Unknown vs For Applicant(S) : Mr. B. Majumder
2026 Latest Caselaw 551 Tri

Tripura High Court

Unknown vs For Applicant(S) : Mr. B. Majumder on 12 February, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                               HIGH COURT OF TRIPURA
                                       AGARTALA
                                    IA No. 01 of 2025
                                in LA. App. No. 11 of 2026.

             For Applicant(s)                 : Mr. B. Majumder, Advocate.
             For Respondent(s)                : Mr. M. Debbarma, Addl.G.A.

                HON'BLE MR. JUSTICE DR. T. AMARNATH GOUD

                                          ORDER

12.02.2026 Heard Mr. B. Majumder, learned counsel appearing for the applicant.

Since, Mr. M. Debbarma, learned Addl.G.A appears and waives service of notice on behalf of respondent-State, no formal notice needs be issued upon the same.

Issue notice to the un-represented respondents to show cause as to why the delay of 154 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 immediately.

Registry to serve notice upon the un-represented respondent(s) and file proof of service. Learned counsel for the applicant is also at liberty to take out personal notice by way of "RPAD" or "Dasti" upon the un- represented respondent(s) and file proof of service before the registry.

List this matter once the proof of service is placed on record.

DR. T. AMARNATH GOUD,J

Paritosh

SABYASAC Digitally signed by SABYASACHI GHOSH

HI GHOSH 17:41:12 +05'30' Date: 2026.02.18