Sri Naresh Debbarma vs Sri Atul Debbarma
2026 Latest Caselaw 2514 Tri

Tripura High Court

Sri Naresh Debbarma vs Sri Atul Debbarma on 10 April, 2026

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                                           HIGH COURT OF TRIPURA
                                                 AGARTALA
                                     IA No.01/2025 in RSA No.19 of 2025
Sri Naresh Debbarma, S/O- Late Birendra Chandra Debbarma R/O- West
Noabadi, Durga Choudhury Para, P.O. Khas Noagaon, P.S. Budjungnagar,
West Tripura
                                             .........Applicant/Appellant(s);
                                 Versus
Sri Atul Debbarma, S/O- Sri Bishu Chandra Debbarma, R/O- West Noabadi,
Durga Choudhury Para, P.O. Khas Noagaon, P.S. Budjungnagar, District-
West Tripura
                                                        .........Respondent(s)

For Applicant/Appellant(s) : Mr. Paul Kumar, Advocate. For Respondent(s) : Mr. Sankar Lodh, Advocate. HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO

Order 10/04/2026

Mr. Sankar Lodh, learned counsel appearing for the sole

respondent, states that he has no objection to the condonation of delay of 44

days in filing the Second Appeal.

Therefore, the interlocutory application is allowed, and the delay

in filing the Second Appeal is condoned.

IA stands disposed of.

At request of counsel for the appellant, list the matter [RSA

No.19/2025] on 24.04.2026.

(M.S. RAMACHANDRA RAO, CJ)

Pijush/ PIJUSH KANTI NAG Digitally signed by PIJUSH KANTI NAG Date: 2026.04.10 15:17:37 +05'30'