Indian Oil Corporation Limited vs Sri Prabir Kumar Majumder
2026 Latest Caselaw 451 Tri

Tripura High Court

Indian Oil Corporation Limited vs Sri Prabir Kumar Majumder on 9 February, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                                               Page 1 of 1




                                     HIGH COURT OF TRIPURA
                                             AGARTALA
                                       I.A. No. 01 of 2026 (Caveat) in
                                        WP(C) No. 74 of 2026.
        Indian Oil Corporation Limited
                                                              .........Applicant(s)
                                               Versus
         Sri Prabir kumar Majumder
                                                             ............Respondent(s)


  For the Applicant (s)                  :     Mrs. P. Dhar, Advocate.
                                               Mr. S. Debbarma, Advocate.
                                               Ms. N. Debbarma, Advocate.
  For the Respondent(s)                  :     Mr. D. Datta, Advocate
                                               Mr. S. Das, Advocate.
                                               Ms. R. Bhattacharjee, Advocate.


                    HON'BLE JUSTICE DR. T. AMARNATH GOUD
                                   ORDER

09.02.2026 [1] Heard learned counsel appearing for both the parties.

[2] This present appeal has been filed under Section 148A of the Code of Civil Procedure, 1908 lodging a caveat.

[3] For the reason stated in the accompanying affidavit and the averments made out before this Court during the course of arguments, accordingly, the application is ordered.

[4] In view of the above, this present interlocutory application is closed and the same is disposed of.

DR. T. AMARNATH GOUD,J.

Paritosh

SABYASAC Digitally signed by SABYASACHI GHOSH

HI GHOSH 17:05:42 +05'30' Date: 2026.02.18