MUKUNDA KAR Vs. DIGENDRA CH. CHANDA
LAWS(TRIP)-2022-9-4
HIGH COURT TRIPURA
Decided on September 05,2022

Mukunda Kar Appellant
VERSUS
Digendra Ch. Chanda Respondents

JUDGEMENT

ARINDAM LODH,J. - (1.)Heard Mr. S. Deb, learned senior counsel assisted by Mr. SB Debnath, learned counsel appearing for the applicants. Also heard Mr. PS Roy, learned counsel appearing for the respondents.
(2.)This is an application for condonation of delay of 90 days in preferring the appeal under Rule 9 of Order XLI of the CPC.
(3.)Mr. S. Deb, learned senior counsel appearing for the applicants has submitted that the delay caused in preferring the appeal was unintentional and the reasons for the same have been sufficiently explained in the instant application.
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