Sri Chiranjit Tripura vs The State Of Tripura And 4 Others
2026 Latest Caselaw 430 Tri

Tripura High Court

Sri Chiranjit Tripura vs The State Of Tripura And 4 Others on 9 February, 2026

                                            Page 1 of 1



                              HIGH COURT OF TRIPURA
                                     AGARTALA
                                   IA No.01 of 2026
                                In WP(C)No.70 of 2026
          Sri Chiranjit Tripura
                                                                    ---Applicant(s)
                                             Versus
          The State of Tripura and 4 Others
                                                                 ----Respondent(s)

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

Ms. Ishpa Chakma, Adv.

For Respondent(s) : Ms. Pinki Chakraborty, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order

09/02/2026 Learned Counsel Mr. A. Bhaumik appears for the applicant-

petitioner.

Heard Learned Counsel for the applicant-petitioner.

Issue Notice.

Since Learned Counsel Ms. Pinki Chakraborty appears for the

respondents and accepts notice for all the respondents, thus

issuance of formal notice is waived.

The respondents are given liberty to file any objection

against this application on or before the next date.

JUDGE

MOUMITA Digitally signed by MOUMITA DATTA

DATTA Date: 2026.02.09 17:41:11 +05'30'

Moumita