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Sri Ashes Deb vs The State Of Tripura Represented By The ...
2026 Latest Caselaw 253 Tri

Citation : 2026 Latest Caselaw 253 Tri
Judgement Date : 4 February, 2026

[Cites 0, Cited by 0]

Tripura High Court

Sri Ashes Deb vs The State Of Tripura Represented By The ... on 4 February, 2026

                                                        Page 1 of 1



                                        HIGH COURT OF TRIPURA
                                              AGARTALA
                              CRP No.07 of 2026
                              CRP No.08 of 2026
Sri Ashes Deb, son of Late Amalendu Deb, resident of Village - Dhaleswar,
Nutanpally, Road No.2, PO - Dhaleswar, PS - East Agartala, District - West
Tripura, Pin - 799007
                                                             .........Petitioner(s);
                                    Versus
1. The State of Tripura represented by the Secretary, Public Works Department
(R&B), Government of Tripura, Agartala, having his office at Secretariat
Building, PO - Kunjaban, PS - New Capital Complex, District - West Tripura,
Pin - 799006
2. The Executive Engineer, LTV Division, PWD (R&B), Manu, Dhalai Tripura
                                                       .........Respondent(s)

For Petitioner(s) : Ms. Adwitiya Chakraborty, Advocate. For Respondent(s) : Mr. Kohinoor Narayan Bhattacharyya, G.A. HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO Order 04/02/2026

The matters are adjourned to 11.02.2026.

(M.S. RAMACHANDRA RAO, CJ)

Pijush/ PIJUSH KANTI NAG Digitally signed by PIJUSH KANTI NAG Date: 2026.02.04 15:03:09 +05'30'

 
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