Dipanjan Podder vs The State Of Tripura & Ors
2026 Latest Caselaw 448 Tri

Tripura High Court

Dipanjan Podder vs The State Of Tripura & Ors on 9 February, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

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                                     HIGH COURT OF TRIPURA
                                           AGARTALA
                                       I.A. No. 02 of 2026 in
                                       WP(C) No. 693 of 2025.
          Dipanjan Podder                                         .........Applicant(s)
                                              Versus
           The State of Tripura & Ors.
                                                             ............Respondent(s)


  For the Applicant (s)                 :     Mr. P . K. Pal, Advocate.
                                              Mr. A. Pal, Advocate.
                                              Mr. S. Datta, Advocate.
                                              Ms. M. Majumder, Advocate.
  For the Respondent(s)                 :     Mr. Kohinoor N. Bhattacharyya, G.A.


                      HON'BLE JUSTICE DR. T. AMARNATH GOUD
                                     ORDER

09.02.2026 [1] Heard learned counsel appearing for both the parties.

[2] This present application has been filed under Chapter VIII Rules P of High Court of Rules, 2023 seeking leave of this Hon'ble Court to intervene and be impleaded as petitioner No. 2 in W.P. (C) No. 693 of 2025.

[3] This Court is of the view that it is a separate cause of action with regard to the implead petitioner and accordingly, the implead petitioner needs to file a separate writ petition. Thus, the present interlocutory application stands dismissed.

[4] In view of the above, this present interlocutory application is dismissed and the same is disposed of.

DR. T. AMARNATH GOUD, J

Paritosh

SABYASAC Digitally signed by SABYASACHI GHOSH

HI GHOSH Date: 2026.02.18 17:06:53 +05'30'