Sri Banuj Biplab Das vs The State Of Tripura & 4 Ors
2026 Latest Caselaw 2561 Tri

Tripura High Court

Sri Banuj Biplab Das vs The State Of Tripura & 4 Ors on 13 April, 2026

                                    HIGH COURT OF TRIPURA
                                          AGARTALA
                                     WP(C) No.252 of 2026
      Sri Banuj Biplab Das
                                                                       ---- Petitioner(s)
                                            Versus
      The State of Tripura & 4 Ors.
                                                                      ----Respondent(s)

For Petitioner(s) : Mr. Anupam Pal, Adv.

Mr. Supriya Chakraborty, Adv.

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

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 13/04/2026

Heard Learned Counsel, Mr. Anupam Pal appearing on behalf of

the petitioner. Also heard Learned Addl. GA, Mr. Dipankar Sarma appearing

on behalf of the respondents-State.

The present writ petition has been filed by the petitioner claiming

medical reimbursement of an amount of Rs.1,95,813/- which has been

regretted by the respondent authority.

Issue notice upon the respondents.

Since Learned Addl. GA, Mr. Dipankar Sarma appears and accepts

notice on behalf of all the respondents, issuance of formal notice is waived.

List the matter on 17.07.2026. The respondents may file their

reply, if they so desire, supplying copy to the other side.

JUDGE

Snigdha

SNIGDH Digitally signed by SNIGDHA DAS

A DAS Date: 2026.04.13 18:12:08 +05'30'