Sri Mithun Chakraborty vs Sri Dipak Lal Saha & Anr
2026 Latest Caselaw 2160 Tri

Tripura High Court

Sri Mithun Chakraborty vs Sri Dipak Lal Saha & Anr on 1 April, 2026

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                                              HIGH COURT OF TRIPURA
                                                    AGARTALA

                                               IA No. 01 of 2026
                                         in Crl. Rev. P. No. 10 of 2026

      Sri Mithun Chakraborty
                                                                                      ---- Applicant(s)

                                                             Versus
      Sri Dipak Lal Saha & Anr.
                                                                                     ----Respondent(s)

For Applicant (s) :Mr. Subham Majumder, Advocate. For Respondent(s) :Mr. Tirtharaj Dhar, Advocate.

[

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 01/04/2026

Learned Counsel Mr. Subham Majumder, is present on

behalf of the petitioner.

Learned Counsel Mr. Tirtharaj Dhar, is present on behalf of

the private respondent and prays for an indulgence to file objection

against the application for condonation of delay.

Request is considered.

List the matter on 06.05.2026.

In the meantime, respondent No.1 may file written

objection.

None appears for the State respondent when the matter is

called out.

The Learned Counsel for the petitioner be asked to supply

the copy of the petition to the Learned Counsel for the private

respondent within three (3) days from today.

JUDGE

SATABDI DUTTA Digitally signed by SATABDI DUTTA Date: 2026.04.02 17:24:35 +05'30'

Satabdi