Shri Maran Chandra Das vs The State Of Tripura And Ors
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Tripura High Court

Shri Maran Chandra Das vs The State Of Tripura And Ors on 24 February, 2026

                                                                    HIGH COURT OF TRIPURA
                                                                          AGARTALA

                                                                      WP(C)No.390 of 2025

                                                Shri Maran Chandra Das
                                                                                                       ....Petitioner(s)
                                                                                Versus

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

For Petitioner(s) : Mr. Somik Deb, Sr. Advocate.

Ms. A.Chakraborty, Advocate.

For Respondent(s) : Mr. P.Gautam, Sr.GA.

Mr. Dhruba Jyoti Saha, Advocate.

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

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

=O=R=D=E=R=

24.02.2026

Ld. Sr. GA. Mr. P. Gautam submits that in terms of the previous order, cost of Rs.2000/-is already paid and he has prayed for 2 days' time to submit Counter Affidavit.

Ld. Counsel of the TSECL has also prayed for 2 days' time to submit Counter Affidavit.

Already last chance was given to the state respondents to submit the Counter Affidavit. Anyway, for ends of justice, another scope is being given. Respondents must submit the Counter Affidavit within 1 week.

List the matter on 10.03.2026.

JUDGE

MUNNA SAHA SAHA Date: 2026.02.24 17:13:48 +05'30'

Saikat Sarma