Unknown vs For
2026 Latest Caselaw 646 Tri

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.16 of 2026


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

For Respondent(s)                    :           None.

HON'BLE JUSTICE DR. T. AMARNATH GOUD

16.02.2026

Order

Heard Mr. D. Sarma, learned counsel appearing for the appellant. Respondents are yet to be represented.

Admit.

Issue post-admission notice.

Appellant shall take steps with the Registry for service of notice upon the respondents immediately and file proof of service.

Learned counsel for the appellant is also at liberty to take out personal notice by way of RPAD/Dasti service on the respondents and file proof of service.

Call for LCR and prepare the paper book accordingly.

List the matter once paper book is readily available with the Registry and the same is supplied to the learned counsel for both the parties as per procedure and the proof of service of notice upon the respondents is also placed on record.

JUDGE

Sabyasachi G.

SABYASACHI GHOSH GHOSH Date: 2026.02.19 16:23:23 +05'30'