Chandan Debnath vs The State Of Tripura & Ors
2025 Latest Caselaw 332 Tri

Tripura High Court

Chandan Debnath vs The State Of Tripura & Ors on 15 January, 2025

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                        HIGH COURT OF TRIPURA
                              AGARTALA
                          WP(C) No. 304 of 2024

Chandan Debnath
                                                                     ......Petitioner(s).
                                                   Vs.
The State of Tripura & Ors.
                                                                   ......Respondent(s).

For Petitioner (s) : Ms. A. Debbarma, Adv. For Respondent(s) : Mr. Kohinoor N. Bhattacharyya, G.A

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

_O_R_D_E_R_

15.01.2025

Ms. A. Debbarma, learned counsel appearing for the petitioner has

submitted copy of judgment of WA No.130 of 2023 and according to

her, the similar identical matter has already been disposed of by

Division Bench in said judgment.

Mr. Kohinoor N. Bhattacharyya, learned G.A. on the other hand,

has sought for an accommodation to take instructions from the

respondents.

Considered.

List the matter on 17.02.2025.

                                                                         JUDGE



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