Sri Subhash Chakraborty vs The State Of Tripura & 3 Ors
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Tripura High Court

Sri Subhash Chakraborty vs The State Of Tripura & 3 Ors on 23 February, 2026

                                      HIGH COURT OF TRIPURA
                                            AGARTALA
                                       WP(C) No.95 of 2026
      Sri Subhash Chakraborty
                                                                       ---- Petitioner(s)
                                               Versus
      The State of Tripura & 3 Ors.
                                                                      ----Respondent(s)

For Petitioner(s) : Mr. Sankar Lodh, Adv.

Mr. Subham Majumder, Adv.

For Respondent(s) : Mr. Kohinoor N. Bhattacharyya, GA

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 23/02/2026

Learned Counsel, Mr. Sankar Lodh is present on behalf of the

petitioner.

Learned GA, Mr. Kohinoor N. Bhattacharyya appeared on behalf of

the respondents-State and sought for some accommodation to file counter

affidavit.

Request is considered.

Heard Learned Counsel for the petitioner.

Issue notice upon the respondents.

Since Learned GA, Mr. Bhattacharyya appears and accepts notice

on behalf of respondents-State, issuance of formal notice is waived.

The petitioner is to take steps for causing service of notice upon

the respondent Nos.3 and 4 both by normal process or by registered post

with A/D or Speed Post within 7(seven) days and file proof of service.

List the matter on 06.04.2026.

JUDGE

Snigdha

SNIGDH Digitally signed by SNIGDHA DAS

A DAS 18:34:27 -08'00' Date: 2026.02.24