Sri Anil Chandra Saha vs Sri Pijush Kanti Saha
2024 Latest Caselaw 884 Tri

Tripura High Court

Sri Anil Chandra Saha vs Sri Pijush Kanti Saha on 30 May, 2024

Author: Arindam Lodh

Bench: Arindam Lodh

                                       Page 1 of 1


                                  HIGH COURT OF TRIPURA
                                            AGARTALA
                                       RFA 11 of 2024

        Sri Anil Chandra Saha
                                                                     ---Appellant(s)
                                             Versus
        Sri Pijush Kanti Saha

                                                                  ---Respondent(s)

For the Appellant(s) : Mr. SM Chakraborty, Sr. Advocate Mr. P. Chakraborty, Advocate For the Respondent(s) : Mr. A. Sengupta, Advocate

HON'BLE MR. JUSTICE ARINDAM LODH HON'BLE MR. JUSTICE S.D. PURKAYASTHA

Order 30.05.2024

This is an application filed under Section 96 of the Civil Procedure Code, 1908 against the judgment dated 13.12.2023 passed in TS No.15 of 2021 by the Ld. Civil Judge (Senior Division), West Tripura, Agartala.

Appeal is admitted.

Call for records.

Issue Notice.

Issuance of formal Notice is waived since Mr. A. Sengupta, learned counsel appears and accepts notice on behalf of the respondent.

List the matter for hearing in usual course after preparation of paper book.

                   JUDGE                                          JUDGE




Rohit