Shri Lokojit Chakraborty vs The State Of Tripura And Ors
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Tripura High Court

Shri Lokojit Chakraborty vs The State Of Tripura And Ors on 12 March, 2026

                                                              HIGH COURT OF TRIPURA
                                                                    AGARTALA

                                                                WP(C)No.621 of 2025

                                          Shri Lokojit Chakraborty
                                                                                                   ....Petitioner(s)
                                                                         Versus

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

For Petitioner(s) : Mr. Dipjyoti Pal, Advocate.

For Respondent(s) : Mr. Dipankar Sarma, Addl.GA.

Mr. Soumyadeep Saha, Advocate.

=B=E=F=O=R=E=

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

=O=R=D=E=R=

12.03.2026

Ld. Addl.GA, Mr. Dipankar Sarma has again sought for adjournment to submit Counter Affidavit on behalf of respondent nos.1, 2 and 5.

Considered.

As last chance, 4 weeks' time is granted.

List the matter after 4 weeks in usual course.

JUDGE

MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2026.03.12 17:31:32 +05'30'

Saikat Sarma