Pranab Kumar Baishya vs The State Of Tripura And 5 Ors
2026 Latest Caselaw 2593 Tri

Tripura High Court

Pranab Kumar Baishya vs The State Of Tripura And 5 Ors on 16 April, 2026

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                           HIGH COURT OF TRIPURA
                                  AGARTALA
                               WP(C)No.261 of 2026
          Pranab Kumar Baishya
                                                               ---Petitioner(s)
                                          Versus
          The State of Tripura and 5 Ors.
                                                            ----Respondent(s)

For Petitioner(s) : Mr. Koomar Chakraborty, Adv. For Respondent(s) : Mr. Kohinoor N Bhattacharyya, G.A.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order

16/04/2026

Learned Counsel Mr. K. Chakraborty is present for the

petitioner.

Heard Learned Counsel for the petitioner.

Issue notice upon the respondents.

Learned G.A. Mr. Kohinoor N Bhattacharyya appears and

accepts notice on behalf of the respondents, issuance of formal

notice thus waived.

Learned G.A. seeks indulgence to file counter-affidavit.

Request is considered.

List this matter on 02.07.2026.

The petitioner also has filed a separate IA. Necessary order

will be passed in the IA.

JUDGE

MOUMITA Digitally signed by MOUMITA DATTA

DATTA Date: 2026.04.17 10:10:43 +05'30' Moumita