The State Of Tripura And Ors vs Sri Dilip Sarkar And Ors
2026 Latest Caselaw 109 Tri

Tripura High Court

The State Of Tripura And Ors vs Sri Dilip Sarkar And Ors on 21 January, 2026

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                                            HIGH COURT OF TRIPURA
                                                    AGARTALA
                                              Review Pet. No.1 of 2026
           The State of Tripura and Ors.
                                                                              ---Petitioner(s)
                                                        Versus

           Sri Dilip Sarkar and Ors.
                                                                         ----Respondent(s)

For Petitioner(s) : Mr. Karnajit De, Addl. G.A. For Respondent(s) : None

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 21/01/2026

Heard Learned Addl. G.A., Mr. K. De appearing on behalf of

the petitioners.

The State-petitioners have filed this petition under Section

114 of CPC read with Order 47, Rule 1 of the Code of Civil

Procedure for reviewing the Judgment & Order dated 12.12.2025

delivered by this Court in WP(C) No.379 of 2025.

Issue notice upon the respondent-petitioners.

The State-petitioners may take steps for service of notice

upon the respondents both by normal process and by registered

A/D post or speed post within 7 (seven) days and file proof of

service.

List the matter on 23.03.2026.

                                                                              JUDGE




Amrita
         AMRITA       Digitally signed by
                      AMRITA DEB

         DEB          Date: 2026.01.21
                      18:06:44 +05'30'