Subhas Chandra Saha vs The State Of Tripura & 3 Ors
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Tripura High Court

Subhas Chandra Saha vs The State Of Tripura & 3 Ors on 16 February, 2026

                                    HIGH COURT OF TRIPURA
                                          AGARTALA
                                     WP(C) No.96 of 2026
      Subhas Chandra Saha
                                                                      ---- Petitioner(s)
                                             Versus
      The State of Tripura & 3 Ors.
                                                                  ----Respondent(s)

For Petitioner(s) : Mr. Purusuttam Roy Barman, Sr. Adv.

Ms. Sutapa Deb Barman, Adv.

For Respondent(s) : Mr. Mangal Debbarma, Addl. GA

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 16/02/2026

Heard Learned Senior Counsel, Mr. Purusuttam Roy Barman

assisted by Learned Counsel, Ms. Sutapa Deb Barman appearing on behalf of

the petitioner. Also heard Learned Addl. GA, Mr. Mangal Debbarma

appearing on behalf of all the respondents.

Issue notice upon the respondents.

Since Learned Addl. GA, Mr. Mangal Debbarma appears and

accepts notice on behalf of all the respondents, issuance of formal notice is

waived.

Learned Addl. GA for the respondents, at this stage, sought for

some accommodation to file counter affidavit.

Request is considered.

List the matter on 24.04.2026.

JUDGE

Snigdha

SNIGDH Digitally signed by SNIGDHA DAS

A DAS Date: 2026.02.16 17:48:32 +05'30'