Sri Kumar Raju Chakma vs The State Of Tripura And Others
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Tripura High Court

Sri Kumar Raju Chakma vs The State Of Tripura And Others on 25 February, 2026

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                                             HIGH COURT OF TRIPURA
                                                   AGARTALA
                                              WP(C) No.638 of 2025

        Sri Kumar Raju Chakma
                                                                           ---- Petitioner(s)
                                                     Versus
        The State of Tripura and others
                                                                         ----Respondent(s)

For Petitioner(s) : Mr. Anjan Kanti Pal, Adv. For Respondent(s) : Mr. Kohinoor N. Bhattacharyya, G.A.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order

25/02/2026

Learned Counsel, Mr. Anjan Kanti Pal is present on

behalf of the petitioner.

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

on behalf of the State-respondents and sought for an adjournment

to file counter affidavit.

Request is considered.

List the matter on 12.05.2026.

No further accommodation will be granted.

JUDGE

AMRITA DEB AMRITA DEB Date: 2026.02.26 14:37:39

-08'00' Deepshikha