Sri Bikash Mani Murasingh And 2 Ors vs The State Of Tripura And 2 Ors
2026 Latest Caselaw 2557 Tri

Tripura High Court

Sri Bikash Mani Murasingh And 2 Ors vs The State Of Tripura And 2 Ors on 13 April, 2026

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                            HIGH COURT OF TRIPURA
                                    AGARTALA
                                WP(C)No.533 of 2025
          Sri Bikash Mani Murasingh and 2 Ors.
                                                                       ---Petitioner(s)
                                              Versus
          The State of Tripura and 2 Ors.
                                                                     ----Respondent(s)

For Petitioner(s) : Mr. Supriya Chakraborty, Adv. For Respondent(s) : Mr. Bidyut Majumder, D.S.G.I. Mr. Agniva Chakrabarti, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order

13/04/2026

Learned Counsel Mr. S. Chakraborty appears for the

petitioner.

Learned D.S.G.I. appears for the respondents No.12 and 14

and Mr. A. Chakrabarti, Learned Counsel appears for the

respondent No.11.

The prayer for adding the respondents No.11-14 is already

been allowed by the IA No.1 of 2026.

Learned D.S.G.I Mr. B. Majumder and Learned Counsel Mr.

A. Chakrabarti sought time to file counter-affidavit. Notice is duly

served upon respondent No.13. But none appears on behalf of the

said respondent. However, another scope is given to the said

respondent to appear and file counter-affidavit.

List this matter on 21.07.2026.

                                                                          JUDGE




MOUMITA                      Digitally signed by
                             MOUMITA DATTA

DATTA                        Date: 2026.04.13 17:35:54
                             +05'30'
Moumita