Unknown vs For
2026 Latest Caselaw 2473 Tri

Tripura High Court

Unknown vs For on 9 April, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                                         HIGH COURT OF TRIPURA
                                                AGARTALA
                                               IA No.1 of 2025
                                            in LA App.14 of 2026

For Appellant(s)                                :     Mr. Bidyut Majumder, Dy. SGI

For Respondent(s)                               :     Mr. Pradyumna Gautam, Sr. G.A.

Mr. Kohinoor N. Bhattacharya, G.A.

HON'BLE JUSTICE DR. T. AMARNATH GOUD

09.04.2026

Order

Heard.

It is seen from Registry's note dated 08.04.2026 that in compliance to order of this Court dated 06.03.2026, notices were issued upon Respondents No.1 to 13 through the process of the Court. But, the same have been returned unserved with the report of the process server that the addressees could not be found at the specified address as the area is vast and land marks/near location has not been mentioned in the address.

At the request made on behalf of the appellant, learned counsel for the appellant is at liberty to take out notice upon the unserved respondents by way of Dasti service and file proof of service.

Registry is directed to take necessary steps in this regard at the earliest.

JUDGE

Sabyasachi G.

SABYASACHI GHOSH GHOSH Date: 2026.04.09 13:08:32 +05'30'