Sri Sadhan Das vs Smt. Namita Rani Das Lodh & Anr
2024 Latest Caselaw 1738 Tri

Tripura High Court

Sri Sadhan Das vs Smt. Namita Rani Das Lodh & Anr on 8 October, 2024

                                    HIGH COURT OF TRIPURA
                                            AGARTALA
                                       I.A. No.01 of 2024
                                  In M.A.C App. No.101 of 2024
          Sri Sadhan Das.
                                                                         -----Applicant(s)
                                                  Versus

          Smt. Namita Rani Das Lodh & Anr.
                                                                       -----Respondent(s)

For Applicant(s) : Mr. K. K. Pal, Adv.

For Respondent(s) : None.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 08/10/2024

Learned Counsel, Mr. K. K. Pal is present for the

applicant-appellant.

The applicant-appellant has preferred this appeal

challenging the judgment and award dated 17.11.2022 delivered

by Learned Member, MACT, Tribunal No.4, West Tripura, Agartala

in connection with case No.T.S. (MAC) 50 of 2014 and along with

this memo of appeal, another application under Section 5 of

Limitation Act is filed for condoning delay of 564 days in preferring

this appeal.

Heard Learned Counsel for the applicant-appellant.

Considered.

Issue notice upon the O.P. respondents both in the I.A.

and also in the memo of appeal.

The applicant-appellant may take steps for service of

notice upon the respondents by normal process and also by

registered A/D post within 7 (seven) days and file proof of service.

List the matter on 05.12.2024.

                                                                             JUDGE

MOUMITA          Digitally signed by
                 MOUMITA DATTA

DATTA            Date: 2024.10.09 14:11:18
                 +05'30'
Purnita