The Executive Engineer vs Sri Pradip Saha & Anr
2024 Latest Caselaw 1562 Tri

Tripura High Court

The Executive Engineer vs Sri Pradip Saha & Anr on 12 September, 2024

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                                       HIGH COURT OF TRIPURA
                                               AGARTALA
                                           I.A. No.01 of 2024
                                       In L.A. App. No.66 of 2024
          The Executive Engineer,
          Agartala Division No.V
                                                                          -----Applicant(s)
                                                   Versus
          Sri Pradip Saha & Anr.
                                                                       -----Respondent(s)

For Applicant(s) : Mr. P. Gautam, Adv.

For Respondent(s) : None.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 12/09/2024

Learned Counsel, Mr. P. Gautam appeared on behalf of the

applicant-appellant. None appeared on behalf of the respondents.

The applicant has preferred this appeal challenging the

judgment and award dated 31.08.2022 delivered by Learned L.A.

Judge, Court No.3, West Tripura, Agartala in connection with case

No.Misc. (L.A.) 94 of 2015 and along with this memo of appeal,

another application under Section 5 of Limitation Act is preferred for

condoning the delay of 1714 days in preferring this appeal.

Heard Learned Counsel for the applicant-appellant.

Considered.

Issue notice both in the I.A. and also in the memo of appeal.

The applicant may take steps for service of notice upon the

respondents within seven days by normal process and also by

registered A/D post and file proof of service.

List the matter on 28.11.2024 for order/hearing.

                                                                             JUDGE


MOUMITA         Digitally signed by
                MOUMITA DATTA

DATTA           Date: 2024.09.13 18:04:23
                +05'30'
Purnita