Unknown vs For The
2026 Latest Caselaw 598 Tri

Tripura High Court

Unknown vs For The on 13 February, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

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                                              HIGH COURT OF TRIPURA
                                                    AGARTALA
                                                  IA NO.01 OF 2025
                                              IN MAC. APP.NO.17 OF 2026
           Present:-
                    For the Applicant(s)            : Mr. G.S. Das, Advocate.
                                                      Mr. K. Deb, Advocate.
                                                      Ms. M. Dey, Advocate.

                    For the Respondent(s)           : None.

HON'BLE JUSTICE DR. T. AMARNATH GOUD Order 13.02.2026

Heard learned counsel appearing for the applicant. Issue notice to the un-served respondent to show cause as to why the delay of 471 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 as expeditiously as possible. Registry to serve notice upon the respondent and file proof of service as per procedure. Learned counsel for the applicant is also at liberty to take out personal notice on the respondent by way of RPAD or 'dasti' service and file proof of service.

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

                                                              DR. T. AMARNATH GOUD, J



Suhanjit


RAJKUMAR         Digitally signed by
                 RAJKUMAR SUHANJIT
SUHANJIT         SINGHA
                 Date: 2026.02.16
SINGHA           16:32:53 +05'30'