Kartik Debnath vs The State Of Tripura And Others
2026 Latest Caselaw 1051 Tri

Tripura High Court

Kartik Debnath vs The State Of Tripura And Others on 25 February, 2026

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                                                HIGH COURT OF TRIPURA
                                                      AGARTALA
                                                 WP(C) No.441 of 2025

        Kartik Debnath
                                                                                ---- Petitioner(s)
                                                           Versus
        The State of Tripura and others
                                                                               ----Respondent(s)

For Petitioner(s) : Ms. Aradhita Debbarma, Adv. For Respondent(s) : Mr. Karnajit De, Addl. G.A., Mr. Samrat Sarkar, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order

25/02/2026

Learned Counsel, Mr. Samrat Sarkar appears on behalf

of the respondent Nos.2, 3 and 4 and sought time to file counter

affidavit.

Last chance is given to the respondents to file counter

affidavit.

Learned Counsel, Ms. Aradhita Debbarma is present on

behalf of the petitioner.

Learned Addl. G.A., Mr. Karnajit De is present on behalf

of the State-respondent.

List the matter on 23.04.2026.

JUDGE

AMRITA DEB AMRITA DEB Date: 2026.02.26 14:36:16

-08'00' Deepshikha