The Commandant vs Sri Tapan Debnath & Anr
2024 Latest Caselaw 1012 Tri

Tripura High Court

The Commandant vs Sri Tapan Debnath & Anr on 27 June, 2024

                                              Page 1 of 1



                                    HIGH COURT OF TRIPURA
                                          AGARTALA

                                          I. A. No.1 of 2024
                                   in MAC App. No.52 of 2024
             The Commandant, 158 Bn., B.S.F. of Fatikcherra & anr.
                                                                  -----Applicant(s)
                                               Versus
             Sri Tapan Debnath & anr.
                                                               -----Respondent(s)

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

For Respondent(s) : None.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 27/06/2024

Learned DSGI, Mr. B. Majumder is present for the applicant-

appellant.

Heard Learned Counsel.

The applicant-appellant has preferred this appeal challenging

the judgment and award dated 02.08.2023 passed by Learned

Member, MAC Tribunal No.4, West Tripura, Agartala in connection

with T.S.(MAC) No.169 of 2019 and along with memo of appeal,

another application under Section 5 of the Limitation Act is filed

for condoning delay of 198 days in preferring the appeal.

Issue notice upon the respondents in the I.A. and also in the

main case. The applicant-appellant may take steps for serving of

notice upon the respondents by normal process and also by

registered A/D post within a period of 7(seven) days.

List the matter on 29.07.2024.

JUDGE

MOUMITA Digitally signed by MOUMITA DATTA

DATTA Date: 2024.06.28 18:26:27 -07'00' Deepshikha