Sri Rupak Biswas vs The State Of Tripura & Ors
2026 Latest Caselaw 234 Tri

Tripura High Court

Sri Rupak Biswas vs The State Of Tripura & Ors on 3 February, 2026

                                        HIGH COURT OF TRIPURA
                                            AGARTALA

                                           W.P.(C) No.323 of 2025

             Sri Rupak Biswas
                                                                         ......... Petitioner(s)
                                                    -Versus-
             The State of Tripura & Ors.
                                                                        ........Respondent(s)

             For the Petitioner (s)             :     Mr. A. Chakraborty, Adv.
             For the Respondent(s)              :     Mr. K.N. Bhattacharya, G.A.
                                                      Mr. K. Pandey, Adv.

                              HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA
                                                      ORDER

03.02.2026

Mr. A. Chakraborty, learned counsel appearing for the petitioner has sought for an adjournment on the ground that Mr. D. Bhattacharya, learned senior counsel is engaged otherwise.

No objection from the other side.

Interim order as passed on 16.01.2026 shall continue till the next date.

List this mater on 24.02.2026.

JUDGE

SUJAY GHOSH Digitally signed by SUJAY GHOSH Date: 2026.02.03 17:29:26 +05'30' Sujay