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Sri Pradip Chandra Das vs Sri Apurba Roy And Ors
2025 Latest Caselaw 119 Tri

Citation : 2025 Latest Caselaw 119 Tri
Judgement Date : 7 July, 2025

Tripura High Court

Sri Pradip Chandra Das vs Sri Apurba Roy And Ors on 7 July, 2025

                                                     Page 1 of 1


                                 HIGH COURT OF TRIPURA
                                       AGARTALA
                    I.A. No. 01 of 2025 in Crl. A. No.14 of 2025

         Sri Pradip Chandra Das
                                                                   ----Appellant(s)
                                                      Versus

         Sri Apurba Roy and Ors.
                                          [---
                                                          ----Respondent(s)

_____________________ ____________________________________ <

For Appellant(s) : Mr. Debajit Biswas, Adv. For Respondent(s) : Mr. Raju Datta, P.P. Mr. Rajib Saha, Addl. P.P. _________________________________________________________

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 07/07/2025

Learned Counsel, Mr. D. Biswas is present for the appellant. This appeal is preferred challenging the Judgment and Order dated 11.04.2025 passed by the Learned Judicial Magistrate First Class, Amarpur, Gomati Judicial District, Tripura in connection with Case No.C.R. (N.I.) 06/2019 under Section 138 of NI Act, 1881 along with Memo of Appeal in another application for granting Special Leave to Appeal together with an application for condoning delay of 13 days is filed.

Learned P.P., Mr. R. Datta along with Learned Addl. P.P., Mr. R. Saha is present for the respondents.

Heard both the sides.

Issue notice both in the application for condoning the delay and also in the application for granting Special Leave to appeal to the private respondent No.1. The appellant may take steps for service of notice to the private respondent No.1 both by normal process and also by registered post with A/D within the 7 (seven) days and file proof of service.

A copy of memo of appeal and other papers have been supplied to Learned Addl. P.P. List the matter on 22.08.2025.



                                                                    JUDGE



Amrita


AMRITA              Digitally signed by
                    AMRITA DEB

DEB                 Date: 2025.07.08
                    14:09:39 +05'30'
 

 
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