Visual Security And Infotech Private ... vs The State Of Tripura
2026 Latest Caselaw 2173 Tri

Tripura High Court

Visual Security And Infotech Private ... vs The State Of Tripura on 2 April, 2026

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                       HIGH COURT OF TRIPURA
                          _A_G_A_R_T_A_L_A_
                            WP(C)No.135 of 2025
Visual Security and Infotech Private Limited,
(to be represented by) Smt. Kalpana Sinha, Constituent Director,
Visual Security and Infotech Private Limited, Office Address at
Ramnagar Road No.7, Agartala, West Tripura, Pin-799002 (Age-42 years)
                                                              ..........Petitioner(s)
                                     Versus
1. The State of Tripura, (to be represented by) the Secretary, Health & Family
Welfare Department, Government of Tripura, New Secretariat Building, New
Capital Complex, Kunjaban, P.S.-New Capital Complex, Agartala, West Tripura,
Pin-799010
2. The Secretary, Health & Family Welfare Department, Government of Tripura,
New Secretariat Building, New Capital Complex, Kunjaban, P.S.-New Capital
Complex, Agartala, West Tripura, Pin-799010
3. The Medical Superintendent, IGM Hospital, Agartala, West Tripura, Pin-
799001
4. The Technical Committee in c/w Bid No: GEM/2024/B/5523052, (to be
represented by) its Chairman, Office of the Principal, IGM Hospital, Agartala,
West Tripura, Pin-799001
5. Bombay Industrial Security Force (to be represented by) The Director,
Bombay Industrial Security Force, Registered Office Address at Wings Rangoli
Building, Vasantutsav, Thakur village, Maharashtra, Pin-400101
6. Col. Shishupal Security consultancy & Services (to be represented by) the
Authorized Representative, Col. Shishupal Security Consultancy & Services,
Office Address at East Khasi Hill, Meghalaya, Pin-793001
7. Visual Securas and Infotech Limited (to be represented by) the Authorized
Representative, Visual Securas and infotech Limited, Office Address at
Ramnagar Road No.7, Agartala, West Tripura, Pin-799002
8.

***In compliance with the Hon'ble Court order dt. 21.01.2026, Respondent No.8

has been deleted from the array of parties.

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

Mr. Dipjyoti Paul, Adv.

Mr. Prabir Saha, Adv.

For Respondent(s) : Mr. M. Debbarma, Addl. G.A.

HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO HON'BLE MR. JUSTICE BISWAJIT PALIT

=O=R=D=E=R=

02/04/2026

Since the duration of the contract awarded to the private

respondents is only one year commencing on 03.03.2025 and the said period

expired on 02.03.2026, this Writ Petition is disposed of as infractuous,

granting liberty to the Petitioner to approach the Civil Court for damages by

establishing in the Civil Court basis for such a claim.

(BISWAJIT PALIT, J) (M.S. RAMACHANDRA RAO, CJ)

SABYASACHI Digitally SABYASACHI signed by

BHATTACHA BHATTACHARJEE Date: 2026.04.04 RJEE 10:52:29 +05'30'

Sabyasachi B