Sri Nandalal Das & Anr vs The State Of Tripura & Ors
2026 Latest Caselaw 270 Tri

Tripura High Court

Sri Nandalal Das & Anr vs The State Of Tripura & Ors on 4 February, 2026

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                          HIGH COURT OF TRIPURA
                                AGARTALA
                            W.P.(C) No.57 of 2026
      Sri Nandalal Das & Anr.
                                                           ---- Petitioner(s)
                                      Versus
      The State of Tripura & Ors.
                                                          ----Respondent(s)

For Petitioner(s) : Mr. Dipjtyoti Paul, Adv, Ms. Aradhita Debbarma. Adv. For Respondent(s) : Mr. Pinki Chakraborty, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order

04.02.2026

Learned Counsel for the petitioner, Mr. D. Paul along

with Learned Counsel, Ms. A. Debbarma is present for the

petitioners.

Learned Counsel, Ms. P. Chakraborty is present on

behalf of respondent Nos.1 & 4 and accepts notice on behalf of the

said respondents. So, the formal notice is thus waived.

The petitioner may take steps for service of notice

upon the respondent Nos.2 & 3 both by normal process and also

by registered A/D post or speed post within seven(7) days and file

proof of service.

List the matter on 18.03.2026.

JUDGE

MOUMITA Digitally signed by MOUMITA DATTA

DATTA Date: 2026.02.05 10:25:05 +05'30' Purnita