Unknown vs For Appellant(S) : Mr. H.K. Bhowmik
2025 Latest Caselaw 642 Tri

Tripura High Court

Unknown vs For Appellant(S) : Mr. H.K. Bhowmik on 11 March, 2025

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                                             HIGH COURT OF TRIPURA
                                                   AGARTALA
                                                   Mat.App 5 of 2025

        For Appellant(s)                           :     Mr. H.K. Bhowmik, Advocate.
        For Respondent(s)                          :     None.

HON'BLE MR. JUSTICE T. AMARNATH GOUD HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 11.03.2025

Admit.

Issue notice upon the respondent and file proof of service by the next date.

Counsel for the appellant is also at liberty to take out notice upon the

respondent by way of RPAD or dasti service and file proof of service by the next date.

Call for relevant records.

On receipt of such records, prepare the paper-book and supply a copy of

the same to the counsel for the parties as per procedure.

It is always open for the petitioner in the event, if no effective service is

taken out. It is already noted in the para 6 of the impugned judgment that notices were

not received and even the paper publication was done but none turn up. Accordingly, the

matter has proceeded before this Court. This court gives an opportunity to the petitioner

to come up with an appropriate application seeking substitution of service.

List the matter after preparation of paper-book.

                                      B.Palit, J                             T. Amarnath Goud, J




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