Sri Maran Chandra Das vs The State Of Tripura And Ors
2026 Latest Caselaw 1341 Tri

Citation : 2026 Latest Caselaw 1341 Tri
Judgement Date : 10 March, 2026

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Tripura High Court

Sri Maran Chandra Das vs The State Of Tripura And Ors on 10 March, 2026

                                                                HIGH COURT OF TRIPURA
                                                                      AGARTALA

                                                                   WP(C)No.390 of 2025

 Sri Maran Chandra Das
                                                                                                    ....Petitioner(s)
                                                                           Versus

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

For Petitioner(s) : Ms. A.Chakraborty, Advocate.

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

Mr. Dhruba Jyoti Saha, Advocate.

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HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

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10.03.2026

Heard Ld. Counsel of both sides.

Pleadings of the parties are completed.

Ld. Counsel, Mr. D. J. Saha submits that Ld. Sr. Advocate, Mr. B. N. Majumder is no longer the Standing Counsel of TSECL and notification in this regard is already issued by the High Court.

In view of the above, Ld. Counsel prays for a short adjournment to allow TSECL to appoint their new Advocate and to submit Counter Affidavit.

State respondent has already submitted Counter Affidavit.

Considered.

2 weeks' time is granted as last chance.

List the matter on 26.03.2026.

JUDGE

Saikat Sarma RUDRADEEP Digitally signed by RUDRADEEP BANERJEE

BANERJEE Date: 2026.03.10 18:07:14 +05'30'