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Sri Sumit Sarkar & 2 Ors vs The State Of Tripura & 3 Ors
2026 Latest Caselaw 2142 Tri

Citation : 2026 Latest Caselaw 2142 Tri
Judgement Date : 1 April, 2026

[Cites 0, Cited by 0]

Tripura High Court

Sri Sumit Sarkar & 2 Ors vs The State Of Tripura & 3 Ors on 1 April, 2026

           2


                                     HIGH COURT OF TRIPURA
                                           AGARTALA
                                      WP(C) No.100 of 2026
      Sri Sumit Sarkar & 2 Ors.
                                                                     ---- Petitioner(s)
                                             Versus
      The State of Tripura & 3 Ors.
                                                                 ----Respondent(s)

For Petitioner(s) : Ms. Ishpa Chakma, Adv. For Respondent(s) : Mr. Kundan Pandey, Adv. [

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 01/04/2026

Learned Counsel, Mr. Kundan Pandey appeared on behalf of

respondent No.3 and sought for an adjournment to file counter affidavit.

It is submitted that respondent Nos.1 and 2 have already filed

their counter affidavit.

Learned Counsel, Ms. Ishpa Chakma appeared on behalf of the

petitioners and sought for an adjournment to file rejoinder.

Request is considered.

List the matter on 18.06.2026.

JUDGE

Snigdha

SNIGDHA DAS Date: 2026.04.02

 
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