Nandalal Chowdhury vs The State Of Tripura And Others
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Tripura High Court

Nandalal Chowdhury vs The State Of Tripura And Others on 1 April, 2026

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                                   HIGH COURT OF TRIPURA
                                         AGARTALA

                                         WP(C) No.483 of 2025

Nandalal Chowdhury
                                                                        ......Petitioner(s).
                                            Versus
The State of Tripura and others
                                                                     ......Respondent(s).

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

For Respondent(s) : Mr. Agniva Chakrabarti, Advocate.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

Order

01/04/2026

Ms. Aradhita Debbarma, learned counsel appearing for the petitioner has sought for one day's time to submit rejoinder.

Considered.

List this matter after two weeks' in its usual course.

                                                                         JUDGE




MUNNA       Digitally signed by
            MUNNA SAHA

SAHA        Date: 2026.04.01
            16:32:00 +05'30'

Dinashree