Sri Jaharlal Debnath & Anr vs The State Of Tripura & Ors
2026 Latest Caselaw 281 Tri

Tripura High Court

Sri Jaharlal Debnath & Anr vs The State Of Tripura & Ors on 4 February, 2026

      2


                            HIGH COURT OF TRIPURA
                                  AGARTALA
                              W.P.(C) No.56 of 2026
      Sri Jaharlal Debnath & Anr.
                                                           ---- Petitioner(s)
                                      Versus
      The State of Tripura & Ors.
                                                          ----Respondent(s)

For Petitioner(s) : Mr. Purusuttam Roy Barman, Sr. Adv, Ms. Aradhita Debbarma. Adv. For Respondent(s) : Mr. Pinki Chakraborty, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order

04.02.2026

Learned Senior Counsel for the petitioner, Mr. P. Roy

Barman assisted by Learned Counsel, Ms. A. Debbarma is present

for the petitioner.

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 10:24:08 +05'30' Purnita