Sri Goutam Datta vs State Of Tripura & 3 Ors
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Tripura High Court

Sri Goutam Datta vs State Of Tripura & 3 Ors on 10 April, 2026

                                                  HIGH COURT OF TRIPURA
                                                        AGARTALA
                                                   WP(C) No.83 of 2026
       Sri Goutam Datta
                                                                                  ---- Petitioner(s)
                                                          Versus
       State of Tripura & 3 Ors.
                                                                                ----Respondent(s)

For Petitioner(s) : Mr. Tapash Datta Majumder, Sr. Adv.

Ms. Shipthang Rani Kaipeng, Adv. For Respondent(s) : Mr. Karnajit De, Addl. GA

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 10/04/2026

Learned Senior Counsel, Mr. Tapash Datta Majumder assisted by

Learned Counsel, Ms. Shipthang Rani Kaipeng appeared on behalf of the

petitioner and sought for an adjournment to file rejoinder.

Request is considered.

Learned Addl. GA, Mr. Karnajit De appeared on behalf of the

respondents-State and submitted that the respondents have already filed

their counter affidavit.

List the matter on 08.07.2026. The petitioner is at liberty to file

rejoinder, if any, supplying copy to the other side.

JUDGE

SATABDI DUTTA Digitally signed by SATABDI DUTTA Date: 2026.04.10 18:28:42 +05'30'

Satabdi