Unknown vs For Applicant(S) : Mr. S. Talapatra
2026 Latest Caselaw 1902 Tri

Tripura High Court

Unknown vs For Applicant(S) : Mr. S. Talapatra 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_
                                                I.A. No.01 of 2026 in RFA.No.06 of 2026
For Applicant(s)                                :    Mr. S. Talapatra, Advocate.
For Respondent(s)                               :    Mr. P. Gautam, Sr. G.A.

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

Heard.

Issue notice upon the unrepresented respondents, if any. Since, Mr. P. Gautam, learned Sr. G.A. appears and accepts notice on behalf of the respondent Nos.5 and 6, no formal notice needs be issued in respect of these respondents.

The applicant is at liberty to takeout personal notice upon the remaining respondents, if any, and files 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 Date:

2026.03.30 10:29:04 +05'30'