Tripura High Court
Ashis Kanti Saha & 23 Others vs The State Of Tripura And 4 Others on 27 June, 2018
Bench: Ajay Rastogi, Arindam Lodh
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HIGH COURT OF TRIPURA
AGARTALA
I.A No. 1/2018 in W A. No. 13/2018
Ashis Kanti Saha & 23 others
----Applicant(s)
Versus
The State of Tripura and 4 others
----Respondent(s)
For Applicant(s) : Mr. C. S. Sinha, Advocate.
Mr. D. C. Saha, Advocate.
For Respondent(s) : Mr. M. Debbarma, Addl. G. A. HON'BLE THE CHIEF JUSTICE MR. AJAY RASTOGI HON'BLE MR. JUSTICE ARINDAM LODH Order 27/6/2018 Matter has come up on the interim application filed u/Sec. 5 of the Limitation Act seeking condonation of delay in filing the appeal.
We have heard counsel for the parties. We have considered the submission and satisfied that delay has been satisfactorily explained.
Accordingly, the interim application is allowed and the delay stands condoned.
JUDGE CHIEF JUSTICE d. dey.