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Shri Purnasish Datta vs The State Of Tripura And Ors
2026 Latest Caselaw 2552 Tri

Citation : 2026 Latest Caselaw 2552 Tri
Judgement Date : 13 April, 2026

[Cites 0, Cited by 0]

Tripura High Court

Shri Purnasish Datta vs The State Of Tripura And Ors on 13 April, 2026

                                                     HIGH COURT OF TRIPURA
                                                           AGARTALA

                                                        WP(C)No.358 of 2025

              Shri Purnasish Datta
                                                                                          ....Petitioner(s)
                                                                  Versus

              The State of Tripura and Ors.
                                                                                       ....Respondent(s)

For Petitioner(s) : Mr. S.Bhattacharjee, Advocate.

For Respondent(s) : Mr. Dipankar Sarma, Addl.GA.

=B=E=F=O=R=E=

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

=O=R=D=E=R=

13.04.2026

With the consent of the other side, Ld. Addl.GA, Mr. Dipankar Sarma has sought for an adjournment.

Considered.

List the matter in usual course.

JUDGE

Saikat Sarma SAIKAT

SARMA Date: 2026.04.13 12:38:15 +05'30'

 
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