Abdul Sahid vs The State Of Tripura And Others
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Tripura High Court

Abdul Sahid vs The State Of Tripura And Others on 17 February, 2026

                                                                          HIGH COURT OF TRIPURA
                                                                              AGARTALA
                                                                              WP(C) No.81 of 2025

Abdul Sahid
                                                                                                        ......... Petitioner(s)
                                                                              -Versus-
The State of Tripura and others
                                                                                                        ........Respondent(s)

For the Petitioner(s)                                                     :   Mr. Saugat Datta, Advocate.
For the Respondent(s)                                                     :   Mrs. Pinki Chakraborty, Advocate.


                                     HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA
                                                                                 ORDER

17/02/2026

Heard Mr. Saugat Datta, learned counsel for the petitioner and Mrs. Pinki Chakraborty, learned counsel for the State respondents.

No notice was sent to respondent No.6 earlier.

Issue notice upon respondent No.6 immediately.

Process has to be submitted by the petitioner within one week.

Let the matter be listed after service is complete.

JUDGE

Rudradeep RUDRADEEP BANERJEE Digitally signed by RUDRADEEP BANERJEE Date: 2026.02.17 17:54:57 +05'30'