Sri. Pritam Datta vs Sri. Biswajit Chakraborty & Anr
2024 Latest Caselaw 1091 Tri

Tripura High Court

Sri. Pritam Datta vs Sri. Biswajit Chakraborty & Anr on 5 July, 2024

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                                        HIGH COURT OF TRIPURA
                                              AGARTALA
                                        MAC App. No.63 of 2024
          Sri. Pritam Datta
                                                                           ----Appellant(s)
                                                        Versus
          Sri. Biswajit Chakraborty & Anr.
                                                                         ----Respondent(s)

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

For Respondent(s) : None.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 05/07/2024

Learned Counsel for the appellant, Mr. S. Das is present.

Heard Learned Counsel for the appellant.

This is an appeal under Section 173 of the M.V. Act challenging

the judgment and award dated 20.01.2024 passed by Learned

Member, MACT, West Tripura, Agartala, Court No.5 in connection

with case No.T.S.(MAC) No.66 of 2022 and along with the memo of

appeal an application under Section 5 of Limitation Act is filed for

condoning delay of 46 days in preferring this appeal.

Considered.

Issue notice upon the O.P. respondents by normal process and

also by registered A/D post.

The 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 30.07.2024.

JUDGE

MOUMITA DATTA DATTA Date: 2024.07.06 13:48:57 +05'30'

Purnita