Korak Baran Chowdhury vs The State Of Tripura And Others
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Tripura High Court

Korak Baran Chowdhury vs The State Of Tripura And Others on 17 February, 2026

                                                                        HIGH COURT OF TRIPURA
                                                                            AGARTALA
                                                                            WP(C) No.192 of 2025

Korak Baran Chowdhury
                                                                                                     ......... Petitioner(s)
                                                                            -Versus-
The State of Tripura and others
                                                                                                     ........Respondent(s)

For the Petitioner(s)                                                   :   Mr. Koomar Chakraborty, Advocate.
For the Respondent(s)                                                   :   Mr. P. Gautam, Senior G.A.


                                        HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA
                                                                               ORDER

17/02/2026

Mr. Koomar Chakraborty, learned counsel for the petitioner submits that it is a case covered by another judgment of a Coordinate Bench and said judgment is now challenged in the appeal and therefore, there is no chance of settlement of the matter in the Lok Adalat.

Considered.

The matter is not referred to the National Lok Adalat.

Let the matter be listed as per the previous order passed by this Court.

JUDGE

Rudradeep RUDRADEEP BANERJEE Digitally signed by RUDRADEEP BANERJEE Date: 2026.02.17 17:56:45 +05'30'