Ms. P. Chakraborty vs None
2023 Latest Caselaw 926 Tri

Tripura High Court

Ms. P. Chakraborty vs None on 6 December, 2023

                                      HIGH COURT OF TRIPURA
                                            AGARTALA
                                              I.A. No.01 of 2023
                                            in RSA No.37 of 2023
   For Petitioner (s)                      :      Ms. P. Chakraborty, Adv.
   For Respondent(s)                       :      None

HON'BLE MR. JUSTICE S.D PURKAYASTHA Order 06.12.2023 Heard Ms. P. Chakraborty, learned legal aid counsel appearing for the appellant-petitioners.

This is a petition for condonatiion filed under Section 5 of the Limitation Act for condoning the delay of 123 days in preferring the appeal against the judgment dated 03.04.2023 passed in T.A. 03 of 2018 (Cross Appeal) by the learned District Judge, South Tripura, Belonia.

Issue notice calling upon the respondent to show cause as to why the delay of 123 days in preferring the appeal against the judgment dated 03.04.2023 passed in T.A. 03 of 2018 (Cross Appeal) by the learned District Judge, South Tripura, Belonia should 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.

Notice is made returnable before 17.01.2024.

The appellant-petitioners shall take steps for service of notice upon the respondent by registered post with AD at their own cost within a week from today.

List the matter on 17.01.2024.

                                                                             JUDGE




SATABDI             Digitally signed by SATABDI
                    DUTTA

DUTTA               Date: 2023.12.07 13:10:57
                    +05'30'

   Sujay