Sri Parimal Debnath vs The State Of Tripura And Others
2026 Latest Caselaw 1557 Tri

Tripura High Court

Sri Parimal Debnath vs The State Of Tripura And Others on 14 March, 2026

                                            IN THE NATIONAL LOK ADALAT
                                               HIGH COURT OF TRIPURA
                                                     AGARTALA

                                                            WP(C) No.560 of 2025

Sri Parimal Debnath
                                                                                      ...... Petitioner(s)
                                                 VERSUS

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

          HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

                                                                             ORDER

14/03/2026

On reference under Section 20(2) of the Legal Services

Authorities Act, 1987, the case is taken up today in the National Lok

Adalat held in the Court premises of High Court of Tripura.

The petitioner is present.

From the side of the respondent, only respondent Nos.5,6

and 7 are present.

The matter could not be settled.

Send back the case record for placing the same before the

concerned Court in usual course.

JUDGE

Rudradeep RUDRADEEP BANERJEE Digitally signed by RUDRADEEP BANERJEE Date: 2026.03.17 16:39:40 +05'30'