Shri Abhijit Saha vs The Agartala Municipal Corporation And ...
2026 Latest Caselaw 1049 Tri

Tripura High Court

Shri Abhijit Saha vs The Agartala Municipal Corporation And ... on 25 February, 2026

                                              Page 1 of 1




                                   HIGH COURT OF TRIPURA
                                         AGARTALA

                                         WP(C) No.368 of 2025

Shri Abhijit Saha
                                                                          ......Petitioner(s).
                                            Versus
The Agartala Municipal Corporation and others
                                                                     ......Respondent(s).

For Petitioner (s) : Mr. Dipjyoti Paul, Advocate.

Mr. Jayki Murasing, Advocate.

For Respondent(s) : Mr. Karnajit De, Addl. G.A. Mr. U. Das, Advocate.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

Order

25/02/2026

Respondent Nos.1, 2 & 3 have submitted their counter-affidavit.

Mr. Karnajit De, learned Addl. G.A. has sought for one week's time to submit the same for respondent Nos.5, 6 & 7.

One week's time is granted as last chance.

List this matter on 10.03.2026.

JUDGE

SUJAY byGHOSH

GHOSH Date: 2026.02.26 17:06:58 +05'30' Dinashree