Tripura State Electricity Corporation ... vs Md. Tera Mia & Ors
2026 Latest Caselaw 1646 Tri

Tripura High Court

Tripura State Electricity Corporation ... vs Md. Tera Mia & Ors on 16 March, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                             HIGH COURT OF TRIPURA
                                   AGARTALA
                                IA No. 01 of 2026 in
                                MFA(FA) No.01/2026

  Tripura State Electricity Corporation Ltd and Ors.
                                                   ........Applicant(s)
                                   Versus
  MD. Tera Mia & Ors.
                                                  ........Respondent(s)


  For Applicant(s)               :     Mr. BN Majumder, Sr. Advocate.
                                       Mr. K. Deb, Advocate.
  For Respondent(s)              :     None.

                HON'BLE JUSTICE DR. T. AMARNATH GOUD
                                        ORDER

16.03.2026 Heard.

This application has been filed for condoning delay of 107 days in filing the connected appeal.

It is seen from the office note of the Registry dated 13.03.2026 that despite service of notice there is no representation from the respondents.

For the reason stated in the accompanying affidavit and the averments made out before this Court during the course of arguments, delay caused in preferring the appeal is condoned and the same is ordered.

In view of the same, this instant interlocutory application is allowed and thus disposed of.

                                              DR. T. AMARNATH GOUD, J



  Paritosh

SABYASA Digitally signed
        by SABYASACHI
CHI     GHOSH
        Date: 2026.03.20
GHOSH 10:41:14 +05'30'