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Unknown vs For
2026 Latest Caselaw 641 Tri

Citation : 2026 Latest Caselaw 641 Tri
Judgement Date : 16 February, 2026

[Cites 0, Cited by 0]

Tripura High Court

Unknown vs For on 16 February, 2026

Author: T. Amarnath Goud
Bench: T. Amarnath Goud
                                                      HIGH COURT OF TRIPURA
                                                            AGARTALA

                                                           MAC APP.64 of 2025

For Appellant(s)                                       :      Mr. Debalay Bhattacharya, Sr. Advocate
                                                              Ms. Ayantika Chakraborty, Advocate
                                                              Mr. Samar Das, Advocate
                                                              Ms. Rashmi Bhattacharjee, Advocate
                                                              Mr. Soumyadeep Saha, Advocate
                                                              Mr. Sayan Ghosh, Advocate

For Respondent(s)                                      :      Mr. Dipankar Sarma, Advocate

Mr. Prasantha Ghosh, Advocate

HON'BLE JUSTICE DR. T. AMARNATH GOUD

16.02.2026

Order Heard learned counsel for the respective parties.

It is seen from the office note dated 03.01.2026 that paper book has been received on behalf of respondent No.1.

Despite service of notice for collecting paper book, the same has not been collected by Mr. Samar Das, learned counsel for the appellant.

Mr. Das, learned counsel for the appellant, therefore, prays for an accommodation for collecting paper book as per procedure.

Request made is considered.

List this matter along with MAC App.48 of 2025 & MAC App.95 of 2025 on 19.02.2026.

Meanwhile, paper book shall be collected by the respective parties as per procedure.

JUDGE

Sabyasachi G.

SABYASACHI GHOSH GHOSH Date: 2026.02.19 16:26:57 +05'30'

 
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