Sri Himadri Shekhar Debnath vs The State Of Tripura & 6 Ors
2026 Latest Caselaw 2562 Tri

Tripura High Court

Sri Himadri Shekhar Debnath vs The State Of Tripura & 6 Ors on 13 April, 2026

                                    HIGH COURT OF TRIPURA
                                          AGARTALA
                                     WP(C) No.256 of 2026
      Sri Himadri Shekhar Debnath
                                                                     ---- Petitioner(s)
                                            Versus
      The State of Tripura & 6 Ors.
                                                                    ----Respondent(s)

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

Mr. Dipjyoti Paul, Adv.

Ms. Sangita Ruhi Das, Adv.

For Respondent(s) : Mr. Pradyumna Gautam, Sr. GA

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

Heard Learned Senior Counsel, Mr. Purusuttam Roy Barman

assisted by Learned Counsel, Mr. Dipjyoti Paul appearing on behalf of the

petitioners. Also heard Learned Sr. GA, Mr. Pradyumna Gautam appearing

on behalf of the respondents-State.

Issue notice upon the respondents.

Since Learned Sr. GA, Mr. Pradyumna Gautam 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 18:12:24 +05'30'