Shri Binoy Reang vs The State Of Tripura And 4 Others
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Tripura High Court

Shri Binoy Reang vs The State Of Tripura And 4 Others on 16 April, 2026

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                                               HIGH COURT OF TRIPURA
                                                      AGARTALA
                                                  WP(C) No.236 of 2025
         Shri Binoy Reang, Ex-Naik
         (GD) No.97050359
                                                                                  ---Petitioner(s)
                                                         Versus

         The State of Tripura and 4 Others
                                                                           ----Respondent(s)

For Petitioner(s) : Mr. Sishir Chakraborty, Adv. For Respondent(s) : Mr. Dipankar Sarma, Addl. G.A.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 16/04/2026

Learned Addl. G.A., Mr. D. Sarma submitted that the

conducting counsel, Learned Addl. G.A., Mr. Mangal Debbarma, is

unable to appear before this Hon'ble Court due to personal

reasons. In view of the same, let the matter be adjourned today.

Learned Counsel, Mr. S. Chakraborty is present for the

petitioner.

List the matter on 27.07.2026.

JUDGE

Amrita

AMRITA Digitally signed by AMRITA DEB

DEB Date: 2026.04.17 13:49:35 +05'30'