Purnasish Datta vs The State Of Tripura And Others
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Tripura High Court

Purnasish Datta vs The State Of Tripura And Others on 12 February, 2026

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                                                       HIGH COURT OF TRIPURA
                                                             AGARTALA
                                                           WP(C) No.358 of 2025

Purnasish Datta
                                                                                            ...... Petitioner(s)
                                                   VERSUS

The State of Tripura and others
                                                                                       ...... Respondent(s)

For Petitioner(s) : Mr. Kawsik Nath, Advocate. For Respondent(s) : Mr. M. Debbarma, Addl. G.A.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA _O_R_D_E_R_

12/02/2026

Counter-affidavits have been filed by respondent nos.1 to 3 and

5.

Mr. Kawsik Nath, learned counsel for the petitioner, has sought for an adjournment to submit rejoinder within three weeks.

Considered.

List the matter after three weeks in its usual course.

JUDGE

Munna MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2026.02.12 15:34:00 +05'30'