Sri Sajal Deb vs Sri Raval Hamendra Kumar
2026 Latest Caselaw 64 Tri

Tripura High Court

Sri Sajal Deb vs Sri Raval Hamendra Kumar on 16 January, 2026

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                                        HIGH COURT OF TRIPURA
                                              AGARTALA
                                            Cont.Cas(C) No.92 of 2024
Sri Sajal Deb
                                                                             .........Petitioner(s);
                                                          Versus
Sri Raval Hamendra Kumar, IAS & others
                                                                          .........Respondent(s)

along with Cont.Cas(C) No.16 of 2025 Ardhendu Sekhar Paul & others .........Petitioner(s); Versus Sri Raval Hamendra Kumar, IAS & others .........Respondent(s) Cont.Cas(C) No.17 of 2025 Sri Bhajan Sen & another .........Petitioner(s); Versus Sri Raval Hamendra Kumar, IAS & others .........Respondent(s). For Petitioner(s) : Mr. Somik Deb, Sr. Advocate, Mr. Purusuttam Roy Barman, Sr. Advocate, Mr. Samarjit Bhattacharjee, Advocate, Mr. Kawsik Nath, Advocate, Mr. Abir Baran, Advocate.

For Respondent(s) : Mr. Saktimoy Chakraborti, Advocate General, Mr. Bidyut Majumder, Deputy SGI, Mr. Dipankar Sarma, Addl. G.A., Mrs. Pinki Chakraborty, Advocate. HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

Order 16/01/2026

It is brought to our notice that the SLPs filed against the judgment

of the Division Bench in WA No.86/2023 and batch are pending, in the

Supreme Court, and they have not yet been disposed of.

Therefore, list these matters on 13.02.2026.

(S. DATTA PURKAYASTHA, J) (M.S. RAMACHANDRA RAO, CJ)

Pijush/ PIJUSH KANTI NAG Digitally signed by PIJUSH KANTI NAG Date: 2026.01.16 14:01:06 +05'30'