M/S Dilkhusa Tea Co. Ltd vs Tripura State Electricity Corporation ...
2026 Latest Caselaw 44 Tri

Tripura High Court

M/S Dilkhusa Tea Co. Ltd vs Tripura State Electricity Corporation ... on 15 January, 2026

                        HIGH COURT OF TRIPURA
                              AGARTALA
                 I.A. No.01/2025 in/and W.A. No.99 of 2025
M/S Dilkhusa Tea Co. Ltd.,
Registered office: 3, Wood Street
Kolkata-700016.
                                               ......... Appellant/Applicant (s).
                                 VERSUS
1. Tripura State Electricity Corporation Limited, to be represented by the
Managing Director, TSECL, Bidyut Bhavan, North Banamalipur, Agartala,
West Tripura.
2. The Managing Director, Tripura State Electricity Corporation Limited
(TSECL), Bidyut Bhavan, North Banamalipur, Agartala, West Tripura.
3. The General Manager (Technical), Tripura State Electricity Corporation
Limited (TSECL), Bidyut Bhavan, North Banamalipur, Agartala, West
Tripura.
4. M/s. Sai Computer Ltd., a Franchise of TSECL, Kailashahar, Unakoti,
Tripura, 799277, to be represented by it's Authorized Signatory.
5. The Project Manager, M/S. SAI Computers Ltd., Kailashahar, Electrical
Division, Unakoti, Tripura.

                                                         ......... Respondent(s).

For Appellant/Applicant (s)     : Mr. Pawansree Agarwal, Sr. Advocate,
                                  Mr. Jaydeep Kar, Sr. Advocate.
                                  Mr. Dibyendu Sarkar, Advocate
For Respondent(s)               : Mr. Kushal Deb, Advocate

 HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO
          HON'BLE MR. JUSTICE BISWAJIT PALIT

                                    ORDER

15.01.2026

I.A. No.1 of 2025 in WA No.99 of 2025

This application is filed to condone the delay of 10 days in filing

this writ appeal challenging the judgment of the Learned Single Judge.

This application is not opposed by the respondents. Therefore,

this application is allowed.

I.A. No.2 of 2025 in WA No.99 of 2025

I.A. No.2 of 2025 seeking amendment in the writ appeal is

allowed as prayed for.

Issue notice to the respondents in the writ appeal.

They shall file counter affidavit to the amended writ appeal, if

they so desire by the next date of hearing.

List on 19.02.2026.

(BISWAJIT PALIT, J) (M.S. RAMACHANDRA RAO, CJ)

Snigdha

SNIGD Digitally signed by SNIGDHA DAS

HA DAS 17:16:50 +05'30' Date: 2026.01.15