Sri Amar Kanti Debbarma vs The State Of Tripura And Others
2026 Latest Caselaw 327 Tri

Tripura High Court

Sri Amar Kanti Debbarma vs The State Of Tripura And Others on 5 February, 2026

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                                      HIGH COURT OF TRIPURA
                                            AGARTALA

                                         WP(C) No.617 of 2025

  Sri Amar Kanti Debbarma
                                                                           ......Petitioner(s).
                                             Vs.
  The State of Tripura and others
                                                                      ......Respondent(s).

For Petitioner (s) : Dr. Mihirlal Roy, Advocate.

For Respondent(s) : Mr. Agniva Chakrabarti, Advocate.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

Order

05/02/2026

State-respondents have not submitted counter-affidavit yet.

Another chance is given to the State-respondents to submit the same within four weeks.

List this matter after 4(four) weeks.

JUDGE

SUJAY GHOSH Date: 2026.02.06

Dinashree