For vs For
2021 Latest Caselaw 493 Tri

                                             HIGH COURT OF TRIPURA
                                                   AGARTALA
                                            I.A.02 of 2021 in W.A.134 of 2021
                    For Applicant(s)            :      Mr. P. Saha, Adv.
                    For Respondent(s)           :      None.

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

Order 09/04/2021

Heard Mr. P. Saha, learned counsel appearing for the appellant-

applicants.

This is an application for condoning the delay of 81 days in preferring

the appeal from the judgment and order dated 17.12.2019 delivered in WP(C)No.76

of 2019.

Issue notice calling upon the respondents to show cause as to why the

delay in preferring this appeal shall not be condoned as prayed for; and/or any other

such further order(s) shall not be passed as to this Court may deem fit and proper

having regard to the circumstances of the case.

Notice is made returnable on 04.06.2021.

Steps for service of notice on the respondents shall be taken by the

appellant-applicants within a week from today by registered post with AD.

                             JUDGE                                                     JUDGE




Sabyasachi B