Citation : 2026 Latest Caselaw 632 Tri
Judgement Date : 16 February, 2026
HIGH COURT OF TRIPURA
AGARTALA
IA No.1 of 2025 in LA App.66 of 2025
For Applicant(s) : Mr. Bidyut Majumder, Dy. SGI
For Respondent(s) : Mr. P. Gautam, Sr. G.A.
Mr. Kohinoor N. Bhattacharya, G.A. Mr. Suman Bhattacharya, Advocate Mr. Prasenjit Shil, Advocate
HON'BLE JUSTICE DR. T. AMARNATH GOUD
Order
16.02.2026 When the case is called, Mr. B. Majumder, learned Dy. SGI appears on behalf of the applicant and Mr. P. Gautam, learned Sr. G.A. appears on behalf of respondent No.2 (LA Collector).
It is seen from the Registry's note dated 13.02.2026 that Mr. Suman Bhattacharya, learned counsel and Mr. Prasenjit Shil, learned counsel have entered their appearance on behalf of respondent No.1 by filing Vakalatnama. But, today, when the case is called, there is no representation on behalf of respondent No.1 (claimant-respondent).
List the matter on 19.02.2026.
Meanwhile, Registry is directed to print the names of Mr. Suman Bhattacharya, learned counsel & Mr. Prasenjit Shil, learned counsel on behalf of respondent No.1 and Mr. P. Gautam, learned Sr. G.A. on behalf of respondent No.2 in the cause list.
JUDGE
Sabyasachi G.
SABYASACHI Digitally signed by SABYASACHI GHOSH GHOSH Date: 2026.02.18 17:56:33 +05'30'
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