Sri Tridiv Nath vs The State Of Tripura And Ors
2026 Latest Caselaw 794 Tri

Tripura High Court

Sri Tridiv Nath vs The State Of Tripura And Ors on 19 February, 2026

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                                          HIGH COURT OF TRIPURA
                                             _A_G_A_R_T_A_L_A_
                                      I.A.No.01 of 2025 in W.A.No.04 of 2026
               Sri Tridiv Nath
                                                                                  ..........Applicant(s)

                                                        Versus
               The State of Tripura and Ors.

                                                                              ..........Respondent(s)

For Applicant(s) : Mr. Anupam Pal, Advocate. For Respondent(s) : Mr. Karnajit De, Addl. G.A.

HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO HON'BLE MR. JUSTICE BISWAJIT PALIT

=O=R=D=E=R=

19/02/2026

Issue fresh notice to respondent No.5.

Process fee be deposited by the counsel for the appellant within

one week.

Counsel for the respondents seeks time to file counter affidavit

to the application for condonation of delay.

List the matter on 05.05.2026.

(BISWAJIT PALIT, J) (M.S. RAMACHANDRA RAO, CJ)

SABYASACHI Digitally SABYASACHI signed by

BHATTACHA BHATTACHARJEE Date: 2026.02.19 RJEE 16:43:46 +05'30'

Sabyasachi B