For vs For
2022 Latest Caselaw 421 Tri

                                 HIGH COURT OF TRIPURA
                                       AGARTALA

                                     IA No. 01 of 2022
                                 In Mat. App No. 04 of 2022
          For Appellant(s)              : Mr. P Saha, Adv.
          For Respondent(s)             : None.

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

07.04.2022

Heard Mr. P Saha, learned counsel appearing for the applicant.

This is an application under Section 5 of the Limitation Act, 1963,

for condoning the delay of 443 days, though initially the applicant has

calculated the delay at 803 days, in filing the appeal against the

judgment and decree dated 17.01.2020, as delivered in T.S.(Div)

No.50/2018 by the Judge, Family Court, Kailashahar, Unakoti.

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

the delay of 443 days in preferring the connected appeal shall not be

condoned, as prayed for; and/or why such further and other order(s)

shall not be passed.

The notice is made returnable on 19.05.2022.

The applicant shall take steps for service notice on the sole

respondent by registered post with A/D within a week from today.

               JUDGE                                            JUDGE




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