Sri Pradip Kumar Das vs The State Of Tripura And Others
2026 Latest Caselaw 665 Tri

Tripura High Court

Sri Pradip Kumar Das vs The State Of Tripura And Others on 17 February, 2026

                                                                          HIGH COURT OF TRIPURA
                                                                              AGARTALA
                                                                              WP(C) No.166 of 2025

Sri Pradip Kumar Das
                                                                                                       ......... Petitioner(s)
                                                                              -Versus-
The State of Tripura and others
                                                                                                       ........Respondent(s)

For the Petitioner(s)                                                     :   None.
For the Respondent(s)                                                     :   Mr. K. De, Addl. G.A.


                                              HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA
                                                                                 ORDER

17/02/2026

Mr. K. De, learned Addl. G.A. for the State respondents has sought for an adjournment with consent of the other side.

Considered.

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

JUDGE

Rudradeep RUDRADEEP BANERJEE Digitally signed by RUDRADEEP BANERJEE Date: 2026.02.17 17:55:32 +05'30'