For vs Steps For Service Of Notice On The ...
2021 Latest Caselaw 486 Tri

Citation : 2021 Latest Caselaw 486 Tri
Judgement Date : 8 April, 2021

Tripura High Court

For vs Steps For Service Of Notice On The ... on 8 April, 2021

                                   HIGH COURT OF TRIPURA
                                         AGARTALA

                                       RFA No.2 of 2021

          For Appellant(s)               : Mr. S. Lodh, Adv.
          For Respondent(s)              : None

HON'BLE MR. JUSTICE S. TALAPATRA HON'BLE MR. JUSTICE S. G. CHATTOPADHYAY

Order

08.04.2021

This is a defendant's appeal from the judgment dated 18.02.2020

delivered in Money Suit 01 of 2017 titled as Rikta Pal (Sarkar) vs.

Sankar Ghosh.

Admit.

Call for records.

Issue notice.

Notice is made returnable on 04.06.2021.

Steps for service of notice on the sole-respondent shall be taken

by the appellant by registered post with A.D.