Sri Manik Tripura vs The State Of Tripura & Others
2026 Latest Caselaw 928 Tri

Citation : 2026 Latest Caselaw 928 Tri
Judgement Date : 23 February, 2026

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Tripura High Court

Sri Manik Tripura vs The State Of Tripura & Others on 23 February, 2026

                                              HIGH COURT OF TRIPURA
                                                  AGARTALA

                                                   W.P.(C) No.06 of 2025
       Sri Manik Tripura
                                                                              ......... Petitioner(s)
                                                         -Versus-
       The State of Tripura & Others.
                                                                             ........Respondent(s)

                                                   W.P.(C) No.07 of 2025
       Sri Swapna Bal (Mahajan)
                                                                              ......... Petitioner(s)
                                                         -Versus-
       The State of Tripura & Others.
                                                                             ........Respondent(s)

                                                   W.P.(C) No.08 of 2025
       Sri Tejendra Baidya
                                                                              ......... Petitioner(s)
                                                         -Versus-
       The State of Tripura & Others.
                                                                             ........Respondent(s)

       For the Petitioner (s)                        :     Mr. K. Chakraborty, Adv.
       For the Respondent(s)                         :     Mr. D. Sarma, Addl. G.A.

                             HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA
                                                           ORDER

23.02.2026

Heard Mr. K. Chakraborty, learned counsel appearing for the petitioners.

It is reported that Mr. M. Debbarma, learned Addl. G.A. appearing for the State-respondents in W.P.(C) No.06 of 2025 and W.P.(C) No.07 of 2025 has left the court due to some urgency.

Situated thus, adjournment is granted to the State-respondents. List these matters on 16.03.2026 for hearing as part-heard. Meanwhile, the parties are at liberty to submit a short note on the issues involved in these cases.

JUDGE SUJAY GHOSH Digitally signed by SUJAY GHOSH Date: 2026.02.23 18:23:16 +05'30'

Sujay