Sri Narendra Debbarma vs The State Bank Of India And Others
2026 Latest Caselaw 182 Tri

Tripura High Court

Sri Narendra Debbarma vs The State Bank Of India And Others on 2 February, 2026

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                                                      HIGH COURT OF TRIPURA
                                                                      AGARTALA
                                                                WP(C) No.400 of 2025

Sri Narendra Debbarma
                                                                                                       ......Petitioner(s);
                                                                        VERSUS

The State Bank of India and others
                                                                                                     ......Respondent(s);

For Petitioner(s) : Ms. Ishpa Chakma, Advocate.

For Respondent(s) : Mr. B. Majumder, Deputy S.G.I., Mr. Amrit Lal Saha, Advocate.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA _O_R_D_E_R_

02/02/2026

Ms. Ishpa Chakma, learned counsel for the petitioner has sought for time to submit rejoinder.

Two weeks' time is granted as a last chance.

List the matter in usual course after two weeks.

JUDGE

Munna MUNNA SAHA Date: 2026.02.03 16:33:25 +05'30'