The Deputy Chief Engineer Construction vs Naresh Das
2024 Latest Caselaw 1253 Tri

Tripura High Court

The Deputy Chief Engineer Construction vs Naresh Das on 24 July, 2024

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                               HIGH COURT OF TRIPURA
                                     AGARTALA
                                      IA No.1 of 2024
                                  In LA APP No.52 of 2024
          The Deputy Chief Engineer Construction
                                                               ----Applicant(s)
                                              Versus
          Naresh Das
                                                             ----Respondent(s)

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

For Respondent(s) : None

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 24/07/2024 Mr. B. Majumder, Learned DSGI is present for the appellant-

applicant.

The appellant-applicant has preferred this appeal challenging

the judgment and award dated 25.09.2023 passed by the Learned

L.A. Judge, Gomati judicial district in connection with case

No.Misc. (L.A.) 40 of 2016 and along with the memo of appeal

another application has been filed by the appellant-applicant

under Section 5 of the Limitation Act, 1963 for condoning the

delay of 133 (one hundred and thirty three) days in preferring the

appeal.

Issue notice in the IA and also in the main appeal.

The appellant-applicant may take steps for service of notice

upon the respondents by normal process and also by registered

A/D post within a week from today.

List this matter on 30.08.2024.

JUDGE

MOUMITA Digitally signed by MOUMITA DATTA

DATTA Date: 2024.07.26 10:12:01 +05'30' Moumita