Unknown vs For Applicant(S) : Mr. D. Sarma
2026 Latest Caselaw 285 Tri

Tripura High Court

Unknown vs For Applicant(S) : Mr. D. Sarma on 4 February, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

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                                                       HIGH COURT OF TRIPURA
                                                         _A_G_A_R_T_A_L_A_
                                                    I.A. No. 01 of 2025 in W.A.No.12 of 2026
For Applicant(s)                                       :    Mr. D. Sarma, Addl. G.A.
For Respondent(s)                                      :    None.

HON'BLE JUSTICE DR. T. AMARNATH GOUD HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA _O_ R_ D_ E_ R_ 04.02.2026 Heard.

Issue notice to the respondent. Steps be taken Immediately.

The applicants shall take steps with the registry for service of notice upon the respondents accordingly. The applicants are also at liberty to takeout personal notice by way of RPAD/'Dasti' service upon the respondent and file proof of service.

Let the matter be listed, once the proof of service is received.

S. DATTA PURKAYASTHA, J DR.T. AMARNATH GOUD, J

A. Ghosh

ANJAN GHOSH GHOSH Date: 2026.02.12 10:29:03 +05'30'