Shri Asim Saha vs Shri Kinkar Bhowmik And Ors
2026 Latest Caselaw 2299 Tri

Tripura High Court

Shri Asim Saha vs Shri Kinkar Bhowmik And Ors on 6 April, 2026

                                                   HIGH COURT OF TRIPURA
                                                         AGARTALA

                                                         IA No.1 of 2026
                                                   In Cont.Cas(C)No.5 of 2026

Shri Asim Saha
                                                                                     ....Applicant(s)
                                                             Versus

Shri Kinkar Bhowmik and Ors.
                                                                                  ....Respondent(s)

For Applicant(s) : Mr. S.M.Chakraborty, Sr. Advocate.

Mr. K.De, Advocate.

For Respondent(s) : Ms. Sujat Deb(Gupta), Advocate.

Mr. Ram Prasad Gope, Advocate.

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HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

=O=R=D=E=R=

06.04.2026

Ld. Sr. Advocate, Mr. S.M.Chakraborty assisted by Ld. Counsel Mr. K.De for the applicant has sought for 3 months' time to comply the judgment of this Court submitting that the respondents are in process to comply the directions given in judgment dated 12.08.2025 passed in WP(C)No.264 of 2024.

Ld. Counsel Ms. Sujata Deb(Gupta) submits that in place of 3 months' time, 2 months' time may be granted.

Considered the submission.

2(two) months' time is allowed to the respondents to comply the said directions given in WP(C)No.264 of 2024.

List the matter on 16.06.2026.

JUDGE

SAIKAT Digitally signed by SAIKAT SARMA Saikat Sarma SARMA Date: 2026.04.06 18:32:09 +05'30'