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Unknown vs For The
2026 Latest Caselaw 1032 Tri

Citation : 2026 Latest Caselaw 1032 Tri
Judgement Date : 25 February, 2026

[Cites 0, Cited by 0]

Tripura High Court

Unknown vs For The on 25 February, 2026

Author: T. Amarnath Goud
Bench: T. Amarnath Goud
                                                                          Page 1 of 1




                                                                HIGH COURT OF TRIPURA
                                                                      AGARTALA
                                                                   WA NO.02 OF 2026

                                                      HON'BLE JUSTICE DR. T. AMARNATH GOUD
                                                    HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

                                         Present:
                                         For the Appellant(s)             : Mr. K. De, Addl. G.A.

                                         For the Respondent(s)            : None.

25.02.2026

Order

Heard Mr. K. De, learned Addl. G.A., appearing for the appellants.

It is seen from the record that notice has been duly served upon the sole respondent in the connected interlocutory application. However, when the case is called, there is no representation on behalf of the respondent.

Admit.

Mr. K. De, learned Addl. G.A., appearing for the appellants, submits that the appeal requires consideration on a single point, namely, whether Rules 15(1) and 15(2) of the CCS (CCA) Rules, 1965 have been followed. According to the appellant-authorities, the said Rules were duly followed, but the same was not appreciated by the learned Single Judge, and hence the present appeal has been filed. Since the matter revolves around the issue of compliance with the said Rules, learned counsel for the appellants reiterates before this Court that the Rules have been duly followed.

In view of the above submission and for the purpose of examining the record, list this matter for hearing on 10.03.2026, subject to 'Part Heard'. In the meanwhile, the parties are directed to file and exchange their pleadings, if any.

S. DATTA PURKAYASTHA, J DR. T. AMARNATH GOUD, J suhanjit

RAJKUMAR Digitally signed by RAJKUMAR SUHANJIT SINGHA SUHANJIT SINGHA Date: 2026.02.27 15:22:27 +05'30'

 
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