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Unknown vs For The
2026 Latest Caselaw 777 Tri

Citation : 2026 Latest Caselaw 777 Tri
Judgement Date : 19 February, 2026

[Cites 0, Cited by 0]

Tripura High Court

Unknown vs For The on 19 February, 2026

Author: T. Amarnath Goud
Bench: T. Amarnath Goud
                                                                          Page 1 of 1




                                                              HIGH COURT OF TRIPURA
                                                                    AGARTALA
                                                                LA APP. NO.57 OF 2025
                 Present:-
                                       For the Appellant(s)          : Mr. B. Majumder, Deputy SGI

                                       For the Respondent(s)         : Mr. P. Gautam, Sr. G.A.

HON'BLE JUSTICE DR. T. AMARNATH GOUD Order 19.02.2026

Heard Mr. B. Majumder, learned Deputy SGI., appearing for the appellant as well as Mr. P. Gautam, learned Sr. G.A., appearing for the official-respondent.

Admit.

At the request of both the parties, list this matter on 26.02.2026. In the meanwhile, issue post admission notice upon the unofficial respondent.

Steps to be taken as expeditiously as possible. Registry to serve notice upon the unserved-respondent and file proof of service as per procedure. Learned counsel for the appellant is also at liberty to take out personal notice upon the unserved- respondent by way of RPAD or 'dasti' service and file proof of service.

Registry is directed to furnish the copy of process of 'dasti' service during the course of the day.




                                                                              DR. T. AMARNATH GOUD, J




      Suhanjit



RAJKUMAR        SUHANJIT SINGHA

SUHANJIT SINGHA Date: 2026.02.19 16:23:26 +05'30'

 
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