Sri Sanjib Debnath vs The State Of Tripura And Others
2026 Latest Caselaw 2470 Tri

Tripura High Court

Sri Sanjib Debnath vs The State Of Tripura And Others on 9 April, 2026

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                                                        HIGH COURT OF TRIPURA
                                                              AGARTALA

                                                             WP(C) No.809 of 2022
Sri Sanjib Debnath
                                                                                           ......Petitioner(s).
                                                                Versus
The State of Tripura and others
                                                                                        ......Respondent(s).

For Petitioner (s) : Mr. Somik Deb, Sr. Advocate, Ms. A. Chakraborty, Advocate.

For Respondent(s) : Mr. S. M. Chakraborti, Advocate General, Mr. M Debbarma, Addl. G.A.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

Order

09/04/2026

Mr. Somik Deb, learned senior counsel, submits that the instant

case [WP(C) No.809 of 2022] may be separated from the batch cases as

different issues are involved in the instant case.

Considered.

The instant case [WP(C) No.809 of 2022] is separated from the

batch cases.

Accordingly, list the matter on 07.05.2026.

JUDGE

Munna MUNNA SAHA

Date: 2026.04.09 15:14:47 +05'30'