Sreema Multi-Purpose Co-Operative ... vs Sri Narayan Chandra Das ...
2026 Latest Caselaw 1934 Tri

Tripura High Court

Sreema Multi-Purpose Co-Operative ... vs Sri Narayan Chandra Das ... on 26 March, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                                 Page 1



                    HIGH COURT OF TRIPURA
                          AGARTALA
                     Cont. Cas(C) 10/2026
Sreema Multi-Purpose Co-operative Society Ltd.             ----Petitioner(s)
                        Versus
Sri Narayan Chandra Das                                    ----Respondent(s)

For Petitioner(s) : Mr. B. Debnath, Advocate For Respondent(s) : None

BEFORE HON'BLE JUSTICE DR. T. AMARNATH GOUD Order 26/03/2026

Admit.

Registry is directed to issue notice upon the respondent under Form-IA of the Contempt of Courts Act, 1971. The petitioner shall take steps with the Registry. List the matter on 23.04.2026.

JUDGE

SAIKAT Digitally signed by SAIKAT KAR

KAR Date: 2026.03.26 12:29:30 -04'00'