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Sri Haripada Ray vs Sri Apurba Roy
2026 Latest Caselaw 342 Tri

Citation : 2026 Latest Caselaw 342 Tri
Judgement Date : 5 February, 2026

[Cites 0, Cited by 0]

Tripura High Court

Sri Haripada Ray vs Sri Apurba Roy on 5 February, 2026

2


                      HIGH COURT OF TRIPURA
                            AGARTALA
                     Cont.Cas(C) No.66 of 2025

Sri Haripada Ray,
S/o Lt. Manoranjan Ray,
R/o: Ramnagar Road No.9,
P.O.: Ramnagar, P.S.:West Tripura,
District: West Tripura,
PIN:799002, Aged about: 51 years.
                                                           ---- Petitioner(s)
                                  Versus

1. Sri Apurba Roy, Secretary, Finance Department, Govt. of Tripura,
P.O.: Secretariat, P.S.: New Capital Complex, Dist.: West Tripura,
PIN: 799010.
2. Sri Akinchan Sarkar, Commissioner of Taxes, Govt. of Tripura,
P.N. Complex, Gurkhabasti, P.O.: Kunjaban, P.S.: New Capital
Complex, Dist: West Tripura, PIN: 799006.
3. Smt. Reena Debbarma, Under Secretary, Finance Department,
P.O.: Secretariat, P.S.: New Capital Complex, Dist.: West Tripura,
PIN: 799010.
                                      ----Respondent-Contemnor(s)

For Petitioner(s) : Mr. Arijit Bhaumik, Adv.

Ms. Ishpa Chakma, Adv.

For Respondent(s) : Mr. Saktimoy Chakraborty, Sr. Adv.

Ms. Pinki Chakraborty, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 05/02/2026

Learned Counsel, Mr. Arijit Bhaumik is present on behalf

of the petitioner.

Learned Senior Counsel, Mr. Saktimoy Chakraborty

assisted by Learned Counsel, Ms. Pinki Chakraborty appeared on

behalf of the respondents and submitted that by order dated

04.02.2026, the order of further extension of suspension of the

petitioner has been revoked subject to the outcome of the writ

appeal bearing WA No.110 of 2025.

Thus, it appears to this Court that nothing survives for

further adjudication in this contempt petition.

Accordingly, the same stands disposed of. However, the

petitioner shall have all the right to approach to the Court in due

course of time, if he is so advised in accordance with law.

JUDGE

Snigdha

SNIGDH Digitally signed by SNIGDHA DAS

A DAS Date: 2026.02.06 16:27:24 +05'30'

 
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