Sri Ram Kumar Bose And Others vs The State Of Tripura And Others
2026 Latest Caselaw 1507 Tri

Tripura High Court

Sri Ram Kumar Bose And Others vs The State Of Tripura And Others on 13 March, 2026

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                       HIGH COURT OF TRIPURA
                             AGARTALA

                           WP(C) No.267 of 2022

Sri Ram Kumar Bose and others
                                                    ......Petitioner(s).
                              Versus
The State of Tripura and others
                                                  ......Respondent(s).

Along with WP(C) No.543 of 2022

Sri Pranjit Gope and others ......Petitioner(s). Versus The State of Tripura and others ......Respondent(s). Along with WP(C) No.547 of 2022

Sri Rasendra Debbarma and others ......Petitioner(s). Versus The State of Tripura and others ......Respondent(s). Along with

Smt. Nabamita Roy Baidya and others ......Petitioner(s). Versus The State of Tripura and others ......Respondent(s). Along with

Sri Panna Lal and others ......Petitioner(s). Versus The State of Tripura and others ......Respondent(s). Along with

Sri Sanjib Debnath ......Petitioner(s). Versus The State of Tripura and others ......Respondent(s).

For Petitioner (s) : None.

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

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

Order

13/03/2026

Mr. Dipankar Sarma, learned Addl. G.A. with intimation to the other side has sought for an adjournment of 2(two) weeks'.

As a matter of last indulgence, another adjournment is given.

Accordingly, list these matters on 09.04.2026.

JUDGE

SUJAY Digitally signed by SUJAY GHOSH

GHOSH 17:49:34 +05'30' Date: 2026.03.13

Dinashree