Unknown vs For The
2026 Latest Caselaw 779 Tri

Citation : 2026 Latest Caselaw 779 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

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                                                             HIGH COURT OF TRIPURA
                                                                   AGARTALA
                                                               LA APP. NO.76 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 respondents.

Steps to be taken as expeditiously as possible. Registry to serve notice upon the unserved- respondents 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-respondents 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 16:29:23 +05'30'