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Mr. Chetan Garg vs Mr. R. Datta
2026 Latest Caselaw 1429 Tri

Citation : 2026 Latest Caselaw 1429 Tri
Judgement Date : 11 March, 2026

[Cites 0, Cited by 0]

Tripura High Court

Mr. Chetan Garg vs Mr. R. Datta on 11 March, 2026

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




                                                               HIGH COURT OF TRIPURA
                                                                     AGARTALA
                                                                 WP(CRL.) NO.3 OF 2026

                                                   HON'BLE JUSTICE DR. T. AMARNATH GOUD
                                                 HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

                              Present:
                              For the Petitioner(s)                        : Mr. Chetan Garg, Advocate.
                                                                             Mr. Dhiman Gope, Advocate.
                                                                             Mr. S.J. Gadda, Advocate.
                                                                             Mr. N.K. Sharma, Advocate.
                                                                             Mr. D. Bhardwaj, Advocate.

                              For the Respondent(s)                        : Mr. R. Datta, P.P.

11.03.2026 Order

When the case is called, both sides are present and heard learned counsel appearing for the petitioners.

Learned P.P., appearing for the respondent seeks time to obtain instruction and file his counter affidavit on factual as well as legal and procedural aspects.

Request considered.

List this matter on 17.03.2026 for 'admission'.

S. DATTA PURKAYASTHA, J DR. T. AMARNATH GOUD, J

suhanjit

RAJKUMAR SUHANJIT Digitally signed by RAJKUMAR SUHANJIT SINGHA SINGHA Date: 2026.03.13 16:18:35 +05'30'

 
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