Dr. Swarajit Debbarma vs The State Of Tripura & 4 Ors
2026 Latest Caselaw 2153 Tri

Tripura High Court

Dr. Swarajit Debbarma vs The State Of Tripura & 4 Ors on 1 April, 2026

                                    HIGH COURT OF TRIPURA
                                          AGARTALA
                                     WP(C) No.207 of 2026
      Dr. Swarajit Debbarma
                                                                       ---- Petitioner(s)
                                             Versus
      The State of Tripura & 4 Ors.
                                                                   ----Respondent(s)

For Petitioner(s) : Mr. Jishu Sameed, Adv.

Ms. Adwitiya Chakraborty, Adv. For Respondent(s) : Mr. Mangal Debbarma, Addl. GA

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

Learned Counsel, Mr. Jishu Sameed is present on behalf of the

petitioner. Learned Addl. GA, Mr. Mangal Debbarma is present 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 the respondents-State, issuance of formal notice

is waived.

At this stage, Learned Addl. GA for the respondent-State sought

for an adjournment to take necessary instructions.

Request is considered.

List the matter on 08.05.2026.

JUDGE

Snigdha

SNIGDH Digitally signed by SNIGDHA DAS

A DAS Date: 2026.04.02 17:19:29 +05'30'