The National Insurance Company Ltd vs Smt. Anjali Das And Anr. ...
2026 Latest Caselaw 314 Tri

Tripura High Court

The National Insurance Company Ltd vs Smt. Anjali Das And Anr. ... on 5 February, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                    HIGH COURT OF TRIPURA
                          AGARTALA
                     MAC APP. 41 of 2025
The National Insurance Company Ltd.
                                                                   ----Appellant(s)
                           Versus
Smt. Anjali Das and anr.                                      ----Respondent(s)

For Appellant(s) : Mr. Asim Kumar Deb, Advocate For Respondent(s) : None

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

Heard learned counsel appearing for the appellant. There is no

representation from the respondents.

However, the appellant is further directed to take out personal notices upon

the respondents by way of RPAD or dasti service and file proof of service.

Registry is directed to list the matter once proof of service is filed and

placed on record.

Appellant shall also take steps with the Registry at the earliest as per

procedure for taking out notices.

                                                           JUDGE






  SAIKAT KAR                   SAIKAT KAR
                               Date: 2026.02.05 01:07:21
                               -08'00'