Pintu Sutradhar vs The State Of Tripura And Others
2026 Latest Caselaw 2479 Tri

Tripura High Court

Pintu Sutradhar vs The State Of Tripura And Others on 9 April, 2026

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                                          HIGH COURT OF TRIPURA
                                                AGARTALA
                                               WP(C) No.234 of 2026

      Pintu Sutradhar
                                                                               ---- Petitioner(s)
                                                         Versus
      The State of Tripura and others
                                                                              ----Respondent(s)

For Petitioner(s) : Mr. Purusuttam Roy Barman, Sr. Adv, Mr. Koomar Chakraborty, Adv. For Respondent(s) : Mr. Karnajit De, Addl. G.A.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order

09/04/2026

Learned Senior Counsel, Mr. Purusuttam Roy Barman

assisted by Learned Counsel, Mr. Koomar Chakraborty is present

on behalf of the petitioner.

Issue Notice upon all the respondents.

Since Learned Addl. G.A., Mr. Karnajit De appears and

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

all the respondents is thus waived.

List the matter on 25.06.2026.

In the meantime, the respondents may file their

counter affidavit.

JUDGE

MOUMITA DATTA DATTA Date: 2026.04.10 06:05:01 -07'00' Deepshikha