The Deputy Chief Engineer (Con-2) vs Sri Jaharlal Chowdhury
2026 Latest Caselaw 1094 Tri

Tripura High Court

The Deputy Chief Engineer (Con-2) vs Sri Jaharlal Chowdhury on 26 February, 2026

                                               HIGH COURT OF TRIPURA
                                                     AGARTALA

                                                    FAO No.3 of 2025


The Deputy Chief Engineer (Con-2), N. F. Railway.

                                                                                   ....Appellant(s)
                                                          Versus

Sri Jaharlal Chowdhury.
                                                                                ....Respondent(s)

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

For Respondent(s) : Mr. P.Gautam, Sr. GA.

Mr. S.Sarkar, Advocate

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

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

=O=R=D=E=R=

26.02.2026

Heard Ld. Counsel of both sides.

All the Ld. Counsel of both sides submit that the fate of FAO 3 of 2025 will be dependent on the result of CRP 18 of 2026 and therefore, the case may be adjourned.

Considered.

List the matter a/w CRP 18 of 2026 after 2 weeks in usual course.

JUDGE

MUNNA Digitally signed by MUNNA SAHA

SAHA Date: 2026.02.26 17:47:56 +05'30'

Saikat Sarma