Shri Suman Das vs The State Of Tripura And Ors
2026 Latest Caselaw 1458 Tri

Tripura High Court

Shri Suman Das vs The State Of Tripura And Ors on 12 March, 2026

                                                            HIGH COURT OF TRIPURA
                                                                  AGARTALA

                                                                 WP(C)No.3 of 2026

Shri Suman Das
                                                                                                  ....Petitioner(s)
                                                                        Versus

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

For Petitioner(s) : Mr. Prasun Bhattacharjee, Advocate.

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

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

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

=O=R=D=E=R=

12.03.2026

Registry has reported that notice has been served properly upon respondent no.4, but none has appeared.

Ld. Sr. GA, Mr. P. Gautam has sought for adjournment to submit Counter Affidavit on behalf of respondent nos.1, 2 and 3.

Considered.

4 weeks' time is allowed to all the respondents to submit Counter Affidavit. However, within that period, the respondents should submit the same.

List the matter after 4 weeks.

JUDGE

MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2026.03.12 17:27:40 +05'30'

Saikat Sarma