Sri Keshab Das vs The State Of Tripura & 3 Ors
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Tripura High Court

Sri Keshab Das vs The State Of Tripura & 3 Ors on 1 April, 2026

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                                  HIGH COURT OF TRIPURA
                                        AGARTALA
                                   WP(C) No.191 of 2026
      Sri Keshab Das
                                                                   ---- Petitioner(s)
                                          Versus
      The State of Tripura & 3 Ors.
                                                                ----Respondent(s)

For Petitioner(s) : Mr. Dibyendu Sarkar, Adv. For Respondent(s) : Mr. Pradyumna Gautam, Sr. GA [

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

Learned Counsel, Mr. Dibyendu Sarkar is present on behalf of the

petitioner. Learned Sr. GA, Mr. Pradyumna Gautam is present on behalf of

the respondents.

Issue notice upon the respondents.

Since Learned Sr. GA, Mr. Pradyumna Gautam appears and

accepts notice on behalf of all the respondents, issuance of formal notice is

waived.

At this stage, Learned Sr. GA for the respondents sought for an

adjournment to file counter affidavit.

Request is considered.

List the matter on 08.05.2026.

JUDGE

Snigdha

SNIGDH Digitally signed by SNIGDHA DAS

A DAS Date: 2026.04.02 17:20:40 +05'30'