Sri Srinibash Saha vs The State Of Tripura & Others
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Tripura High Court

Sri Srinibash Saha vs The State Of Tripura & Others on 10 February, 2026

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                                      HIGH COURT OF TRIPURA
                                            AGARTALA
                                             WP(C) No.625 of 2025
Sri Srinibash Saha
                                                                            .........Petitioner(s);
                                                          Versus
The State of Tripura & others
                                                                          .........Respondent(s).

For Petitioner(s) : Mr. Tapas Kumar Deb, Advocate. For Respondent(s) : Mr. Tapash Datta Majumder, Sr. Advocate, Mr. Kohinoor Narayan Bhattacharyya, G.A., Mr. Arijit Bhaumik, Advocate, Ms. Shipthang Rani Kaipeng, Advocate. HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 10/02/2026

Counsel for respondent No.6 seeks time to file an application to

amend the Counter Affidavit filed on behalf of the said respondent to correct

the typographical error.

He is permitted to do so.

Counsel for petitioner is also permitted to file a Rejoinder to the

amended Counter Affidavit.

List on 10.03.2026.

(BISWAJIT PALIT, J) (M.S. RAMACHANDRA RAO, CJ)

Pijush/ PIJUSH KANTI NAG Digitally signed by PIJUSH KANTI NAG Date: 2026.02.11 15:45:44 +05'30'