Unknown vs For
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Tripura High Court

Unknown vs For on 30 March, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                                  HIGH COURT OF TRIPURA
                                        AGARTALA

                        IA No.1 of 2025 in MFA (EC) 2 of 2025


For Applicant(s)                        :             Mr. Somik Deb, Sr. Advocate
                                                      Mr. Abir Baran, Advocate
                                                      Mr. Panna Lal Debbarma, Advocate

For Respondent(s)                       :             Mr. Bibhal Nandi Majumder, Sr. Advocate

Mr. Kushal Deb, Advocate

HON'BLE JUSTICE DR. T. AMARNATH GOUD

30.03.2026 Order

When the case is called, Mr. Kushal Deb, learned counsel appears for the respondents-TSECL. No representation has been made on behalf of the applicant.

It is represented by the learned counsel appearing for the respondents-TSECL that he has been informed by the learned counsel for the appellant-applicant that the appellant/applicant in the present case died and he needs to bring necessary parties on record amending the cause-title accordingly.

In view of the said submission made on behalf of the respondents, this matter stands adjourned.

List this matter once the appellant's counsel takes appropriate steps as per procedure with the Registry.

JUDGE

Sabyasachi G.

SABYASACHI GHOSH GHOSH Date: 2026.03.31 12:14:00 +05'30'