Unknown vs For
2026 Latest Caselaw 378 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 MAC App.8 of 2026

For Applicant(s)                             :   Mr. Dipankar Sarma, Advocate
                                                 Ms. P. Chakraborty, Advocate
For Respondent(s)                            :   None.

HON'BLE JUSTICE DR. T. AMARNATH GOUD

Order

06.02.2026 Heard Ms. P. Chakraborty, learned counsel appearing for the applicant.

Issue notice to the respondents to show cause as to why the delay of 468 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.

Registry is to serve notice upon the 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 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 15:34:36 +05'30'