Partha Sarathi Datta vs The State Of Tripura And 4 Others
2026 Latest Caselaw 388 Tri

Tripura High Court

Partha Sarathi Datta vs The State Of Tripura And 4 Others on 6 February, 2026

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                             HIGH COURT OF TRIPURA
                                   AGARTALA
                                WP(C)No.661 of 2025
          Partha Sarathi Datta
                                                               ---Petitioner(s)
                                         Versus
          The State of Tripura and 4 Others
                                                             ----Respondent(s)

For Petitioner(s) : Mr. Purusuttam Roy Barman, Sr. Adv.

Mr. Koomar Chakraborty, Adv. For Respondent(s) : Mr. Dipankar Sharma, Addl. G.A.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 06/02/2026 Learned Senior Counsel Mr. P. Roy Barman assisted by Mr.

K. Chakraborty, Learned Counsel is present for the petitioner.

Learned Addl. G.A. Mr. D. Sharma is present for the

respondents and seeks further indulgence to file counter-affidavit.

Request is considered.

List this matter on 20.04.2026 for hearing.

In the meantime the respondents shall file their counter-

affidavit supplying copy to the other side.

JUDGE

MOUMITA Digitally signed by MOUMITA DATTA

DATTA Date: 2026.02.07 11:25:52 +05'30' Moumita