For vs For
2022 Latest Caselaw 876 Tri

                              HIGH COURT OF TRIPURA
                                    AGARTALA
                          I.A.01 of 2022 in RSA 45 of 2022

    For Applicant(s)                  : Mr. K. Nath, Adv.
    For Respondent(s)                 : None.

HON'BLE MR. JUSTICE T. AMARNATH GOUD

Order

20/09/2022

Heard Mr. K. Nath, learned counsel appearing for the applicant.

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

Section 5 of the Limitation Act for condoning delay of 137 days caused in

preferring second appeal under Section 100 of the CPC against the judgment and

decree dated 05.01.2022 passed by the Additional District Judge, West Tripura,

Agartala, Court No.2 in T.A.No.11 of 2018.

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

the delay of 137 days in preferring the connected 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 15.11.2022.

Meanwhile, Registry shall serve notice to the respondent and the

applicant are also permitted to take out notice on the respondent and file proof of

service by way of RPAD.

JUDGE

Sabyasachi B