Sri Prasanta Saha vs Sri Subrata Mahalanabish & Others
2024 Latest Caselaw 853 Tri

Tripura High Court

Sri Prasanta Saha vs Sri Subrata Mahalanabish & Others on 24 May, 2024

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                                                    HIGH COURT OF TRIPURA
                                                          AGARTALA
                                                         CRP No.40 of 2024
Sri Prasanta Saha
                                                                                        .........Petitioner(s);
                                                                Versus
Sri Subrata Mahalanabish & others
                                                                                     .........Respondent(s)

For Petitioner(s) : Mr. P. Roy Barman, Sr. Advocate, Mr. Kawsik Nath, Advocate.

For Respondent(s) : None.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH Order 24/05/2024

Mr. P. Roy Barman, learned senior counsel for the petitioner,

submits on instructions that petitioner is willing to vacate the tenanted premises

if a suitable time is given. He however reiterates his submission that the

impugned judgment does not properly deal with the grounds raised by the

petitioner in revision.

In that view of the matter, let notice be served upon the

respondents under ordinary process and Speed Post. Additionally, DASTI

service of notice be effected upon the respondents by the petitioner. Requisites

for service of notice for all these modes be filed by Wednesday (29.05.2024).

Office to issue draft of DASTI notice upon learned counsel for the

petitioner by 31.05.2024.

After effecting DASTI service of notice, let an affidavit in proof

thereof be filed by 19.06.2024. Service report regarding ordinary process be

returned also within 3(three) weeks.

Notice is made returnable on 28.06.2024.

(APARESH KUMAR SINGH), CJ

Pijush/

MUNNA SAHA SAHA Date: 2024.05.27 16:02:39 +05'30'