Sri Bikramjit Debbarma vs The State Of Tripura And Others
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Tripura High Court

Sri Bikramjit Debbarma vs The State Of Tripura And Others on 9 April, 2026

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                                     HIGH COURT OF TRIPURA
                                           AGARTALA
                                       WP(C) No.238 of 2026

      Sri Bikramjit Debbarma
                                                                         ---- Petitioner(s)
                                                    Versus
      The State of Tripura and others
                                                                       ----Respondent(s)

For Petitioner(s) : Mr. Somik Deb, Sr. Adv, Ms. Adwitiya Chakraborty, Adv. For Respondent(s) : Mr. Dipankar Sarma, Addl. G.A.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order

09/04/2026

Learned Senior Counsel, Mr. Somik Deb assisted by

Learned Counsel, Ms. Adwitiya Chakraborty is present on behalf of

the petitioner.

Issue Notice upon all the respondents.

Since Learned Addl. G.A., Mr. Dipankar Sarma appears

and accepts notice on behalf of the respondent Nos.1, 2 and 6,

formal notice upon the said respondents is thus waived.

The petitioner shall take steps for service of notice

upon the respondent Nos.3, 4 and 5 by normal process and

registered A/D post or speed post within 7(seven) days and file

proof of service.

List the matter on 19.06.2026.

JUDGE

MOUMITA DATTA Digitally signed by MOUMITA DATTA Date: 2026.04.10 06:05:44 -07'00'

Deepshikha