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The Branch Manager vs Smt. Momta Rani Murasingh (Debbarma) ...
2024 Latest Caselaw 861 Tri

Citation : 2024 Latest Caselaw 861 Tri
Judgement Date : 27 May, 2024

Tripura High Court

The Branch Manager vs Smt. Momta Rani Murasingh (Debbarma) ... on 27 May, 2024

                                                  Page 1 of 1


                                  HIGH COURT OF TRIPURA
                                        AGARTALA
                                         IA No.1 of 2024
                                    In MAC APP No.29 of 2024
          The Branch Manager, Reliance
          General Insurance Company Limited
                                                                       ----Applicant(s)
                                                    Versus
          Smt. Momta Rani Murasingh (Debbarma) and Ors.
                                                     ----Respondent(s)

For Applicant(s) : Mr. S. Chakraborty For Respondent(s) : None

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 27/05/2024 Learned counsel Mr. S. Chakraborty is present for the

appellant-applicant.

The appellant-applicant has preferred this appeal challenging

the judgment and award dated 10.09.2021 passed by the Learned

Member, MACT, South Tripura, Belonia in connection with Case

No.T.S.(MAC) No.24 of 2018 and along with this appeal an

application has been filed under Section 5 of Limitation Act for

condoning the delay of 815(eight hundred and fifteen) days in

preferring the appeal.

Heard Learned counsel for the applicant.

Considered.

Issue Notice upon the OP respondents.

In the interim application and also in the main appeal the

appellant-applicant may take steps for service of notice on the

respondents by normal process and also by registered A/D post

within seven days from today.

List this matter on 10.07.2024 for SR, appearance and hearing.

MOUMITA Digitally signed by MOUMITA DATTA JUDGE

DATTA Date: 2024.05.28 10:39:00 +05'30'

Moumita

 
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