Tripura High Court
Parimal Das & Ors vs S on 3 October, 2018
Author: S. Talapatra
Bench: S. Talapatra
HIGH COURT OF TRIPURA
AGARTALA
I.A. No.1 of 2018
in FAO No.1 of 2018
Parimal Das & Ors.
-----Appellant (s)
Versus
s
Oil & Natural Gas Corporation Ltd. & Ors.
----Respondent(s)
For Appellant (s) : Mr. Somik Deb, Adv. For Respondent(s) : Mr. R. Dasgupta, Adv.
HON'BLE MR. JUSTICE S. TALAPATRA Order 03.10.2018 List this matter on 20th November, 2018 as agreed by the learned counsel appearing for the parties.
Mr. R. Dasgupta, learned counsel appearing for the respondents has raised an objection against the maintainability of the appeal in which the present petition for condonation has been filed.
Mr. Somik Deb, learned counsel appearing for the appellants has submitted that in view of Section 18 of the Petroleum and Minerals Pipelines (Acquisition of Right of User in Land) Act, 1962 this appeal is maintainable qua order XLIII Rule 1A of the CPC.
JUDGE Sujay