Tripura High Court
Peerless Tea Industry Limited & Others vs Tripura Tea Development Corporation ... on 27 April, 2023
Author: T. Amarnath Goud
Bench: T. Amarnath Goud
Page 1 of 1
HIGH COURT OF TRIPURA
AGARTALA
I.A. No.01/2023 in RFA No.07/2023
&
RFA No.07/2023
Peerless Tea Industry Limited & others
.........Applicant/Appellant(s).
VERSUS
Tripura Tea Development Corporation Limited
.........Respondent(s).
For Applicant/Appellant(s) : Mr. B.N. Majumder, Sr. Advocate, Mr. D.J. Saha, Advocate, Mr. S.C. Sen, Advocate.
For Respondent(s) : None.
HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH HON'BLE MR. JUSTICE T. AMARNATH GOUD Order 27/04/2023 This appeal suffers from a delay of 4118 days for condonation of which I.A. No.01 of 2023 has been preferred.
Issue notice on the sole respondent both in I.A. No.01 of 2023 and RFA No.07 of 2023 under ordinary process as well as registered cover with A/D, for which requisites be filed within one week peremptory.
Notice is made returnable on 01.06.2023. (T. AMARNATH GOUD), J (APARESH KUMAR SINGH), CJ Pulak