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Sri Santosh Chandra Sarkar And Ors vs Najir Miah And Ors
2026 Latest Caselaw 1167 Tri

Citation : 2026 Latest Caselaw 1167 Tri
Judgement Date : 27 February, 2026

[Cites 0, Cited by 0]

Tripura High Court

Sri Santosh Chandra Sarkar And Ors vs Najir Miah And Ors on 27 February, 2026

Author: T. Amarnath Goud
Bench: T. Amarnath Goud
                                                                           Page 1 of 1




                                                                  HIGH COURT OF TRIPURA
                                                                        AGARTALA
                                                                      IA. NO.01 OF 2025
                                                                 IN MAC. APP. NO.133 OF 2025

                             Sri Santosh Chandra Sarkar and ors.
                             Vs
                             Najir Miah and ors.

                                                       HON'BLE JUSTICE DR. T. AMARNATH GOUD
                             Present:
                             For the Applicant(s)                    : Mr. A. Acharjee, Advocate.
                                                                       Ms. M. Basu, Advocate.
                             For the Respondent(s)                    : Ms. A. Dey, Advocate.

27.02.2026

Order

This present appeal has been filed for condoning the delay of 74 days in filing the connected appeal.

Heard.

For the reason stated in the affidavit appended to the application, this present interlocutory application stands allowed and the delay stands condoned.

DR. T. AMARNATH GOUD, J

Suhanjit

RAJKUMAR Digitally signed by RAJKUMAR SUHANJIT SINGHA SUHANJIT SINGHA Date: 2026.02.27 15:33:55 +05'30'

 
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