Shankar Karmakar vs The State Of Tripura And 5 Ors
2026 Latest Caselaw 894 Tri

Tripura High Court

Shankar Karmakar vs The State Of Tripura And 5 Ors on 21 February, 2026

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                      HIGH COURT OF TRIPURA
                        _A_G_A_R_T_A_L_A_
                 I.A.No.01 of 2026 in WP(C)No.76 of 2024
                 I.A.No.01 of 2026 in WP(C)No.77 of 2024
                 I.A.No.01 of 2026 in WP(C)No.78 of 2024

I.A.No.01 of 2026 in WP(C)No.76 of 2024

Shankar Karmakar
                                                            -----Petitioner(s)

                                      VS
The State of Tripura and 5 Ors.
                                                       -----Respondent(s)

For Petitioner(s) : Mr. Dipjyoti Paul, Advocate. For Respondent(s) : Mr. Kohinoor N Bhattacharya, G.A.

I.A.No.01 of 2026 in WP(C)No.77 of 2024

Uma Sankar Majumder

-----Petitioner(s)

VS The State of Tripura and 5 Ors.

-----Respondent(s)

For Petitioner(s) : Mr. Dipjyoti Paul, Advocate. For Respondent(s) : Mr. Kohinoor N Bhattacharya, G.A. Mr. Mangal Debbarma, Addl. G.A.

I.A.No.01 of 2026 in WP(C)No.78 of 2024

Dhrubajyoti Chakraborty

-----Petitioner(s)

VS The State of Tripura and 5 Ors.

-----Respondent(s)

For Petitioner(s) : Mr. Dipjyoti Paul, Advocate. For Respondent(s) : Mr. Kohinoor N Bhattacharya, G.A.

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

=O=R=D=E=R=

21/02/2026 Issue notice to the proposed parties in the instant interlocutory

applications.

List the matter on 04.04.2026.

(M.S. RAMACHANDRA RAO, CJ)

SABYASACHI Digitally signed by SABYASACHI BHATTACHARJ BHATTACHARJEE Date: 2026.02.21 14:43:35 EE +05'30' Sabyasachi B