Shri Kinkar Bhowmik vs Shri Tarun Kanti Debnath(Ias)And Ors
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Tripura High Court

Shri Kinkar Bhowmik vs Shri Tarun Kanti Debnath(Ias)And Ors on 24 February, 2026

                                            HIGH COURT OF TRIPURA
                                                  AGARTALA

                                             Cont. Cas(C). No.5 of 2026

 Shri Kinkar Bhowmik
                                                                              ....Petitioner(s)
                                                       Versus

 Shri Tarun Kanti Debnath(IAS)and Ors.
                                                                           ....Respondent(s)

For Petitioner(s) : Ms.Sujat Deb(Gupta), Advocate.

Mr. Ramprasad Gope, Advocate.

 For Respondent(s)                                 :     None.

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

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

=O=R=D=E=R=

24.02.2026

Heard Ld. Counsel Ms. Sujata Deb(Gupta) for the petitioner.

Ld. Counsel Ms. Deb (Gupta) submits that the judgment passed by this Court in WP(C) No. 264 of 2024 decided on 12.08.2025 has not yet been complied with.

Considered the submission.

Issue notice upon the respondent nos. 4 to 7 by registered post with A/D asking them to show cause as to why contempt proceeding shall not be initiated against them.

Requisites to be filed within 7 days.

List the matter after 4 weeks.

JUDGE

MUNNA Digitally signed by MUNNA SAHA

SAHA Date: 2026.02.24 17:16:30 +05'30'

Saikat Sarma