Unknown vs For Applicant(S) : Mr. Rajib Saha
2026 Latest Caselaw 1636 Tri

Tripura High Court

Unknown vs For Applicant(S) : Mr. Rajib Saha on 16 March, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                           HIGH COURT OF TRIPURA
                                   AGARTALA
                                IA No. 01 of 2026
                            in LA. App. No. 15 of 2026.

              For Applicant(s)        : Mr. Rajib Saha, Advocate.
              For Respondent(s)       : Mr. Kohinoor N. Bhattacharyya, G.A.

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

                                        ORDER

16.03.2026

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

Since, respondent No. 4 is represented by Mr. Kohinor N. Bhattacharyya, learned G.A , 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 816 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 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 un- represented 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

SABYAS Digitally signed by SABYASACHI ACHI GHOSH Date: 2026.03.20 GHOSH 10:42:23 +05'30'