Makhan Debbarma vs The State Of Tripura And Others
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Tripura High Court

Makhan Debbarma vs The State Of Tripura And Others on 1 April, 2026

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                             HIGH COURT OF TRIPURA
                                   AGARTALA

                                   WP(C) No.80 of 2026

Makhan Debbarma
                                                               ......Petitioner(s).
                                      Versus
The State of Tripura and others
                                                            ......Respondent(s).

For Petitioner (s) : Ms. Aradhita Debbarma, Advocate.

For Respondent(s) : Mr. Pradyumna Gautam, Senior G.A. Mr. Agniva Chakrabarti, Advocate. Mr. D.J. Saha, Advocate.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

Order

01/04/2026

Mr. Pradyumna Gautam, learned senior G.A. for State- respondent, Mr. D.J. Saha, learned counsel for respondent-TSECL and Mr. Agniva Chakrabarti, learned counsel for respondents-AG have sought for time to submit their counter-affidavit.

Considered.

List this matter after four weeks'.

JUDGE

MUNNA Digitally signed by MUNNA SAHA

SAHA 16:31:07 +05'30' Date: 2026.04.01

Dinashree