Santanu Chakraborty vs The State Of Tripura & 3 Ors
2026 Latest Caselaw 761 Tri

Tripura High Court

Santanu Chakraborty vs The State Of Tripura & 3 Ors on 18 February, 2026

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                           HIGH COURT OF TRIPURA
                                 AGARTALA
                            WP(C) No. 491 of 2025


      Santanu Chakraborty
                                                             ---- Petitioner(s)
                                      Versus
      The State of Tripura & 3 Ors.
                                                          ----Respondent(s)

For Petitioner(s) : Mr. Kawsik Nath, Adv.

For Respondent(s) : Mr. P Gautam, Sr. GA.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order

18.02.2026

Learned counsel Mr. Kawsik Nath, is present on behalf

of the petitioner.

Learned Sr. GA Mr. P Gautam, appears and submits

that in this case counter affidavit will be submitted by GA Mr. K N

Bhattacharjee, and sought for an indulgence to adjourn the case

today.

Request is considered as last chance.

List the matter on 24.04.2026.

In the meantime, the respondents may file their

counter affidavit, supplying copy to the other side.

JUDGE

SATABDI DUTTA Digitally signed by SATABDI DUTTA Date: 2026.02.19 16:23:33 +05'30' Satabdi