Citation : 2026 Latest Caselaw 320 Tri
Judgement Date : 5 February, 2026
HIGH COURT OF TRIPURA
AGARTALA
I.A. 1 of 2026
In MAC APP. 5 of 2026
Sri Biswajit Debnath ----Applicant(s)
Versus
Md. Ayoub Ali and ors ----Respondent(s)
For Applicant(s) : Ms. M. Basu, Advocate For Respondent(s) : None
BEFORE HON'BLE JUSTICE DR. T. AMARNATH GOUD Order 05/02/2026
Heard learned counsel appearing for the applicant.
Issue notice upon the respondents to show cause as to why the delay of 44
days in preferring the connected appeal shall not be condoned, as prayed for,
and/or why such further and other order(s) shall not be passed as to this Court
may deem fit and proper.
The applicant shall take steps for service of notice upon the respondents
immediately.
Registry to service notice upon the respondents and file proof of service as
per procedure. Applicant is also at liberty to take out personal notice upon the
respondents by way of RPAD or dasti service and file proof of service.
Registry is directed to list the matter once proof of service is filed and
placed on record.
JUDGE
SAIKAT Digitally signed by
SAIKAT KAR
KAR Date: 2026.02.05
01:05:21 -08'00'
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