Shri Raj Mohan Paul vs The State Of Tripura And Ors
2026 Latest Caselaw 2443 Tri

Tripura High Court

Shri Raj Mohan Paul vs The State Of Tripura And Ors on 9 April, 2026

                                                                        HIGH COURT OF TRIPURA
                                                                              AGARTALA

                                                                          WP(C)No.201 of 2026

Shri Raj Mohan Paul
                                                                                                              ....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.

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HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

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09.04.2026

Heard Ld. Counsel Ms. A. Debbarma for the petitioner.

Ld. Addl. GA, Mr. Dipankar Sarma appears and accepts notice for Respondent Nos.1 and 2.

Ld. Counsel of the petitioner submits that copy of the notice is already served upon Ld. Standing Counsel of Respondent Nos.3 and 4. However, Ld. Standing Counsel representing Respondent No.3 has not appeared today.

Ld. Counsel, Mr. A. Chakraborty appears for Respondent No .4.

Considered.

Respondents may submit Counter Affidavit within 3 weeks.

List the matter after 3 weeks.

JUDGE Saikat Sarma SAIKAT SARMA Digitally signed by SAIKAT SARMA Date: 2026.04.09 16:14:56 +05'30'