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Sri Joygopal Majumder vs The State Of Tripura And 5 Others
2026 Latest Caselaw 2312 Tri

Citation : 2026 Latest Caselaw 2312 Tri
Judgement Date : 6 April, 2026

[Cites 0, Cited by 0]

Tripura High Court

Sri Joygopal Majumder vs The State Of Tripura And 5 Others on 6 April, 2026

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                            HIGH COURT OF TRIPURA
                                   AGARTALA
                                WP(C)No.114 of 2026
          Sri Joygopal Majumder
                                                                       ---Petitioner(s)
                                               Versus
          The State of Tripura and 5 Others
                                                                    ----Respondent(s)

For Petitioner(s) : Ms. Ispa Chakma, Adv. For Respondent(s) : Mr. Dipankar Sarma, Addl. G.A. Mr. Kawsik Nath, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order

06/04/2026

Learned Counsel Ms. I. Chakma is present for the petitioner.

Learned Addl. G.A. Mr. D. Sarma appears for the

respondents No.1 and 2 and prays for an adjournment to file

counter-affidavit.

Notice upon the respondents No.3-6 have been duly served.

But none has appeared on behalf of the respondents No.3, 4 and

5.

Mr. K. Nath, Learned Counsel appears on behalf of the

respondent No.6 and seeks an accommodation to file counter-

affidavit.

Request is considered.

List this matter on 19.06.2026.

JUDGE

MOUMITA Digitally signed by MOUMITA DATTA

DATTA Date: 2026.04.07 11:09:56 +05'30' Moumita

 
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