Unknown vs For
2026 Latest Caselaw 1647 Tri

Tripura High Court

Unknown vs For on 16 March, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                             HIGH COURT OF TRIPURA
                                   AGARTALA
                                MFA(FA) No.01/2026

   For Appellant(s)             :       Mr. BN Majumder, Sr. Advocate.
                                        Mr. K. Deb, Advocate.
   For Respondent(s)            :       None.

                HON'BLE JUSTICE DR. T. AMARNATH GOUD
                                         ORDER

16.03.2026 When the case is called, Mr. K. Deb, learned counsel for the

appellant is present before this Court. None appears for the respondents.

Admit .

Issue post admission notice upon the respondents.

Steps be taken immediately.

Learned counsel appearing for the appellant is directed to take

steps with the Registry for service of notice upon the respondents as per

procedure.

Learned counsel for the appellant is further directed to take out

personal notice upon the respondents by way of 'RPAD' or ' Dasti' service

and file proof of the same.

Call for the LCRs.

List this matter for final hearing along with LCRs once the

proof of service is placed on record.

DR. T. AMARNATH GOUD, J

Paritosh

SABYAS Digitally signed by SABYASACHI

ACHI GHOSH Date:

GHOSH 2026.03.20 10:40:09 +05'30'