Sri Pappu Singh vs The Union Of India And Others
2026 Latest Caselaw 2476 Tri

Tripura High Court

Sri Pappu Singh vs The Union Of India And Others on 9 April, 2026

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                                                 HIGH COURT OF TRIPURA
                                                       AGARTALA
                                                      WP(C) No.22 of 2026

       Sri Pappu Singh
                                                                                    ---- Petitioner(s)
                                                               Versus
       The Union of India and others
                                                                                   ----Respondent(s)

For Petitioner(s) : Ms. Sulagna Nandy, Adv. For Respondent(s) : Mr. Bidyut Majumder, D.S.G.I.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order

09/04/2026

Heard Learned Counsel, Ms. Sulagna Nandy appearing

on behalf of the petitioner.

Issue Notice upon the respondents.

Since Learned D.S.G.I, Mr. Bidyut Majumder appears

and accepts on behalf of all the respondents, formal notice upon

all the respondents is thus waived.

At this stage, Learned D.S.G.I sought for an

accommodation to take instructions and to file counter affidavit.

Request is considered.

List the matter on 18.05.2026.

JUDGE

MOUMITA DATTA DATTA Date: 2026.04.10 06:17:45 -07'00' Deepshikha