Sri Uttam Kumar Das vs Sri Tapas Ray
2026 Latest Caselaw 1541 Tri

Tripura High Court

Sri Uttam Kumar Das vs Sri Tapas Ray on 13 March, 2026

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                                HIGH COURT OF TRIPURA
                                      AGARTALA
                                 Cont.Cas(C) No.8 of 2026

 Sri Uttam Kumar Das
                                                                         ......Petitioner(s).
                                    Vs.
 Sri Tapas Ray, IAS, Secretary and another
                                                               ......Respondent(s).

For Petitioner (s) : Mr. Sankar Lodh, Advocate.

Mr. Subham Majumder, Advocate.

For Respondent(s) : None.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

Order

13/03/2026

Heard Mr. Sankar Lodh, learned counsel appearing for the petitioner.

Issue notice upon the respondents asking them to show cause as to why contempt proceedings as prayed for shall not be initiated against them.

Processes to be filed within 7(seven) days.

Accordingly, list this matter after 4(four) weeks.

JUDGE

SUJAY Digitally signed by SUJAY GHOSH

GHOSH 17:46:42 +05'30' Date: 2026.03.13

Dinashree