The Deputy Chief Engineer ... vs Sri. Narendra Chandra Das & Anr
2024 Latest Caselaw 1078 Tri

Tripura High Court

The Deputy Chief Engineer ... vs Sri. Narendra Chandra Das & Anr on 4 July, 2024

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                                       HIGH COURT OF TRIPURA
                                             AGARTALA
                                            I.A. No.01 of 2024
                                         In LA App. No.49 of 2024
          The Deputy Chief Engineer (Construction)
                                                                               ----Applicant(s)
                                                            Versus
          Sri. Narendra Chandra Das & Anr.
                                                                             ----Respondent(s)

For Applicant(s) : Mr. Bidyut Majumder, DSGI.

For Respondent(s) : None.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 04/07/2024

Learned DSGI, Mr. Bidyut Majumder is present on behalf of the

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

The applicant-appellant has filed this appeal under Section 54

of L.A. Act 1894, challenging the judgment and award dated

05.07.2023 passed by Learned L.A. Judge, Court No.5, West Tripura,

Agartala in connection with case No. Civil Misc.67 of 2022 and along

with the memo of appeal an application under Section 5 of Limitation

Act is filed for condoning delay of 208 days.

Heard Learned Counsel for the applicant-appellant.

Issue notice upon respondents 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. After appearance of the parties and also

after hearing, appropriate order will be passed.

List the matter on 29.07.2024.

JUDGE

MOUMITA Digitally signed by MOUMITA DATTA DATTA Date: 2024.07.05 16:22:01 +05'30' Purnita