Shri Abhijit Saha vs The Agartala Municipal Corporation
2026 Latest Caselaw 282 Tri

Tripura High Court

Shri Abhijit Saha vs The Agartala Municipal Corporation on 4 February, 2026

                                                  HIGH COURT OF TRIPURA
                                                        AGARTALA

                                                    WP(C)No.368 of 2025

                              Shri Abhijit Saha
                                                                                       ....Petitioner(s)
                                                           Versus

                              The Agartala Municipal Corporation
                              and Ors.
                                                                                     ....Respondent(s)

For Petitioner(s) : Mr. P.Roy Barman, Sr. Advocate.

Ms. A.Debbarma, Advocate.

For Respondent(s) : Mr. Mangal Debbarma, Addl.GA.

Mr. Arijit Bhaumik, Advocate.

=B=E=F=O=R=E=

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

=O=R=D=E=R=

04.02.2026

Ld. Counsel Mr. Arijit Bhaumik for respondent nos. 1, 2 & 3 has again sought for time to submit Counter Affidavit.

Considered.

2 weeks' time is given as last chance.

List the matter after 2 weeks in usual course.

JUDGE

MUNNA Digitally signed by MUNNA SAHA

SAHA Date: 2026.02.04 18:16:22 +05'30'

Saikat Sarma