Bikash Debbarma vs The State Of Tripura And Others
2026 Latest Caselaw 658 Tri

Tripura High Court

Bikash Debbarma vs The State Of Tripura And Others on 17 February, 2026

                                                                          HIGH COURT OF TRIPURA
                                                                              AGARTALA
                                                                              WP(C) No.201 of 2025

Bikash Debbarma
                                                                                                        ......... Petitioner(s)
                                                                              -Versus-
The State of Tripura and others
                                                                                                        ........Respondent(s)

For the Petitioner(s)                                                     :   None.
For the Respondent(s)                                                     :   Mrs. Pinki Chakraborty, Advocate.


                                                HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA
                                                                                 ORDER

17/02/2026

Mrs. Pinki Chakraborty, learned counsel for the State respondents with consent of the other side has sought for an adjournment on the ground of illness of Mr. M. Debbarma, learned Addl. G.A.

Considered.

Let the matter be listed after 4 (four) weeks.

JUDGE

Rudradeep RUDRADEEP BANERJEE Digitally signed by RUDRADEEP BANERJEE Date: 2026.02.17 17:57:23 +05'30'