Citation : 2026 Latest Caselaw 1408 Tri
Judgement Date : 11 March, 2026
Page 1 of 1
HIGH COURT OF TRIPURA
AGARTALA
RFA No.3 of 2024
Sri Suvajit Paul
...... Appellant(s)
VERSUS
Food Corporation of India & 2 Ors.
...... Respondent(s)
RFA No.4 of 2024 Sri Suvajit Paul ...... Appellant(s) VERSUS Food Corporation of India ...... Respondent(s)
For Appellant(s) : Mr. Kundan Pandey, Advocate For Respondent(s) : Mr. Ratan Datta, Advocate Mr. Aditya Baidya, Advocate
Food Corporation of India ...... Appellant(s) VERSUS Sri Suvajit Paul ...... Respondent(s)
For Appellant(s) : Mr. Ratan Datta, Advocate Mr. Aditya Baidya, Advocate For Respondent(s) : Mr. Kundan Pandey, Advocate
HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO HON'BLE MR. JUSTICE BISWAJIT PALIT Order
11/03/2026
Heard both the sides.
Order/Judgment is reserved.
(BISWAJIT PALIT, J) (M.S. RAMACHANDRA RAO, CJ)
Snigdha
SNIGDH Digitally signed by SNIGDHA DAS
A DAS Date: 2026.03.12 18:02:00 +05'30'
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