Unknown vs For Appellant(S) : Mrs. S. Deb (Gupta)
2026 Latest Caselaw 1901 Tri

Tripura High Court

Unknown vs For Appellant(S) : Mrs. S. Deb (Gupta) on 25 March, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

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                                                               HIGH COURT OF TRIPURA
                                                                 _A_G_A_R_T_A_L_A_
                                                                     RFA. No.05 of 2026
For Appellant(s)                                           :    Mrs. S. Deb (Gupta), Advocate.
For Respondent(s)                                          :    None.

HON'BLE JUSTICE DR. T. AMARNATH GOUD HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA _O_ R_ D_ E_ R_ 25.03.2026

Heard.

Admit.

Issue post admission notice. The appellant is to take steps with the Registry as per procedure and also to takeout personal notice upon the respondents by way of RPAD or "Dasti" as early as possible and file proof of service.

Let the matter be listed once the proof of service is placed on record.

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

A. Ghosh ANJAN GHOSH Digitally signed by ANJAN GHOSH Date: 2026.03.30 10:29:30 +05'30'