty, Advocate.
                                       Mr. S. Das, Advocate.
  For Respondent(s)              :     Mr. Biswanath Majumder, Advocate.
                                       Mr. P.K. Debnath, Advocate.
                                       Mr. D. Sarkar, Advocate.


                  HON'BLE JUSTICE DR. T. AMARNATH GOUD
                                         ORDER

30.03.2026 This application has been filed under 2nd proviso of Section 173 of the Motor Vehicles Act, 1988 for condoning the delay of 103 days in preferring the appeal before this Court.

For the reasons stated in the accompanying affidavit and the averments made during the course of arguments, delay caused in preferring the appeal stands condoned .

Accordingly, this instant interlocutory application is allowed and thus, the same is disposed of.

DR. T. AMARNATH GOUD, J

Paritosh

SABYASAC Digitally signed by SABYASACHI GHOSH

HI GHOSH Date: 2026.04.03 16:10:24 +05'30'