Sri Dipak Datta And 15 Others vs The State Of Tripura And 6 Others
2026 Latest Caselaw 373 Tri

Tripura High Court

Sri Dipak Datta And 15 Others vs The State Of Tripura And 6 Others on 6 February, 2026

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                             HIGH COURT OF TRIPURA
                                    AGARTALA
                                 WP(C)No.27 of 2026
          Sri Dipak Datta and 15 Others
                                                              ---Petitioner(s)
                                           Versus
          The State of Tripura and 6 Others
                                                           ----Respondent(s)

          For Petitioner(s)     :   None
          For Respondent(s)     :   Mr. Dipankar Sharma, Addl. G.A.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 06/02/2026 None appears for the petitioner when the matter is taken up.

Mr. D. Sharma appears and seeks an indulgence to file

counter-affidavit.

Request is considered.

In pursuance of the order dated 19.01.2026 no step is taken

by the petitioner for issuing notice in respect of respondents No.5-

7.

Last chance is given to the petitioner for issuing notice in

respect of the said respondents No.5-7 within seven days both by

normal process and by registered A/D post or speed post and file

proof of service.

List this matter on 22.04.2026

JUDGE

MOUMITA Digitally signed by MOUMITA DATTA

DATTA Date: 2026.02.07 11:22:32 +05'30' Moumita