Sri Gurudayal Laskar vs Sri Nityananda Bhowmik (Debnath)
2024 Latest Caselaw 1017 Tri

Tripura High Court

Sri Gurudayal Laskar vs Sri Nityananda Bhowmik (Debnath) on 28 June, 2024

                                                         Page 1 of 1


                                             HIGH COURT OF TRIPURA
                                                   AGARTALA
                                                  L.A.APP.No.43 of 2024

                   Sri Gurudayal Laskar

                                                                                  ----Appellant(s)
                                                          Versus

                   Sri Nityananda Bhowmik (Debnath)

                                                                                ----Respondent(s)

For Appellant(s) : Mr. Suman Bhattacharjee, Adv.

For Respondent(s) : None.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 28/06/2024

Learned counsel, Mr. Suman Bhattacharjee is present for

the appellant.

This is an appeal under Section 54 of L.A. Act challenging

the judgment dated 13.03.2024 passed by Learned L.A. Judge,

Sepahijala District, Sonamura in connection with Case No.Misc.(L.A.)06

of 2011.

Heard Learned counsel.

Considered.

The appeal be admitted for hearing.

Issue post-admission notice upon the respondent by normal

process and also by registered A/D post within a period of 7(seven)

days from today.

Call for the LCR.

Registry be asked to prepare the paper book and supply the

same to the counsel for the parties as per procedure.

List the matter for hearing in its usual course.

JUDGE

Date: 2024.06.28 16:18:33 +05'30'