Sri Ajit Kumar Debbarma vs The State Of Tripura & 4 Ors
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Tripura High Court

Sri Ajit Kumar Debbarma vs The State Of Tripura & 4 Ors on 2 April, 2026

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                                       HIGH COURT OF TRIPURA
                                             AGARTALA
                                          WP(C) No. 577 of 2025
          Sri Ajit Kumar Debbarma
                                                                               ---- Petitioner(s)

                                                            Versus
          The State of Tripura & 4 Ors.
                                                                              ----Respondent(s)

For Petitioner (s) : Mr. Anthony Debbarma, Advocate. For Respondent(s) : Mr. Dipankar Sarma, Addl. GA.

[

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 02/04/2026

Learned Counsel Mr. Anthony Debbarma, is present on

behalf of the petitioner and submits rejoinder furnishing copy to the

other side.

Learned Addl. GA Mr. Dipankar Sarma, is present on behalf

of the respondents.

Pleadings are complete.

List the matter on 01.07.2026 for hearing.

JUDGE

SATABDI DUTTA Digitally signed by SATABDI DUTTA Date: 2026.04.02 18:17:09 +05'30' Satabdi