Unknown vs For Appellant(S) : Mrs. P. Chakraborty
2026 Latest Caselaw 1904 Tri

Tripura High Court

Unknown vs For Appellant(S) : Mrs. P. Chakraborty 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.08 of 2025
For Appellant(s)                                :    Mrs. P. Chakraborty, 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

As prayed for by Mrs. P. Chakraborty, learned counsel appearing for the appellant, let the matter be listed on 31.03.2026, for hearing.

[Note: Mr. A. Bhowmik, learned counsel was present in some other matter and represented before this Court that before seeking an adjournment by Mrs. P. Chakrabory, learned counsel for the appellant, he was not informed about the same and only after taking adjournment in this matter, he was informed by her. This Court draws an adverse inference against Mrs. P. Chakraborty, learned counsel for making incorrect representation before this Court.

However, Mr. A. Bhowmik, having no objection for granting adjournment, the matter has been adjourned as indicated above.]

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

A. Ghosh ANJAN GHOSH Digitally signed by ANJAN GHOSH Date: 2026.03.30 10:29:57 +05'30'