Unknown vs For
2026 Latest Caselaw 375 Tri

Tripura High Court

Unknown vs For on 6 February, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                                     HIGH COURT OF TRIPURA
                                           AGARTALA

                              IA No.1 of 2025 in LA App.6 of 2026

For Applicant(s)                            :         Mr. Bidyut Majumder, Dy. SGI

For Respondent(s)                           :         Mr. Kohinoor N. Bhattacharya, G.A.

Ms. P. Chakraborty, Advocate

HON'BLE JUSTICE DR. T. AMARNATH GOUD Order

06.02.2026 Heard.

Issue notice to the respondents to show cause as to why the delay of 184 days in preferring the connected appeal should not be condoned as prayed for and such further order(s) or other order(s) should not be passed as this Court may deem fit and proper.

Steps to be taken with the Registry at the earliest.

Since, Ms. P. Chakraborty, learned counsel appears and waives service of notice on behalf of the State, no formal notice needs to be issued upon the said respondent.

Registry is to serve notice upon the remaining respondents as per procedure and file proof of service. Learned counsel for the applicant is also at liberty to take out personal notice by way of RPAD/Dasti service on the said respondents and file proof of service.

List the matter once the proof of service of notice upon the respondents is placed on record.

JUDGE

Sabyasachi G. SABYASACHI Digitally signed by SABYASACHI GHOSH GHOSH Date: 2026.02.07 15:32:29 +05'30'