Sri Dhananjoy Debbarma vs The State Of Tripura And 3 Others
2026 Latest Caselaw 676 Tri

Tripura High Court

Sri Dhananjoy Debbarma vs The State Of Tripura And 3 Others on 17 February, 2026

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                                         HIGH COURT OF TRIPURA
                                                AGARTALA
                                            WP(C) No.303 of 2025
         Sri Dhananjoy Debbarma
                                                                        ---Petitioner(s)
                                                  Versus

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

For Petitioner(s) : Ms. Aradhita Debbarma, Adv. For Respondent(s) : Mr. Aman Kr. Reang, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 17/02/2026

Learned Counsel, Ms. A. Debbarma is present for the

petitioner.

None appears for the respondent Nos.1-3 when the matter is

taken up.

However, a request was made on behalf of the Learned

Counsel, Mr. Bhaskar Debbarma, by the Learned Counsel, Mr.

Aman Kr. Reang, seeking time to adjourn the case for hearing.

Request is considered.

But no further time will be allowed.

List the matter on 07.04.2026.

JUDGE

Amrita

AMRITA DEB AMRITA DEB Date: 2026.02.18 15:40:22 +05'30'