Jaharlal Chowdhury vs The Deputy Chief Engineer
2024 Latest Caselaw 1077 Tri

Tripura High Court

Jaharlal Chowdhury vs The Deputy Chief Engineer on 4 July, 2024

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                                            HIGH COURT OF TRIPURA
                                                  AGARTALA
                                                 I.A. No.01 of 2024
                                              In LA App. No.48 of 2024
          Jaharlal Chowdhury
                                                                                 ----Applicant(s)
                                                            Versus
          The Deputy Chief Engineer
          (CON-2) No.1 & Anr.
                                                                              ----Respondent(s)

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

For Respondent(s) : None.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 04/07/2024

Learned Counsel, Mr. S. Bhattacharjee is present on behalf of

the applicant-appellant. None appears on behalf of the respondents.

The applicant-appellant has filed this appeal challenging the

order and judgment dated 02.03.2020 passed by Learned L.A.

Judge, South Tripura, Belonia in connection with L.A.(Ref) No.112 of

2018. and along with the memo of appeal an application under Section

5 of Limitation Act is filed for condoning delay of 705 days.

Heard Learned Counsel for the applicant-appellant.

The petitioner has served copy of notice of application to

Learned DSGI for the respondent No.1.

Issue notice upon respondent No.2 by normal process and also

by registered A/D post in the I.A. and also in the appeal.

The applicant-appellant may take steps within seven (7) days

and file proof of service.

List the matter on 29.07.2024.

JUDGE

MOUMITA Digitally signed by MOUMITA DATTA DATTA Date: 2024.07.05 16:20:51 +05'30'

Purnita