Dr. Subrata Kumar Pal vs The State Of Tripura And 3 Others
2026 Latest Caselaw 758 Tri

Tripura High Court

Dr. Subrata Kumar Pal vs The State Of Tripura And 3 Others on 18 February, 2026

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                           HIGH COURT OF TRIPURA
                                   AGARTALA
                                WP(C)No.255 of 2025
          Dr. Subrata Kumar Pal
                                                                ---Petitioner(s)
                                         Versus
          The State of Tripura and 3 Others
                                                              ----Respondent(s)

For Petitioner(s) : Mr. Aditya Baidya, Adv. For Respondent(s) : Mr. Mangal Debbarma, Addl. G.A.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order

18/02/2026

Learned Counsel, Mr. A. Baidya is present on behalf of the

petitioner.

Learned Addl. G.A. Mr. M. Debbarma is present for the

respondents.

The case is to be referred to the National Lok Adalat.

So, let the case be referred to the National Lok Adalat,

scheduled to be held on 14.03.2026.

Registry is to act accordingly.

JUDGE

MOUMITA Digitally signed by MOUMITA DATTA

DATTA Date: 2026.02.19 10:07:57 +05'30' Moumita