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The Deputy General Manager vs Smt. Parul Bala Chakraborty And Anr
2026 Latest Caselaw 1093 Tri

Citation : 2026 Latest Caselaw 1093 Tri
Judgement Date : 26 February, 2026

[Cites 0, Cited by 0]

Tripura High Court

The Deputy General Manager vs Smt. Parul Bala Chakraborty And Anr on 26 February, 2026

                                                         HIGH COURT OF TRIPURA
                                                               AGARTALA

                                                              CRP No.11of 2026

   The Deputy General Manager,
   North East Frontier Railway
                                                                                             ....Petitioner(s)
                                                                      Versus

   Smt. Parul Bala Chakraborty and Anr.
                                                                                           ....Respondent(s)

For Petitioner(s) : Mr. B.Majumder, Dy.S.G.I.

For Respondent(s) : Mr. Kawsik Nath, Advocate.

=B=E=F=O=R=E=

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

=O=R=D=E=R=

26.02.2026

Ld. Counsel Mr. K. Nath for claimant respondents has sought for adjournment.

Considered.

List the matter after 2 weeks.

JUDGE

MUNNA SAHA SAHA Date: 2026.02.26 17:47:26 +05'30'

Saikat Sarma

 
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