Tripura High Court
Animesh Chakma vs Pinki Chakraborty (Acharjee) & 3 Ors on 22 June, 2018
Author: Arindam Lodh
Bench: Arindam Lodh
Page 1 of 1
HIGH COURT OF TRIPURA
AGARTALA
IA No.01 of 2018
in MAC APP No.10 of 2018
Animesh Chakma
----Petitioner(s)
Versus
Pinki Chakraborty (Acharjee) & 3 Ors.
----Respondent(s)
For Petitioner(s) : None.
For Respondent(s) :None.
HON'BLE MR. JUSTICE ARINDAM LODH Order 22/06/2018 When the matter is called out, none appears for the parties.
I have gone through the petition for condonation of delay. There is no prayer for adjournment and, therefore, I have proceeded for disposal of the instant petition.
I have perused the statements explaining the delay of 93 days in preferring the connected appeal. According to me, the explanation is satisfactory.
Accordingly, the delay of 93 days is hereby condoned and the instant petition is allowed and disposed of.
JUDGE satabdi