National Insurance Company Ltd vs Sri Dipan Debbarma & 4 Ors. ...
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Tripura High Court

National Insurance Company Ltd vs Sri Dipan Debbarma & 4 Ors. ... on 5 February, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                    HIGH COURT OF TRIPURA
                          AGARTALA
                         MAC App. 43/2025
National Insurance Company Ltd.                                 ----Appellant(s)
                            Versus
Sri Dipan Debbarma & 4 ors.                                     ----Respondent(s)

For Appellant(s) : Ms. R. Purkayastha, Advocate For Respondent(s) : Ms. S. Nag, Advocate

BEFORE HON'BLE JUSTICE DR. T. AMARNATH GOUD Order 05/02/2026

Heard learned counsel for the parties.

The appellant shall take steps for taking out substitute services in 'Tripura

Darpan', a local daily newspaper, and place the same on record.

List the matter on 16.02.2026.

It is clarified that the other mode of services, as mentioned in the earlier

order, is dispensed with.

Learned counsel for the appellant shall indicate the next date of hearing in

the paper publication.

                                                             JUDGE






  SAIKAT KAR                    KAR
                                Date: 2026.02.05 01:07:49
                                -08'00'