The State Of Tripura & Ors vs Sri Sankar Chandra Saha & Ors
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Tripura High Court

The State Of Tripura & Ors vs Sri Sankar Chandra Saha & Ors on 27 August, 2025

                                   HIGH COURT OF TRIPURA
                                         AGARTALA
                                                        WA 7 OF 2025

The State of Tripura & Ors.
                                                                                   ....Appellant(s).
                                                            Vs.
Sri Sankar Chandra Saha & Ors.
                                                                                .... Respondent(s).

 For the appellant(s)                               :     Mr. Dipankar Sarma, Addl. G.A.

 For the respondent(s)                              :     Mr. Sankar Lodh, Advocate.

  HON'BLE THE CHIEF JUSTICE MR. M. S. RAMACHANDRA RAO
       HON'BLE MR.JUSTICE S. DATTA PURKAYASTHA
                                                          ORDER

27.08.2025 Heard both sides.

Admit the writ appeal.

There shall be interim stay of the judgment of the learned single

Judge.

List the matter for hearing in due course.

(S.DATTA PURKAYASTHA,J) (M.S.RAMACHANDRA RAO,CJ)

SANJAY GHOSH Digitally signed by SANJAY GHOSH Date: 2025.08.28 17:14:03 +05'30'

sanjay