The State Of Tripura And Others vs Sri Gautam Kumar Saha And Others
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Tripura High Court

The State Of Tripura And Others vs Sri Gautam Kumar Saha And Others on 10 September, 2025

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                          HIGH COURT OF TRIPURA
                            _A_G_A_R_T_A_L_A_
                              WA No.71 of 2025
The State of Tripura and others
                                                                      ...... Appellant(s)
                                       VERSUS
Sri Gautam Kumar Saha and others
                                                           ...... Respondent(s)

For Appellant(s) : Mr. Dipankar Sharma, Addl. G.A. For Respondent(s) : Mr. Samarjit Bhattacharjee, Advocate.

Mr. Koomar Chakraborty, Advocate.

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

=O=R=D=E=R= 10/09/2025 Admit.

List the matter for hearing in usual course.

In the meantime, the operation and effect of the impugned

judgment dated 27.02.2025 passed by the learned Single Judge in WP(C)

No.637 of 2023 shall remain stayed.

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

DIPESH DEB Digitally signed by DIPESH DEB Date: 2025.09.10 18:47:16 +05'30'