For vs For
2021 Latest Caselaw 557 Tri

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                   HIGH COURT OF TRIPURA
                          AGARTALA
                        IA No.1 of 2021
                    In MAT APP No.4 of 2021

For Applicant(s)      :    Mr. A. Bhaumik, Adv.

For Respondent(s)     :    None

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

Order 07/05/2021 Heard Mr. A. Bhaumik, learned counsel appearing for the

applicant.

This is an application filed under Section 19(3) of the

Family Courts Act for condoning the delay of 18(eighteen) days

in preferring the appeal against the judgment dated 16.03.2021

passed in T.S.(Null) 01 of 2020 by the Judge, Family Court,

Sonamura, Sepahijala District.

Issue notice calling upon the respondents to show cause

as to why the delay of 18(eighteen) days in preferring the said

appeal should not be allowed 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 24.06.2021.

Steps for service of notice on the respondent be taken by

the applicant within a week from today by registered post with

A.D.

            JUDGE                                     JUDGE




Moumita