Sri Pritam Barman vs The State Of Tripura And 5 Others
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Tripura High Court

Sri Pritam Barman vs The State Of Tripura And 5 Others on 13 February, 2026

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                              HIGH COURT OF TRIPURA
                                    AGARTALA
                                 WP(C)No.347 of 2025
          Sri Pritam Barman
                                                                  ---Petitioner(s)
                                           Versus
          The State of Tripura and 5 Others
                                                               ----Respondent(s)

For Petitioner(s) : Mr. Ram Prasad Gope, Adv. For Respondent(s) : Mr. Saktimoy Chakraborty, Adv. General Mr. Mangal Debbarma, Addl. G.A.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order

13/02/2026 Learned Counsel Mr. R. P. Gope appears and submitted that

Learned conducting Counsel Ms. S. Deb Gupta for the petitioner is

absent today.

Learned Advocate General Mr. S. M. Chakraborty assisted by

Mr. M. Debbarma, Learned Addl. G.A. appears for the

respondents.

Issue Rule.

Rule is waived.

Pleadings are complete.

List this matter on 30.04.2026 for hearing.

JUDGE

MOUMITA Digitally signed by MOUMITA DATTA

DATTA Date: 2026.02.13 17:01:28 +05'30' Moumita