Shri Nani Gopal Debnath vs The Dy. Chief Engineer (Construction)
2024 Latest Caselaw 1723 Tri

Tripura High Court

Shri Nani Gopal Debnath vs The Dy. Chief Engineer (Construction) on 4 October, 2024

                    HIGH COURT OF TRIPURA
                            AGARTALA
                        I.A. No.01 of 2024
                    In L.A. App. No.70 of 2024
Shri Nani Gopal Debnath.
                                                     -----Applicant(s)
                            Versus
The Dy. Chief Engineer (Construction),
N.F. Railway, Badharghat
Railway Station & Anr.
                                                   -----Respondent(s)

For Applicant(s) : Mr. B. Banerjee, Adv, Ms. R. Majumder, Adv.

For Respondent(s) : None.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 04/10/2024

Learned Counsel, Mr. B. Banerjee assisted by

Learned Counsel, Ms. R. Majumder is present for the applicant-

appellant.

Heard Learned Counsel.

The applicant-appellant has preferred this appeal

challenging the judgment and award dated 10.01.2019 delivered

by Learned L.A. Judge-2, Gomati District, Udaipur in connection

with case No.Misc.(LA)09 of 2017 and along with this memo of

appeal, another application under Section 5 of Limitation Act is

filed for condoning the delay of 1995 days in preferring this

appeal.

Let the notice be issued upon the O.P. respondents and

also in the memo of appeal.

Learned Counsel for the applicant-appellant has drawn

the attention of this Court that the applicant-appellant has already

supplied the copy of application for condonation of delay and the

memo of appeal to Learned Counsel for the respondent No.1. So,

the applicant-appellant only may take step for service of notice

upon the respondent No.2 in the I.A. and also in the memo of

appeal by ordinary process and also by registered A/D post within

seven days and file proof of service.

List the matter on 26.11.2024.

JUDGE

MOUMITA Digitally signed by MOUMITA DATTA DATTA Date: 2024.10.05 15:45:20 +05'30'

Purnita