Mr. I Chakraborty vs Mr. Kohinoor N Bhattacharyya
2026 Latest Caselaw 228 Tri

Tripura High Court

Mr. I Chakraborty vs Mr. Kohinoor N Bhattacharyya on 3 February, 2026

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                                                   HIGH COURT OF TRIPURA
                                                     _A_G_A_R_T_A_L_A_
                                                    WP(C)(PIL) No.05 of 2017
                                                       Court on own motion

                                                       VERSUS

            The Union of India & others

                                                                                   .......Respondent(s)

For Petitioner(s) : Mr. I Chakraborty, Amicus Curiae.

For Respondent(s) : Mr. Kohinoor N Bhattacharyya, Govt. Advocate., Mr. Bidyut Majumder, Dy. S.G.I.

HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO HON'BLE MR. JUSTICE BISWAJIT PALIT

=O=R=D=E=R=

03/02/2026

At the request of counsel for the respondents, list on

05.02.2026.

(BISWAJIT PALIT, J) (M.S. RAMACHANDRA RAO, CJ)

Manti D/B

SIDDHARTHA Digitally signed by SIDDHARTHA LODH

LODH Date: 2026.02.03 02:39:01

-08'00'