Oil India Limited vs M/S Devi Engineering & Construction ...
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Tripura High Court

Oil India Limited vs M/S Devi Engineering & Construction ... on 23 March, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                   HIGH COURT OF TRIPURA
                         AGARTALA
                         I.A. 2/2026
                     In WP(C) 108/2026
OIL India Limited                                            ----Applicant(s)
                       Versus
M/s Devi Engineering & Construction Pvt. Ltd.                ----Respondent(s)

For Applicant(s) : Mr. J. Rahaman, Advocate Mr. B. Majumder, Dy. SGI Ms. P. Chakraborty, Advocate For Respondent(s) : Mr. S. Bhattacharjee, Advocate Mr. Sharath Chandupatla, Advocate

BEFORE HON'BLE JUSTICE DR. T. AMARNATH GOUD Order 23/03/2026 When the matter is called upon, both sides are present. Mr. J. Rahaman, learned counsel appearing vice Mr. Rishiraj Nath, learned counsel for the applicant-OIL India Ltd. has sought for an accommodation.

Request considered.

List the matter on 26.03.2026.

                                                   JUDGE






  SAIKAT KAR                 SAIKAT KAR
                             Date: 2026.03.23
                             17:52:54 -04'00'