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Sri Ajay Debnath & Others vs The State Of Tripura & Others
2026 Latest Caselaw 2301 Tri

Citation : 2026 Latest Caselaw 2301 Tri
Judgement Date : 6 April, 2026

[Cites 0, Cited by 0]

Tripura High Court

Sri Ajay Debnath & Others vs The State Of Tripura & Others on 6 April, 2026

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                                                            HIGH COURT OF TRIPURA
                                                              _A_G_A_R_T_A_L_A_
                                                             WP(C)(PIL) No. 01 of 2026

               Sri Ajay Debnath & others
                                                                                              .........Petitioner(s)
                                                                 -V E R S U S-
               The State of Tripura & others
                                                                                              .......Respondent(s)

For Petitioner(s) : Mr. Arijit Bhowmik, Advocate, Ms. Ishpa Chakma, Advocate, Mr. Uday Das, Advocate.

For Respondent(s) : Mr. Mangal 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=

06/04/2026

Heard arguments of both sides.

Judgement is reserved.

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

Manti D/B

SIDDHARTHA Digitally signed by SIDDHARTHA LODH LODH Date: 2026.04.06 13:50:52 +05'30'

 
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