For vs Mr. S Pandit
2021 Latest Caselaw 416 Tri

                         HIGH COURT OF TRIPURA
                               AGARTALA

                                 IA No. 01 of 2021
                               in RFA No. 01 of 2021
For Applicant(s)                    : Mr. KN Bhattacharjee, Sr. Adv.
                                      Mr. S Pandit, Adv.
For Respondent(s)                   : None.

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

Order

25.03.2021 Heard Mr. KN Bhattacharjee, learned senior counsel

assisted by Mr. S Pandit, learned counsel appearing for the applicants.

This is an application under Order 41 Rule 3A of CPC for

condoning the delay of 1,152 days in filing appeal against the judgment

dated 27.11.2017 delivered in M.S. No. 11/2016.

According to the stamp reporter, the delay is of 758 days.

Be that as it may, issue notice calling upon the respondents

to show cause as to why the delay of 1,152 days in preferring the said

appeal shall not be condoned as prayed for; and/or any other order(s)

shall not be passed as to this Court may deem fit and proper in the

circumstances of the case.

Notice is made returnable on 06.05.2021.

Steps for service of notice on the respondents shall be taken

by the applicant within a week from today by registered post with A.D.

JUDGE JUDG

satabdi