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Sri Symalendu Majumdar vs The State Of Tripura And Another
2026 Latest Caselaw 2263 Tri

Citation : 2026 Latest Caselaw 2263 Tri
Judgement Date : 3 April, 2026

[Cites 0, Cited by 0]

Tripura High Court

Sri Symalendu Majumdar vs The State Of Tripura And Another on 3 April, 2026

      2


                                            HIGH COURT OF TRIPURA
                                                  AGARTALA
                                            Crl. Petn. No.25 of 2025

      Sri Symalendu Majumdar
                                                                             ---- Petitioner(s)
                                                     Versus
      The State of Tripura and another
                                                                            ----Respondent(s)

For Petitioner(s) : Mr. Rishiraj Nath, Adv. For Respondent(s) : Mr. Debalay Bhattacharya, Sr. Adv, Mr. Agniva Chakrabarti, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order

03/04/2026

Learned Counsel, Mr. Rishiraj Nath is present on behalf

of the petitioner.

Learned P.P., Mr. Raju Datta is reported to be engaged

in some other Court.

Learned Senior Counsel, Mr. Debalay Bhattacharya

assisted by Learned Counsel, Mr. Agniva Chakrabarti appears on

behalf of the respondent No.2 and submits that the said

respondent is not willing to file counter affidavit, so, he urged

before the Court to fix the matter for hearing on the next date.

List the matter on 14.05.2026.

JUDGE

MOUMITA Digitally signed by MOUMITA DATTA

DATTA Date: 2026.04.04 05:41:33

-07'00' Deepshikha

 
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