Ratan Debnath vs Smt Niyati Sutradhar & Ors
2024 Latest Caselaw 1321 Tri

Tripura High Court

Ratan Debnath vs Smt Niyati Sutradhar & Ors on 1 August, 2024

                                        Page 1 of 1

                               HIGH COURT OF TRIPURA
                                     AGARTALA
                                 RSA No.25 of 2024

Ratan Debnath
                                                              .........Appellant(s).
                                            Vs.
Smt Niyati Sutradhar & Ors
                                                             .......Respondent(s).

For Appellant (s) : Mr. S. Bhattacharjee, Adv.

Mr. B. Saha, Adv.

For Respondent(s) : None.

HON'BLE MR. JUSTICE S DATTA PURKAYASTHA

Order 01.08.2024

Heard Mr. B. Saha, learned counsel and Mr. S.

Bhattacharjee, learned counsel appearing for the appellant.

Mr. Saha, learned counsel submits that there are also

some sentences missing in the copies of plaint and written

statement submitted by them. So, liberty may be given to them to

submit the same afresh. Liberty as sought is granted.

Mr. Saha, learned counsel has also submitted fresh

typed version of the judgments of the Trial Court both in the

original suit and in the counter claim as per the previous order

dated 18.07.2024.

Copies of these judgments submitted today by the learned

counsel be kept just after the copies submitted earlier in the

record.

List the matter on 22.08.2024.

JUDGE SATABDI Digitally signed by SATABDI DUTTA

DUTTA 11:37:19 +05'30' Date: 2024.08.02

Dinashree