Sri Debasish Roy vs The State Of Tripura And Others
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Tripura High Court

Sri Debasish Roy vs The State Of Tripura And Others on 23 February, 2026

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                               HIGH COURT OF TRIPURA
                                     AGARTALA

                                    WP(C) No.694 of 2025

 Sri Debasish Roy
                                                                    ......Petitioner(s).
                                       Versus
 The State of Tripura and others
                                                                 ......Respondent(s).

For Petitioner (s) : Mr. Kundan Pandey, Advocate.

For Respondent(s) : Mr. Karnajit De, Addl. G.A. Mr. Debalay Bhattacharya, Senior Advocate. Mr. Agniva Chakrabarti, Advocate.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

Order

23/02/2026

Mr. Karnajit De, learned Addl. G.A. has sought for two weeks' time to submit counter-affidavit for respondent Nos.1, 2 & 3.

Counter-affidavit is filed by respondent No.4.

Time as sought for is allowed.

Counter-affidavit should be submitted prior to the next date.

List this matter after 2(two) weeks in its usual course.

JUDGE

SUJAY Digitally signed by SUJAY GHOSH

GHOSH 17:33:28 +05'30' Date: 2026.02.23

Dinashree