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The Deputy Chief Engineer (Con-2) vs Sri Prabir Chandra Roy And Ors. ...
2026 Latest Caselaw 434 Tri

Citation : 2026 Latest Caselaw 434 Tri
Judgement Date : 9 February, 2026

[Cites 0, Cited by 0]

Tripura High Court

The Deputy Chief Engineer (Con-2) vs Sri Prabir Chandra Roy And Ors. ... on 9 February, 2026

Author: T. Amarnath Goud
Bench: T. Amarnath Goud
                    HIGH COURT OF TRIPURA
                          AGARTALA
                           I.A. 1 of 2025
                       In LA App. 9 of 2026
The Deputy Chief Engineer (Con-2), NF Railway
                                                                ----Applicant(s)
                         Versus
Sri Prabir Chandra Roy and ors.                                ----Respondent(s)

For Applicant(s) : Mr. B Majumder, Deputy SGI For Respondent(s) : None

BEFORE HON'BLE JUSTICE DR. T. AMARNATH GOUD Order 09/02/2026

Heard learned counsel appearing for the applicant.

Issue notice upon the respondents to show cause as to why the delay in

preferring the connected appeal shall not be condoned, as prayed for, and/or

why such further and other order(s) shall not be passed as to this Court may

deem fit and proper.

The applicant shall take steps for service of notice upon the respondents

immediately. Applicant is at liberty to take out personal notice upon the

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

List the matter on 12.02.2026.


                                                    JUDGE






   SAIKAT KAR                SAIKAT KAR
                             Date: 2026.02.09
                             01:01:23 -08'00'
 

 
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