Tripura State Electricity Corporation ... vs Jahur Ali & Others
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Tripura High Court

Tripura State Electricity Corporation ... vs Jahur Ali & Others on 1 July, 2025

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                                               HIGH COURT OF TRIPURA
                                                     AGARTALA
            IA No.01/2025 in Commercial Appeal No.02 of 2025
Tripura State Electricity Corporation Ltd.
                                                              .........Applicant(s);
                                     Versus
Jahur Ali & others
                                                            .........Respondent(s)

For Applicant(s) : Mr. Bibhal Nandi Majumder, Sr. Advocate, Mr. Dhruba Jyoti Saha, Advocate, Mr. Samrat Sarkar, Advocate.

For Respondent(s) : Mr. P. Gautam, Sr. G.A. HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH HON'BLE MR. JUSTICE S.D. PURKAYASTHA

Order 01/07/2025

Issue notice in the limitation matter (IA No.01/2025), in the stay

petition (IA No.02/2025) as well as in the main memo of appeal (Commercial

Appeal No.02/2025) upon respondent No.1 under ordinary process and speed

post for which requisites be filed within one week.

Notice is made returnable within four weeks.

Mr. P. Gautam, learned Senior Government Advocate, represents

rest of the respondents. His name be reflected in the array of Cause List

henceforth.

Learned counsel for the parties inform that the State has filed

Commercial Appeal No.01/2025 aggrieved by the same judgment. After service

of notice, let the instant appeal be tagged along with the said appeal i.e.

Commercial Appeal No.01/2025.

(S.D. PURKAYASTHA), J (APARESH KUMAR SINGH), CJ

Pijush/ MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2025.07.02 16:57:10 +05'30'