The Deputy Chief Engineer (Con-2) vs Sri Jaharlal Chowdhury And Anr
2026 Latest Caselaw 1098 Tri

Tripura High Court

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

                                       HIGH COURT OF TRIPURA
                                             AGARTALA
                                               IA 1 of 2026
                                           In CRP No.18 of 2026

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

                                                                           ....Petitioner(s)

                                                  Versus

Sri Jaharlal Chowdhury and Anr.

                                                                           ....Respondent(s)

For Petitioner(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. Dy. S.G.I. Mr. B. Majumder for the petitioner.

Ld. Counsel of the respondents submits that they have not received the copy of the condonation petition.

Ld. Dy. S.G.I submits that he will furnish the same to them immediately.

Considered the submission.

Case is adjourned.

List the matter after 2 weeks.

Affidavit in opposition, if any, may be submitted within 2 weeks.

JUDGE

MUNNA Digitally signed by MUNNA SAHA

SAHA Date: 2026.02.26 17:48:26 +05'30'

Saikat Sarma