Mr.S.Saha vs Mr.D.Sharma
2021 Latest Caselaw 606 Tri

                        HIGH COURT OF TRIPURA
                              AGARTALA
                                IA 01 of 2021
                              In RFA 6 of 2021


For the Petitioner(s)      : Mr.S.Saha, Adv.
                             Mr.S.Banik, Adv.

For the Respondent(s)      : Mr.D.Sharma, Addl GA.


                               BEFORE

              HON'BLE MR. JUSTICE S.G.CHATTOPADHYAY

                                 ORDER

23.06.2021

By means of filing this interlocutory application, appellant

prays for condonation of 1210 days' delay in filing the appeal against the

judgment and order dated 25.09.2017 and decree dated 07.10.2017

passed in Misc.6 of 2012 by the Civil Judge (Senior Div) (Court No.2) at

Agartala in West Tripura Judicial District.

Heard Mr.S.Banik, learned counsel, appearing fort the

petitioner.

Issue notice returnable on 07.07.2021.

Mr.D.Sharma, learned Addl. GA has waved service of

notice on behalf of respondent No.2. As such, formal service of notice

on respondent No 2 is not necessary. However, copy of the memo of appeal along with copy of supporting document be supplied to

Mr.Sharma, learned Addl. GA in the course of the day by the appellant.

Notice be issued for service on respondent no. 1,3 and 4.

Steps be taken for service of notice within 3 days. Respondents may file

their replies on or before the next date.

List the matter on 07.07.2021 along with RFA 6 of 2021.

JUDGE

Saikat Sarma, P.A