Unknown vs For The
2026 Latest Caselaw 809 Tri

Citation : 2026 Latest Caselaw 809 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.71 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 RAJKUMAR SUHANJIT SINGHA SUHANJIT SINGHA Date: 2026.02.19 16:25:02 +05'30'