High Court Of Tripura vs For
2021 Latest Caselaw 215 Tri

                        HIGH COURT OF TRIPURA
                              AGARTALA
                           MFA (FA) 3/2020
                                   PRESENT
For Appellant(s)          :     Mr. Biswanath Majumder, CGC
For Respondent(s)         :     Mr. P. Roy Barman, Sr. Advocate

Ms. N. Ghosh, Advocate Mr. N. Majumder, Advocate HON'BLE MR. JUSTICE ARINDAM LODH Order 22/02/2021 Heard Mr. Biswanath Majumder, learned CGC appearing for the appellants as well as Mr. P. Roy Barman, learned senior counsel assisted by Ms. N. Ghosh, learned counsel for the respondent and Mr. N. Majumder, learned counsel for the respondent-TSECL.

Mr. B. Majumder, learned CGC has submitted that he has preferred an appeal against the impugned judgment dated 20.05.2019 and 27.05.2019 passed by the learned Civil Judge, Sr. Division, Court no.1, West Tripura, Agartala before the learned District Judge, West Tripura, Agartala which has no pecuniary jurisdiction and the same remained unnoticed at the time of preferring the appeal before the learned District Judge. Hence, he has filed the instant appeal.

It is revealed that the money appeal being M.A. 04 of 2019 is still pending before the learned Additional District and Sessions Judge, Court no.4, West Tripura, Agartala.

Mr. B. Majumder, learned CGC has submitted that in the present appeal there is some formal defect, therefore, he does not want to press the instant appeal.

Considered the submission.

Accordingly, the present appeal stands disposed of as not pressed. However, Mr. Biswanath Majumder, learned CGC is at liberty to file appropriate appeal before appropriate forum.

JUDGE

Saikat