Sri Ranjit Biswas And Anr vs The Additional Secretary And Anr
2024 Latest Caselaw 811 Tri

Tripura High Court

Sri Ranjit Biswas And Anr vs The Additional Secretary And Anr on 21 May, 2024

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                                         HIGH COURT OF TRIPURA
                                               AGARTALA
                                    I.A.01 of 2024 in L.A.APP.No.40 of 2024
                Sri Ranjit Biswas and Anr.
                                                                            ----Applicant(s)
                                                Versus
                The Additional Secretary and Anr.
                                                                         ----Respondent(s)

                For Applicant(s)            :    Ms. R, Dey, Adv.
                For Respondent(s)           :    Mr. K. De, Addl. G.A.

                                HON'BLE MR. JUSTICE BISWAJIT PALIT
                                                    Order
                21/05/2024

Learned counsel, Ms. R. Dey is present for the applicants. Learned Addl. G.A. Mr. K. De is present on behalf of the respondent No.1.

The applicant has preferred this appeal under Section 54 of L.A. Act challenging the judgment and award dated 13.09.2022 passed by Learned L.A. Judge, Court No.1, West Tripura, Agartala in connection with Case No.Misc.(L.A.)13 of 2019. Along with this appeal, the applicant has preferred another application under Section 5 of Limitation Act for condoning delay of 504 days in preferring the appeal. Another application is also filed for allowing the applicant to adduce additional evidence.

Heard Learned counsel for the applicants. Considered.

Issue notice upon the respondent No.2.

Mr. K. De, Learned Addl. G.A. appears and waives notice on behalf of the respondent No.1, no formal notice is required to be served on behalf of that respondent. However, the applicants may take steps for issuing notice upon the respondent No.2 by ordinary process and also by registered A/D post within 7(seven) days and file proof of service.

List the matter on 08.07.2024.

JUDGE

Date: 2024.05.22 17:27:18 +05'30'