Sri Suman Das vs The State Of Tripura And Others
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Tripura High Court

Sri Suman Das vs The State Of Tripura And Others on 10 February, 2026

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                                    HIGH COURT OF TRIPURA
                                          AGARTALA

                                          WP(C) No.3 of 2026

Sri Suman Das
                                                                          ......Petitioner(s).
                                            Versus
The State of Tripura and others
                                                                      ......Respondent(s).

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

For Respondent(s) : Mr. Mangal Debbarma, Addl. G.A.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

Order

10/02/2026

Mr. Mangal Debbarma, learned Addl. G.A. has sought for time to submit counter-affidavit for respondents No.1, 2 & 3.

Mr. Arijit Bhaumik, learned counsel appearing for the petitioner has sought for time to submit requisites for sending notice to respondent No.4.

Time as prayed for is granted to both the sides.

Requisites may be submitted within seven days.

List this matter after 4(four) weeks in its usual course.

                                                                               JUDGE





SUJAY
-     by SUJAY
      GHOSH
GHOSH Date: 2026.02.11
      17:28:50 +05'30'

Dinashree