Shri Balaram Paul vs The State Of Tripura And Ors
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Tripura High Court

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

                                                                  HIGH COURT OF TRIPURA
                                                                        AGARTALA

                                                                    WP(C)No.202 of 2026

Shri Balaram 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.

=B=E=F=O=R=E=

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

=O=R=D=E=R=

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, 2 and 5.

Ld. Counsel of the petitioner submits that copy of the notice is already served upon Ld. Standing Counsel of Respondent Nos.3 and 4.

Ld. Counsel, Mr. A.Chakraborty appears for Respondent Nos. 3 and 4 and prays for time to submit Counter Affidavit.

Considered.

Respondents may submit Counter Affidavit within 3 weeks.

List the matter after 3 weeks.

JUDGE

SAIKAT SARMA Digitally signed by SAIKAT SARMA

Saikat Sarma Date: 2026.04.09 16:22:40 +05'30'