The Commandant vs Sri Tapan Debnath & Anr
2024 Latest Caselaw 1289 Tri

Tripura High Court

The Commandant vs Sri Tapan Debnath & Anr on 29 July, 2024

2

                               HIGH COURT OF TRIPURA
                                     AGARTALA
                                MAC App No.52 of 2024
The Commandant, 158 BN, B.S.F.
Of Fatikcherra & Anr.
                                                                       ---- Appellant(s)
                                                Versus
 Sri Tapan Debnath & Anr.
                                                                   ----Respondent(s)

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

For Respondent(s) : None.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 29/07/2024

Learned DSGI, Mr. Bidyut Majumder is present for the appellant.

None is present for the respondents.

The appellant has preferred this appeal under Section 173 of M.V.

Act challenging the judgment and award dated 02.08.2023 passed by

Learned Member, MACT, Tribunal No.4, West Tripura, Agartala in

connection with case No.T.S. (MAC) 169 of 2019 and along with this

memo of appeal, another application under Section 5 of the Limitation Act

is filed for condoning the delay of 198 days in preferring this appeal.

We have already condoned the delay.

Call for the LCR.

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

the Learned Counsel of both the parties.

List the matter after paper book is supplied to the Learned Counsel.

                                                                       JUDGE




MOUMITA             Digitally signed by
                    MOUMITA DATTA

DATTA               Date: 2024.07.30 18:04:22
                    +05'30'
Purnita