Unknown vs For Applicant(S) : Mr. Rajib Saha
2026 Latest Caselaw 552 Tri

Tripura High Court

Unknown vs For Applicant(S) : Mr. Rajib Saha on 12 February, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                                 HIGH COURT OF TRIPURA
                                        AGARTALA
                                      IA No. 01 of 2026
                                 in MAC. App. No. 09 of 2026.

              For Applicant(s)                   : Mr. Rajib Saha, Advocate.
              For Respondent(s)                  : None.

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

                                             ORDER

12.02.2026 Heard Mr. Rajib Saha, learned counsel appearing for the applicant.

Issue notice to the respondents to show cause as to why the delay of 85 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 seem fit and proper.

Steps to be taken immediately.

Registry to serve notice upon the respondents 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 respondents 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

SABYASA Digitally signed
        by SABYASACHI
CHI     GHOSH
        Date: 2026.02.18
GHOSH 17:29:33 +05'30'