Sri Subhash Chakraborty vs The State Of Tripura And 3 Others
2026 Latest Caselaw 661 Tri

Tripura High Court

Sri Subhash Chakraborty vs The State Of Tripura And 3 Others on 17 February, 2026

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                                   HIGH COURT OF TRIPURA
                                         AGARTALA
                                      WP(C) No.95 of 2026
         Sri Subhash Chakraborty
                                                                  ---Petitioner(s)
                                             Versus

         The State of Tripura and 3 Others
                                                               ----Respondent(s)

For Petitioner(s) : Mr. Sankar Lodh, Adv.

Mr. Subham Majumder, Adv. For Respondent(s) : Mr. Kohinoor N. Bhattacharjee, G.A.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 17/02/2026

Learned Counsel, Mr. S. Lodh and Learned Counsel, Mr. S.

Majumder is present for the petitioner.

Learned G.A., Mr. Kohinoor N. Bhattacharjee is present for

the respondent Nos.1 and 2.

After disposal of the I.A. necessary order would be passed in

the writ petition, so list the matter on 23.02.2026.

JUDGE

Amrita

AMRITA DEB AMRITA DEB Date: 2026.02.18 15:38:51 +05'30'