Sri Sashanka Chakraborty vs The State Of Tripura And 4 Others
2026 Latest Caselaw 996 Tri

Tripura High Court

Sri Sashanka Chakraborty vs The State Of Tripura And 4 Others on 24 February, 2026

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                           HIGH COURT OF TRIPURA
                                   AGARTALA
                               WP(C)No.509 of 2025
          Sri Sashanka Chakraborty
                                                              ---Petitioner(s)
                                          Versus
          The State of Tripura and 4 Others
                                                            ----Respondent(s)

For Petitioner(s) : Mr. Purusuttam Roy Barman, Sr. Adv.

Mr. Samarjit Bhattacharjee, Adv. For Respondent(s) : Mr. Mangal Debbarma, Addl. G.A.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order

24/02/2026

Learned Senior Counsel Mr. P. Roy Barman assisted by Mr.

S. Bhattacharjee, Learned Counsel appears for the petitioner.

Learned Addl. G.A. Mr. M. Debbarma appears for the

respondents and sought time to file counter-affidavit.

List this matter on 24.04.2026.

In the meantime the respondents may file their counter-

affidavit.

JUDGE

MOUMITA Digitally signed by MOUMITA DATTA

DATTA Date: 2026.02.25 10:27:03 +05'30' Moumita