State Bank Of India Represented By Its ... vs The State Of Tripura Represented By ...
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Tripura High Court

State Bank Of India Represented By Its ... vs The State Of Tripura Represented By ... on 9 April, 2026

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                       HIGH COURT OF TRIPURA
                             AGARTALA
                            WP(C) No.471 of 2025
State Bank of India represented by its Branch Manager, R. K Nagar Industrial
Estate Branch, Banikya Chowmuhani, Agartala, PIN-799008, PS-
Bodhjungnagar, Dist- West Tripura
                                                          .........Petitioner(s);
                                   Versus
1. The State of Tripura represented by Secretary, Department of Food, Civil
Supplies and Consumer Affairs at P.N. Complex, Near Pragan Bhawan,
Gurkhabasti, Usha Bazar, P.S. NCC, Agartala-799009
2. The Director, Department of Food, Civil Supplies and Consumer Affairs, at
P.N. Complex, Near Pragan Bhawan, Gurkhabasti, Usha Bazar, P.S. NCC,
Agartala-799009
3. State Consumer Readdressal Commission represented by its Secretary,
having address at Gurkhabasti, Khadya Bhavan, 3rd Floor, West Tripura
District, PIN-799010
4. District Consumer Readdressal Commission represented by its Secretary,
having address at Gurkhabasti, Khadya Bhavan, 3rd Floor, West Tripura
District, PIN-799010
5. Sri Krishna Pada Debbarma, S/O- Lt. Rabicharan Debbarma, Of Durga
Choudhury Para, P.O. Khas Noagaon, P.S. Bodhjungnagar, Dist- West Tripura
6. The Union of India represented by the Secretary, Department of Food and
Public Distribution, Ministry of Consumer Affairs, Food and Public
Distribution, Krishi Bhwan, Dr. Rajendra Prasad Road, New Delhi-110001
                                                        .........Respondent(s)

For Petitioner(s) : Mr. P. Roy Barman, Sr. Advocate, Mr. Prabir Saha, Advocate, Mr. Kawsik Nath, 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

Order 09/04/2026

Having regard to the Order dt.11.02.2026 in WP(C)

No.1144/2021, in which the Supreme Court had directed the Chief Justices of

the High Courts to entrust appeals under the Consumer Protection Act to a

learned Single Judge of the High Court while deeming him to be the

Chairperson of the State Commission, and directing the said Single Judge to

invite the other Technical Members, who are already functioning, to complete

the forum and hear the appeals, and since this Court has already designated

Mr. Justice B. Palit as the Single Judge who will hear such appeals along with

the other Technical Members, Registry is directed to place the appeal being

Case No.A.35/2024 before Justice B. Palit for disposal in the normal course.

The interim order granted by this Bench, shall continue till the

said appeal is disposed of by Mr. Justice B. Palit, and other Technical

Members.

Accordingly, the Writ Petition stands closed.

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

Pijush/ PIJUSH KANTI NAG Digitally signed by PIJUSH KANTI NAG Date: 2026.04.09 17:10:54 +05'30'