The Deputy General Manager vs Shri Sushanta Chakraborty And Anr
2026 Latest Caselaw 1097 Tri

Tripura High Court

The Deputy General Manager vs Shri Sushanta Chakraborty And Anr on 26 February, 2026

                                             HIGH COURT OF TRIPURA
                                                   AGARTALA

                                                  CRP No.10 of 2026

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

Shri Sushanta 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 Digitally signed by MUNNA SAHA

SAHA Date: 2026.02.26 17:46:58 +05'30'

Saikat Sarma