Pratima Bhattacharjee Vs State Of Tripura & Others
.... ference to the Lok Adalat to find out an amicable settlement between the parties. Accordingly, it is referred to the National Lok Adalat scheduled to be held on 14.09.2024 in the High Court premises. Parties are expected to cooperate in exploring the possibility of an amicable settlement by part ...
Tripura High Court- Agartala
Land Acquisition Collector Vs Anil Plantation Private Limited
.... requisitioning authority which has to satisfy the decreetal amount during course of the execution proceedings. However, without appreciating the issue, the movable and immovable properties of the office of the judgment debtor has been attached by the learned L.A. Judge. Issue notice on resp ...
Tripura High Court- Agartala
Shriram General Insurance Company Ltd. Vs Bijoy Ghosh, S/O. Late Birendra Chandra Ghosh & Ors.
.... nsurance company was not allowed to file any objection either. Therefore, it is aggrieved. 4. I have taken note of the submission of the learned counsel for the petitioner and also gone through the impugned order. 5. The delay of 89 days in preferring a claim petition does not appear t ...
Tripura High Court- Agartala
Tahir Ali And Ors. Vs Anhar Miah And Ors.
.... Biswajit Palit, J At the request of Mr. T. K. Bhattacharya, Learned counsel appearing for the appellants, list this appeal on 06.09.2024 for hearing. Mr. H. K. Bhowmik, Learned counsel appears for the respondents. No further accommodation will be made o ...
Tripura High Court- Agartala
Ashwini Ch. Sarkar @ Ashwini Kr. Sarkar Vs Krishna Kanta Debnath & Others
.... e. The suit was dismissed for default on 27.02.2016 itself. Learned counsel for the petitioner submits that there are no supporting documents to explain the huge inordinate delay in seeking restoration of the case. The learned Trial Court has, therefore, erroneously exercised its jurisdicti ...
Tripura High Court- Agartala
Nripendra Das & Ors. Vs State Of Tripura & Ors.
.... ected to consider the representations of the petitioners in accordance with law and grant the aforesaid benefits. He also relies upon the case of Sri Dilip Shil & others versus The State of Tripura & others in WP(C) No.722 of 2022 wherein pursuant to the order dated 17.03.2023 passed b ...
Tripura High Court- Agartala
Umacharan Namasudra Vs Harendra Nath & Ors.
.... g witnesses. On the said date, the plaintiff did not file any document or examination-in-chief of any other witness and that stage was closed. Thereafter, on 28.07.2022 the plaintiff filed some more documents in the case without any supportive application. On that date, cross-examination of the ...
Tripura High Court- Agartala
Raja Pal Vs Bandita Chakraborty (Paul) & Ors.
.... e. The learned trial Court upon hearing the plaintiff and upon consideration of the averments in the said application, however, was of the opinion that no order could be passed under Sections 2 and 3 of the Partition Act since only preliminary decree has been passed declaring the shares of the p ...
Tripura High Court- Agartala
Basana Khatun Alias Basana Begam Vs Rabiul Hossain, S/O. Late Abdul Gafur, Village-Boxnagar (Mullamura), P.S.-Kalam Choura, Sub-Division-Sonamura, District-Sepahijala & Ors.
.... der Article 227 of the Constitution of India. 3. Mr. T.D. Majumder, learned senior counsel for the petitioner, has pointed out from the final decree prepared on 13.06.2017 that though the name of the deceased defendant No.6 was inadvertently reflected therein but in the schedule of partitio ...
Tripura High Court- Agartala
Kausik Bhattacharya Vs State Of Tripura & 5 Ors.
.... he intends to file written objection in the instant IA as well as counter affidavit in the main writ petition. Considered the submission of both sides. Written objection may be filed by the next date. Meanwhile the operation of impugned letter dated 30.04.2024 of Deputy Director, ...
Tripura High Court- Agartala
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