Unknown vs For The
2026 Latest Caselaw 600 Tri

Tripura High Court

Unknown vs For The on 13 February, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

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                                                   HIGH COURT OF TRIPURA
                                                         AGARTALA
                                                    MAC APP. NO.18 OF 2026
               Present:-
                            For the Appellant(s)      : Mr. S. Bhattacharjee, Advocate.

                            For the Respondent(s)      : None.

HON'BLE JUSTICE DR. T. AMARNATH GOUD Order 13.02.2026

Heard learned counsel appearing for the appellant Issue notice before admission.

Petitioner shall take steps for notice upon the respondents as per procedure with the Registrar as expeditiously as possible.

Registry to serve notice upon the respondents and file proof of service as per procedure. Learned counsel for the appellant is also at liberty to take out personal notice on the respondent by way of RPAD or 'dasti' service and file proof of service.

List this matter once proof of service is filed and placed on record.

                                                                 DR. T. AMARNATH GOUD, J



    Suhanjit



RAJKUMAR         Digitally signed by
                 RAJKUMAR SUHANJIT
SUHANJIT         SINGHA
                 Date: 2026.02.16
SINGHA           16:33:35 +05'30'