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Rakhal Raj Datta vs Radiant Highrise Private Limited (To Be ...
2026 Latest Caselaw 265 Tri

Citation : 2026 Latest Caselaw 265 Tri
Judgement Date : 4 February, 2026

[Cites 0, Cited by 0]

Tripura High Court

Rakhal Raj Datta vs Radiant Highrise Private Limited (To Be ... on 4 February, 2026

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                               HIGH COURT OF TRIPURA
                                     AGARTALA
                            Arb.P. No.01 of 2026
Rakhal Raj Datta, Son of Late Akhil Chandra Datta, Resident of MBB College
Road, Shivnagar, Agartala, West Tripura, PIN-799004 (Age-80 years)
                                                             .........Petitioner(s);
                                    Versus
Radiant Highrise Private Limited (to be represented by) the Director, Radiant
Highrise Private Limited, having its registered Office at 3A, Auckland Place,
9th Floor, P.S. and P.O. Shakespeare Sarani, Kolkata, West Bengal, PIN-
700017
                                                           .........Respondent(s)

For Petitioner(s) : Mr. Purusuttam Roy Barman, Sr. Advocate, Mr. Dipjyoti Paul, Advocate. For Respondent(s) : None. HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO

Order 04/02/2026

Issue notice to the sole respondent.

List on 20.03.2026.

(M.S. RAMACHANDRA RAO, CJ)

Pijush/

PIJUSH KANTI NAG Digitally signed by PIJUSH KANTI NAG Date: 2026.02.04 15:02:30 +05'30'

 
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