Sri. Jagadish Debbarma & Anr vs Sri. Anarul Sekh And Anr
2024 Latest Caselaw 1103 Tri

Tripura High Court

Sri. Jagadish Debbarma & Anr vs Sri. Anarul Sekh And Anr on 8 July, 2024

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                                         HIGH COURT OF TRIPURA
                                               AGARTALA
                                          MAC App. No.64 of 2024
          Sri. Jagadish Debbarma & Anr.
                                                                           ----Appellant(s)
                                                       Versus

          Sri. Anarul Sekh and Anr.
                                                                        ----Respondent(s)

For Appellant(s) : Mr. K. Roy, Adv, Mr. Subham Majumder, Adv.

For Respondent(s) : None.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 08/07/2024

Learned Counsel for the appellant, Mr. Subham Majumder

along with Learned Counsel, Mr. K. Roy is present.

The present appellants have preferred this appeal challenging

the judgment and award dated 21.05.2024 passed by Learned

Member, MACT, Court No.1, West Tripura, Agartala in connection

with case No.T.S.(MAC) No.179 of 2019.

Heard Learned Counsel.

Considered.

Let the appeal be admitted for hearing.

Call for the LCR.

Issue post-admission notice upon the respondents by normal

process and also by registered A/D post.

The appellants may take steps for serving of notice within

seven days and file proof of service.

Registry is asked to prepare the paper book and to supply the

same to the Learned Counsels of both the parties.

List the matter in its usual course after service of paper book to

the Learned Counsels.

JUDGE

MOUMITA DATTA Date: 2024.07.09 15:53:16 +05'30' Purnita