Shri Tapas Ranjan Roy vs The State Of Tripura And Ors
2026 Latest Caselaw 1461 Tri

Tripura High Court

Shri Tapas Ranjan Roy vs The State Of Tripura And Ors on 12 March, 2026

                                                         HIGH COURT OF TRIPURA
                                                               AGARTALA

                                                             WP(C)No.5 of 2026

  Shri Tapas Ranjan Roy
                                                                                              ....Petitioner(s)
                                                                   Versus

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

For Petitioner(s) : Mr. J. Marasing,Advocate.

For Respondent(s) : Mr. K.De, Addl.GA.

Mr. A.Chakraborty, 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. K. De has sought for 1 week time to submit Counter Affidavit on behalf of respondent nos. 1, 2, 3 and 6.

Considered.

1 week time is granted.

List the matter after 1 week in usual course.

JUDGE

MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2026.03.12 17:28:58 +05'30'

Saikat Sarma