Unknown vs For
2026 Latest Caselaw 555 Tri

Tripura High Court

Unknown vs For on 12 February, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                               HIGH COURT OF TRIPURA
                                      AGARTALA
                                    IA No. 01 of 2025
                               in MAC. App. No. 13 of 2026.

              For Applicant(s)                :      Mr. S. Datta, Advocate.
                                                     Ms. P. Goswami, Advocate.
              For Respondent(s)               :      None.

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

                                          ORDER

12.02.2026 Heard Mr. S. Datta, learned counsel appearing for the applicant(s).

Issue notice to the respondents to show cause as to why the delay of 84 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 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

SABYASAC Digitally signed by SABYASACHI GHOSH

HI GHOSH Date: 2026.02.18 17:31:36 +05'30'