Sri Bijoy Kumar Lodh vs The State Of Tripura And Others
2026 Latest Caselaw 1298 Tri

Tripura High Court

Sri Bijoy Kumar Lodh vs The State Of Tripura And Others on 9 March, 2026

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                               HIGH COURT OF TRIPURA
                                     AGARTALA

                                      WP(C) No.21 of 2026

Sri Bijoy Kumar Lodh
                                                                   ......Petitioner(s).
                                         Versus
The State of Tripura and others
                                                                ......Respondent(s).

For Petitioner (s) : Mrs. Sujata Deb (Gupta), Advocate.

Mr. Ramprasad Gope, Advocate.

For Respondent(s) : Mr. Pradyumna Gautam, Senior G.A. Mr. Agniva Chakrabarti, Advocate. Mr. Amrit Lal Saha, Advocate.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

Order

09/03/2026

Mr. Pradyumna Gautam, learned senior G.A. appearing for the State-respondents and Mr. Amrit Lal Saha, learned counsel appearing for the Bank authority, earnestly prays for one week time to submit counter- affidavit.

Considered.

Counter-affidavit, if any, should be submitted prior to the next date.

List this matter on 16.03.2026.

JUDGE

MUNN Digitally signed by MUNNA SAHA

A SAHA 17:56:32 +05'30' Date: 2026.03.10

Dinashree