Sri Pradip Debbarma & Others vs The State Of Tripura & Others
2026 Latest Caselaw 1234 Tri

Citation : 2026 Latest Caselaw 1234 Tri
Judgement Date : 7 March, 2026

[Cites 0, Cited by 0]

Tripura High Court

Sri Pradip Debbarma & Others vs The State Of Tripura & Others on 7 March, 2026

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                                                           HIGH COURT OF TRIPURA
                                                             _A_G_A_R_T_A_L_A_
                                                               CRP No. 22 of 2026

                         Sri Pradip Debbarma & others
                                                                                                  .......Petitioner(s)
                                                                        - VERSUS -
                         The State of Tripura & others
                                                                                               ..........Respondent(s)

For Petitioner(s) : Mr. Pradip Rathor, Advocate, Ms. Titu Rani Shil, Advocate.

For Respondent(s) : Mr. Karnajit De, Addl. G.A.

HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO

=O=R=D=E=R=

07.03.2026 Issue notice to the respondent Nos. 5 & 6.

Mr. Karnajit De, Additional Government Advocate, accepts

notice on behalf of the respondent Nos. 1 to 4.

List on 24.04.2026.

(M.S. RAMACHANDRA RAO, CJ)

Manti D/B

SIDDHARTHA Digitally signed by SIDDHARTHA LODH LODH Date: 2026.03.09 02:30:09 -07'00'

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