Unknown vs For
2026 Latest Caselaw 396 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 2026 in MAC App.11 of 2026

For Applicant(s)                                  :    Mr. Sankar Lodh, Advocate
                                                       Mr. Kishalay Roy, Advocate
                                                       Mr. Subham Majumder, Advocate
                                                       Mr. Suman Kumar Banik, Advocate

For Respondent(s)                                 :    None.

HON'BLE JUSTICE DR. T. AMARNATH GOUD Order

06.02.2026 This present IA Application has been filed seeking an order for condoning the delay of 20 days in preferring the connected appeal.

Issue notice to the respondents to show cause as to why the delay of 20 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 GHOSH GHOSH Date: 2026.02.07 15:36:34 +05'30'