Sri Dipak Bhattacharya vs The State Of Tripura And Ors
2026 Latest Caselaw 2441 Tri

Tripura High Court

Sri Dipak Bhattacharya vs The State Of Tripura And Ors on 9 April, 2026

                                                   HIGH COURT OF TRIPURA
                                                         AGARTALA

                     WP(C)No.30 of 2026
Sri Dipak Bhattacharya
                                                                                   ....Petitioner(s)

                                                            Versus

The State of Tripura and Ors.
                                                                                 ....Respondent(s)

For Petitioner(s) : Mr. P.Roy Barman, Sr. Advocate.

Mr. S.Bhattacharjee, Advocate. Ms. Aradhita Debbarma, Advocate

For Respondent(s) : Mr. Dipankar Sarma, Addl.GA.

Mr. Agniva Chakraborty, Advocate. a/w WP(C) 33 of 2026 Smt. Surabhi Bhattacharjee ....Petitioner(s) Versus

The State of Tripura and Others ....Respondent(s)

For Petitioner(s) : Mr. P.Roy Barman, Sr. Advocate.

Mr. S.Bhattacharjee, Advocate. Ms Aradhita Debbarma, Advocate

For Respondent(s) : Mr. Dipankar Sarma, Addl.GA.

Mr. Agniva Chakraborty, Advocate. =B=E=F=O=R=E= HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

=O=R=D=E=R=

09.04.2026

Ld. Addl. GA, Mr. Dipankar Sarma has again sought for time to submit Counter Affidavit.

Ld. Counsel Mr. A.Chakraborty has appeared for respondent Nos. 5 and 6.

Considered.

Last chance is given.

List the matter after 4 weeks.

JUDGE

Saikat Sarma SAIKAT Digitally signed by SAIKAT SARMA

SARMA Date: 2026.04.09 16:36:18 +05'30'