Shri Kamal Kumar Deb vs The State Of Tripura And Ors
2026 Latest Caselaw 1335 Tri

Tripura High Court

Shri Kamal Kumar Deb vs The State Of Tripura And Ors on 10 March, 2026

                                                        HIGH COURT OF TRIPURA
                                                              AGARTALA

                                                            RSA No.39 of 2025

 Shri Kamal Kumar Deb
                                                                                             ....Petitioner(s)
                                                                  Versus

 The State of Tripura and Ors.
                                                                                           ....Respondent(s)

For Petitioner(s) : Mr. Prasenjit Shil, Advocate.

For Respondent(s) : Mr. P.Gautam, Sr. GA.

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HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

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10.03.2026 With the consent of the other side, Ld. Counsel of the petitioner has sought for an adjournment.

Considered.

List the matter after 4 weeks in usual course.

JUDGE

Saikat Sarma RUDRADEEP Digitally signed by RUDRADEEP BANERJEE BANERJEE Date: 2026.03.10 18:03:34 +05'30'