Sri Mridul Kumar Deb vs The State Of Tripura And Others
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Tripura High Court

Sri Mridul Kumar Deb vs The State Of Tripura And Others on 12 February, 2026

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                                                         HIGH COURT OF TRIPURA
                                                               AGARTALA
                                                              WP(C) No.71 of 2026

Sri Mridul Kumar Deb
                                                                                              ...... Petitioner(s)
                                                       VERSUS

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

For Petitioner(s) : Mr. Rajib Saha, 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

Learned Additional Government Advocate, Mr. M. Debbarma, appears and accepts notice on behalf of respondent nos.1 to 4.

Issue notice upon respondent nos.5 and 6 by registered post with A.D.

Process be filed within seven days.

The respondents may submit their counter affidavit within four weeks.

List the matter after four weeks in its usual course.

JUDGE

Munna MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2026.02.12 15:33:30 +05'30'