Sri Chiranjoy Bhattacharya And Another vs The State Of Tripura And 3 Others
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Tripura High Court

Sri Chiranjoy Bhattacharya And Another vs The State Of Tripura And 3 Others on 3 April, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                                                      HIGH COURT OF TRIPURA
                                                            AGARTALA

                                                           WP(C) 230 of 2026

Sri Chiranjoy Bhattacharya and another
                                                                                    ..........Petitioner(s)
                                                                Versus
The State of Tripura and 3 others
                                                                                   .........Respondent(s)

For Petitioner(s) : Mr. Somik Deb, Sr. Advocate Ms. Adwitiya Chakraborty, Advocate Mr. Jishan Sameed, Advocate

For Respondent(s) : Mr. Kohinoor N. Bhattacharya, G.A. Mr. K. De, Addl.G.A.

HON'BLE JUSTICE DR. T. AMARNATH GOUD

03.04.2026

Order

When the case is called, Mr. Somik Deb, learned senior counsel appearing for the petitioners prays that if allowed, the instant petition filed by the petitioners may be withdrawn with a liberty to avail remedy as per law.

Request made on behalf of the petitioners is considered.

Thus, the present writ petition is dismissed as withdrawn with a liberty to avail remedy as per law.

As a sequel, miscellaneous application(s), pending if any, shall also stand closed.

JUDGE

Sabyasachi G.

SABYASACHI GHOSH GHOSH Date: 2026.04.08 11:43:17 +05'30'