The Deputy Chief Engineer (Con-2) vs Sri Chinta Tripura @ Chinta Kumar ...
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Tripura High Court

The Deputy Chief Engineer (Con-2) vs Sri Chinta Tripura @ Chinta Kumar ... on 23 March, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                   HIGH COURT OF TRIPURA
                         AGARTALA
                        LA App. 78/2025
The Deputy Chief Engineer (Con-2)                          ----Appellant(s)
                        Versus
Sri Chinta Tripura @ Chinta Kumar Tripura & ors.         ----Respondent(s)

For Appellant(s) : Mr. B. Majumder, Deputy SGI For Respondent(s) : None

BEFORE HON'BLE JUSTICE DR. T. AMARNATH GOUD Order 23/03/2026

In view of the Order passed today in I.A. 1 of 2025, this appeal is

admitted to be heard.

Issue Notice upon the respondents.

Call for the LCRs.

Steps be taken as expeditiously 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.

List matter for hearing once the proof of service is placed on record.

                                                    JUDGE






SAIKAT KAR                    KAR
                              Date: 2026.03.23 17:53:20
                              -04'00'