Sri Jhantu Chowdhury vs Sri Rakesh Karmakar
2026 Latest Caselaw 356 Tri

Tripura High Court

Sri Jhantu Chowdhury vs Sri Rakesh Karmakar on 6 February, 2026

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                                      HIGH COURT OF TRIPURA
                                            AGARTALA
                                                CRP No.09 of 2026
1. Sri Jhantu Chowdhury, S/o Late Kalachan Chowdhury, Resident of Krishna
Kishore Nagar, PS - Bishalgarh, District - Sepahijala, Tripura; presently
residing at West Joynagar, Road No.7, Agartala, PS - West Agartala, District -
West Tripura
2. Smt Sadhana Chowdhury (Saha), W/o Sri Narayan Saha, D/o Late Kalachan
Chowdhury, Resident of Sakerkote, District - West Tripura
3. Smt Sandhya Chowdhury, W/o Sri Karma Chowdhury, D/o Late Kalachan
Chowdhury, Resident of Ratannagar, Bishalgarh, PS - Bishalgarh, District -
Sepahijala Tripura
4. Smt Jyotsna Chowdhury, D/o Late Kalachan Chowdhury, resident of Krishna
Kishore Nagar, PS - Bishalgarh, District - Sepahijala Tripura, presently residing
at West Joynagar, Road No.7, Agartala, PS - West Agartala, District - West
Tripura
                                                              .........Petitioner(s);
                                   Versus
Sri Rakesh Karmakar, S/o Sri Subhash Karmakar, Resident of Sonamura Town,
P.O. & P.S. Sonamura, District- Sepahijala Tripura
                                                            .........Respondent(s)

For Petitioner(s) : Mr. Pradip Chakraborty, Advocate, Ms. Sukriti Debnath, Advocate.

For Respondent(s) : None.

HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO

Order 06/02/2026

Counsel for the petitioners seeks to withdraw the instant Revision

Petition.

Accordingly, the Revision Petition is dismissed as withdrawn.

(M.S. RAMACHANDRA RAO, CJ)

Pijush/

PIJUSH KANTI NAG Digitally signed by PIJUSH KANTI NAG Date: 2026.02.06 11:45:56 +05'30'