Sri Subir Deb & 8 Ors vs The State Of Tripura & 4 Ors
2026 Latest Caselaw 1422 Tri

Tripura High Court

Sri Subir Deb & 8 Ors vs The State Of Tripura & 4 Ors on 11 March, 2026

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                                                          HIGH COURT OF TRIPURA
                                                                AGARTALA
                                                             IA No. 01 of 2025
                                                          in WP(C) No. 601 of 2025
      Sri Subir Deb & 8 Ors.
                                                                                        ---- Applicant(s)
                                                                  Versus
      The State of Tripura & 4 Ors.
                                                                                       ----Respondent(s)

For Applicant (s) : Mr. Arijit Bhowmik, Adv. For Respondent(s) : Mr. M Dey, Adv.

Mr. D Sarma, Addl. GA.

[

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 11/03/2026

Learned Sr. Counsel Mr. B N Majumder, is no longer a lawyer of

TSECL and as such, for engagement of another lawyer, request is made by

Learned Counsel Mr. M Dey, appearing for the respondents for adjourning

the case.

Learned Counsel for the petitioner is present.

Learned Addl. GA Mr. D Sarma, is present.

In view of the above submission, list the matter on 11.05.2026.

Meanwhile, status quo be maintained by the parties till the next

date.

JUDGE

SATABDI DUTTA Digitally signed by SATABDI DUTTA Date: 2026.03.12 17:25:08 +05'30'

Satabdi