Citation : 2026 Latest Caselaw 2447 Tri
Judgement Date : 9 April, 2026
Page 1 of 2
HIGH COURT OF TRIPURA
AGARTALA
WP(C) No.267 of 2022
Sri Ram Kumar Bose and others
......Petitioner(s).
Versus
The State of Tripura and others
......Respondent(s).
Along with WP(C) No.543 of 2022 Sri Pranjit Gope and others ......Petitioner(s). Versus The State of Tripura and others ......Respondent(s). Along with WP(C) No.547 of 2022 Sri Rasendra Debbarma and others ......Petitioner(s). Versus The State of Tripura and others ......Respondent(s). Along with
Smt. Nabamita Roy Baidya and others ......Petitioner(s). Versus The State of Tripura and others ......Respondent(s). Along with
Sri Panna Lal and others ......Petitioner(s). Versus The State of Tripura and others ......Respondent(s).
For Petitioner (s) : Mr. Somik Deb, Sr. Advocate, Ms. A. Chakrabroty, Advocate. For Respondent(s) : Mr. S. M. Chakraborti, Advocate General, Mr. P. Gautam, Sr. G.A., Mr. Dipankar Sarma, Addl. G.A., Mr. M. Debbarma, Addl. G.A., Mr. K. De, Addl. G.A.
HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA
Order
09/04/2026
Heard learned counsel of both sides in part.
List the matter on 04.05.2026 as part-heard for further hearing.
JUDGE
Munna MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2026.04.09 15:14:06 +05'30'
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