The United India Insurance Company Ltd vs Sri Ramendra Kishore Bhattacharya & ...
2026 Latest Caselaw 1472 Tri

Tripura High Court

The United India Insurance Company Ltd vs Sri Ramendra Kishore Bhattacharya & ... on 12 March, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                                Page 1 of 1




                    HIGH COURT OF TRIPURA
                          AGARTALA
                        MAC App. 24/2026

The United India Insurance Company Ltd.
                                                                   ----Appellant(s)
                       Versus
Sri Ramendra Kishore Bhattacharya & anr.                         ----Respondent(s)

For Appellant(s) : Ms. R. Purkayastha, Advocate For Respondent(s) : None

BEFORE HON'BLE JUSTICE DR. T. AMARNATH GOUD Order 12/03/2026

Heard Ms. Purkayastha, learned counsel appearing for the appellant.

Issue Post Admission notice upon the respondents.

Call for the LCRs.

Steps be taken as expediously as possible.

Registry is to serve notice upon the respondents as per procedure and file

proof of service. Learned counsel for the appellant is also at liberty to take out

personal notice by way of RPAD or dasti service on the respondents and file

proof of service accordingly.

Registry is directed to prepare the paper book.

List the matter for final hearing.

                                                     JUDGE




SAIKAT                     Digitally signed by
                           SAIKAT KAR

KAR                        Date: 2026.03.12
                           17:33:33 -04'00'