Sima Rani Das & Ors. Vs Ranadhir Das & Ors.

Tripura High Court- Agartala 3 Sep 2024 I.A. No. 01 Of 2024 In Second Appeal From Judgment And Decree No. 27 Of 2024 (2024) 09 TP CK 0005
Bench: Single Bench

Judgement Snapshot

Case Number

I.A. No. 01 Of 2024 In Second Appeal From Judgment And Decree No. 27 Of 2024

Hon'ble Bench

S. Datta Purkayastha, J

Advocates

P. Roy Barman, K. Nath

Judgement Text

Translate:

S. Datta Purkayastha, J

Heard Mr. P. Roy Barman, learned Senior counsel assisted by Mr. K. Nath, learned counsel for the applicants. Registry has given a note that A.D. cards in respect of respondents No.1, 2, 3(a) and 4(b) are received but it is not mentioned whether same are received after service. Regarding respondent No.4(a) postal tracking report shows that item was delivered.

It is also indicated in the report of the Registry that there is no specific information of service of notice upon respondents No.3(c) and 3(b). Notice of respondents No.3(c) and 3(b) be sent again by usual process of the Court.

Applicants will take step within 7(seven) days in this regard.

Registry will give specific report on the next date about service of notice upon other respondents.

No document is submitted in terms of order dated 06.08.2024, by the applicants.

Applicants may submit the same by the next date.

List the matter on 05.11.2024.

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