Bijit Kumar Deb vs Tripura Gramin Bank And 3 Ors
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Tripura High Court

Bijit Kumar Deb vs Tripura Gramin Bank And 3 Ors on 10 April, 2026

                             HIGH COURT OF TRIPURA
                                   AGARTALA
                                 WP(C).No.266 of 2026
Bijit Kumar Deb
                                                                 ---- Petitioner(s)
                                           Versus

Tripura Gramin Bank and 3 Ors.
                                                             ----Respondent(s)

For Petitioner(s) : Mr. Purusuttam Roy Barman, Sr. Adv, Mr. Kawsik Nath, Adv.

For Respondent(s) : Mr. Prabir Saha, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order

10.04.2026

Learned Senior Counsel, Mr. P. Roy Barman assisted by

Learned Counsel, Mr. Kawsik Nath is present on behalf of the

petitioner.

Heard Learned Counsel for the petitioner.

Considered.

Issue notice upon the respondents.

Learned Counsel, Mr. P. Saha appears on behalf of all

the respondents and accept notice. Thus, formal notice upon the

respondents is waived.

At this stage, Learned Counsel, Mr. Saha sought for an

accommodation to take instructions and to file counter.

Request is considered.

A separate I.A. is filed.

Necessary order will be passed in the I.A.

List the matter on 22.05.2026.

                                                                     JUDGE
PURNITA        Digitally signed by
               PURNITA DEB

DEB            Date: 2026.04.10
               18:17:20 +05'30'
Purnita