Dipa Debnath vs The State Of Tripura & 7 Ors
2026 Latest Caselaw 2146 Tri

Tripura High Court

Dipa Debnath vs The State Of Tripura & 7 Ors on 1 April, 2026

                                      HIGH COURT OF TRIPURA
                                            AGARTALA
                                       WP(C) No.208 of 2026
      Dipa Debnath
                                                                         ---- Petitioner(s)
                                               Versus
      The State of Tripura & 7 Ors.
                                                                        ----Respondent(s)

For Petitioner(s) : Mr. Purusuttam Roy Barman, Sr. Adv.

Mr. Dipjyoti Paul, Adv.

For Respondent(s) : Mr. Mangal Debbarma, Addl. GA

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

Heard Learned Senior Counsel, Mr. Purusuttam Roy Barman

assisted by Learned Counsel, Mr. Dipjyoti Paul appearing on behalf of the

petitioner. Also heard Learned Addl. GA, Mr. Mangal Debbarma appearing on

behalf of the respondents-State.

Issue notice upon the respondents.

Since Learned Addl. GA, Mr. Mangal Debbarma appears and

accepts notice on behalf of respondents-State, issuance of formal notice is

waived.

It is submitted by Learned Senior Counsel for the petitioner that

copies of the petition has already been supplied to Learned Counsel for the

respondents-TSECL.

List the matter on 11.05.2026. In the meantime, the

respondents-State may file their reply, if they so desire, supplying copy to

the other side.

JUDGE

Snigdha

SNIGDH Digitally signed by SNIGDHA DAS

A DAS Date: 2026.04.02 17:20:06 +05'30'