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Dr. Biplab De vs The Tripura University & 4 Ors
2026 Latest Caselaw 2429 Tri

Citation : 2026 Latest Caselaw 2429 Tri
Judgement Date : 8 April, 2026

[Cites 0, Cited by 0]

Tripura High Court

Dr. Biplab De vs The Tripura University & 4 Ors on 8 April, 2026

                            HIGH COURT OF TRIPURA
                                  AGARTALA
                                WP(C).No.146 of 2025
    Dr. Biplab De
                                                                          ---- Petitioner(s)
                                                     Versus

    The Tripura University & 4 Ors.
                                                                         ----Respondent(s)

For Petitioner(s) : Mr. Purusuttam Roy Barman, Sr. Adv, Mr. Samarjit Bhattacharjee, Adv, Mr. Kawsik Nath, Adv.

For Respondent(s) : Mr. Suman Bhattacharjee, Adv, Mr. Kausik Paul, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order

08.04.2026

Learned Counsel for the Tripura University sought time

to file one additional affidavit to bring some documents on record

though Learned Counsel for the petitioner objected his

submission.

However, for the sake of proper adjudication of the writ

petition, last opportunity is given. No further time will be given.

Learned Counsel, Mr. S. Bhattacharjee for the UGC

submitted one judgment of the Supreme Court of India. Keep the

same with the record.

List the matter on 20.04.2026.

JUDGE

PURNITA DEB Digitally signed by PURNITA DEB Date: 2026.04.09 18:14:50 +05'30'

Purnita

 
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