STATE OF TRIPURA Vs. SULEKHA SARKAR

JUDGEMENT

(1.) For filing the writ appeal against the judgment & order, dated 06.06.2012, as passed in WP(C) 296/2011, the delay of 146(one hundred and forty six) days has occurred and for condoning such delay this miscellaneous application, under Chapter VA of the Gauhati High Court Rules, has been filed by the State-appellants.

(2.) Heard Mr. J Majumder, learned counsel, appearing for the State-appellants and Mr. S Deb, learned senior counsel, assisted by Mr. S B Debnath, learned counsel, appearing for the respondent No.1.

(3.) In response to the notice, as issued by the order dated 25.01.2012, the respondents appeared and filed objection to the prayer for condonation of delay.