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Kaizar Dev Barma vs The State Of Tripura And Others
2026 Latest Caselaw 337 Tri

Citation : 2026 Latest Caselaw 337 Tri
Judgement Date : 5 February, 2026

[Cites 0, Cited by 0]

Tripura High Court

Kaizar Dev Barma vs The State Of Tripura And Others on 5 February, 2026

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                                          HIGH COURT OF TRIPURA
                                                AGARTALA

                                            WP(C) No.517 of 2025

  Kaizar Dev Barma
                                                                               ......Petitioner(s).
                                                 Versus
  The State of Tripura and others
                                                                         ......Respondent(s).

For Petitioner (s) : Mr. Purusuttam Roy Barman, Senior Advocate.

Ms. Aradhita Debbarma, Advocate.

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

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

Order

05/02/2026

Learned counsel for the petitioner has sought for an adjournment.

Considered.

List this matter on 19.02.2026.

JUDGE

SUJAY byGHOSH SUJAY

GHOSH Date: 2026.02.06 15:58:28 +05'30'

Dinashree

 
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