Tripura High Court

Sri Gour Gopal Saha vs Smt. Asmita Saha And Ors on 17 May, 2024

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                                           HIGH COURT OF TRIPURA
                                                 AGARTALA
                                          I.A.01 of 2024 in RFA 14 of 2024

                    Sri Gour Gopal Saha

                                                                             ----Applicant(s)
                                                      Versus
                    Smt. Asmita Saha and Ors.

                                                                        ----Respondent(s)

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

Mr. S. Bhattacharjee, Adv.

For Respondent(s) : None.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 17/05/2024 Learned counsel, Mr. Suman Bhattacharjee is present for the applicant.

The appellant has preferred an appeal under Section 96 of CPC challenging the judgment dated 09.03.2021 passed by Learned Civil Judge, Senior Division, Court No.2, Gomati, Udaipur in connection with Case No.T.S.38 of 2016.

Along with this memo of appeal, another application is filed under Section 5 of the Limitation Act seeking condonation of delay for 709 days.

Heard Learned counsel.

Considered.

Issue notice upon the respondents. The applicant may take steps for service of notice by ordinary process in respect of the respondents who are staying within the State of Tripura and for the other respondents who are residing outside the State they may serve notice by registered A/D post. The applicant shall take steps for service of notice within 7(seven) days and file proof of service.

List the matter on 15.07.2024.

JUDGE

Date: 2024.05.18 13:50:09 +05'30'