Shri Narayan Chandra Bhowmik vs The State Of Tripura And Ors
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Tripura High Court

Shri Narayan Chandra Bhowmik vs The State Of Tripura And Ors on 20 February, 2026

                                               HIGH COURT OF TRIPURA
                                                     AGARTALA

                                                   WP(C)No.24 of 2026

Shri Narayan Chandra Bhowmik

                                                                                     ....Petitioner(s)
                                                           Versus

The State of Tripura and Ors.
                                                                                   ....Respondent(s)

For Petitioner(s) : None.

For Respondent(s) : Mr.D.Bhattacharya, Sr.Advocate.

Mr. Dipankar Sarma, Addl.GA Mr. A.Chakraborty, Advocate.

=B=E=F=O=R=E=

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

=O=R=D=E=R=

20.02.2026

Ld. Addl.GA, Mr. Dipankar Sarma for respondent nos.1 to 4 and Ld. Sr. Counsel, Mr. Debalay Bhattacharya assisted by Mr. A. Chakraborty, Ld. Advocate, for respondent nos. 5 & 6 have prayed for time to submit Counter Affidavit.

Considered.

4 weeks' time is granted.

List the matter after 4 weeks.

JUDGE

MUNNA Digitally signed by MUNNA SAHA

SAHA Date: 2026.02.20 17:00:54 +05'30'

Saikat Sarma