Sri Lokojit Chakraborty vs The State Of Tripura And Others
2026 Latest Caselaw 501 Tri

Tripura High Court

Sri Lokojit Chakraborty vs The State Of Tripura And Others on 10 February, 2026

                                                  Page 1 of 1




                                       HIGH COURT OF TRIPURA
                                             AGARTALA

                                             WP(C) No.621 of 2025

 Sri Lokojit Chakraborty
                                                                             ......Petitioner(s).
                                                Versus
 The State of Tripura and others
                                                                         ......Respondent(s).

For Petitioner (s) : Ms. Sutapa Deb Barman, Advocate.

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

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

Order

10/02/2026

Heard learned counsel of both sides.

Mr. Mangal Debbarma, learned Addl. G.A. representing respondents No.1, 2 & 5 and Mr. Soumyadeep Saha, learned counsel representing respondents No.3, 4, 6 & 7 have again sought for time to submit counter-affidavit.

Both the learned counsel for the respondents submit that shortly counter-affidavit will be submitted.

Considered.

4(four) weeks time is granted as last chance to submit counter- affidavit.

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

JUDGE

SUJAY byGHOSH SUJAY

GHOSH 17:32:31 +05'30' Date: 2026.02.11

Dinashree