Sri Ashish Kumar Bhowmik vs Tripura State Electricity Corporation ...
2026 Latest Caselaw 1041 Tri

Citation : 2026 Latest Caselaw 1041 Tri
Judgement Date : 25 February, 2026

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Tripura High Court

Sri Ashish Kumar Bhowmik vs Tripura State Electricity Corporation ... on 25 February, 2026

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                                    HIGH COURT OF TRIPURA
                                          AGARTALA

                                      RFA No.02 of 2026

Sri Ashish Kumar Bhowmik
                                                                           ......Appellant(s).
                                       Versus
Tripura State Electricity Corporation Limited and others
                                                                    ......Respondent(s).

For Appellant (s) : Mr. Dilip Kumar Das Chawdhury, Advocate.

For Respondent(s) : Mr. Kushal Deb, Advocate.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

Order

25/02/2026

Heard Mr. Dilip Kumar Das Chawdhury, learned counsel appearing for the appellant.

Mr. Kushal Deb, learned counsel appears and accepts notice for all the respondents.

The delay in filing the appeal is condoned.

The appeal is admitted.

Call for the LC record.

Registry will prepare the Paperbook.

Accordingly, list this matter for hearing in its usual course.