For vs For
2022 Latest Caselaw 605 Tri

                          HIGH COURT OF TRIPURA
                                AGARTALA
                                RSA 12/2022

         For Appellant(s)           :     Mr. N. Chowdhury, Advocate
         For Respondent(s)          :     Mr. S. Bhattacharjee, Advocate

HON'BLE MR. JUSTICE ARINDAM LODH Order 28/06/2022 Heard Mr. N. Chowdhury, learned counsel appearing for the appellant. Also heard Mr. S. Bhattacharjee, learned counsel for the respondent. Appeal is admitted to be heard on the following substantial question of law:

(i) Whether the judgment and decree passed by learned Additional District Judge, Sepahijala District, Bishalgarh in connection with case no. Title Appeal 35 of 2017 is perverse? Call for the lower court records.

Issue usual notice.

Since Mr. S. Bhattacharjee, learned counsel appears and accepts notice on behalf of the respondent, no formal notice is called for. List the matter for hearing after preparation of the paper book. Registry is directed to reflect the name of Mr. S. Bhattacharjee, learned counsel for the respondent, in the cause list.

JUDGE

Saikat