M/S Devi Engineering And Construction ... vs The Union Of India & 7 Ors. ...
2026 Latest Caselaw 623 Tri

Tripura High Court

M/S Devi Engineering And Construction ... vs The Union Of India & 7 Ors. ... on 16 February, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                    HIGH COURT OF TRIPURA
                          AGARTALA
                        W.P.(C) 108/2026
M/s Devi Engineering and Construction Pvt. Ltd.             ----Petitioner(s)
                          Versus
The Union of India & 7 ors.                                  ----Respondent(s)

For Petitioner(s) : Mr. S. Bhattacharjee, Advocate For Respondent(s) : Mr. B. Majumder, Deputy SGI

BEFORE HON'BLE JUSTICE DR. T. AMARNATH GOUD Order 16/02/2026

Heard Mr. S. Bhattacharjee, learned counsel for the petitioner. Also heard

Mr. B. Majumder, learned Deputy SGI appearing for the respondent No.1.

Admit

Rule NISI. Call for records

Mr. Majumder, learned Deputy SGI takes notice for respondent No.1.

Petitioner to take steps with the Registry as per procedure to serve notices

upon the un-served respondents as expeditiously as possible.

Registry is directed to list the matter once proof of service is received.

                                                       JUDGE






  SAIKAT KAR                     SAIKAT KAR
                                 Date: 2026.02.16
                                 00:10:08 -08'00'