Raju Bhowmik vs The State Of Tripura And Others
2026 Latest Caselaw 1560 Tri

Citation : 2026 Latest Caselaw 1560 Tri
Judgement Date : 14 March, 2026

[Cites 1, Cited by 0]

Tripura High Court

Raju Bhowmik vs The State Of Tripura And Others on 14 March, 2026

                                                      IN THE NATIONAL LOK ADALAT
                                                         HIGH COURT OF TRIPURA
                                                               AGARTALA

                                                                             WP(C) No.615 of 2025

Raju Bhowmik
                                                                                                    ...... 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 absent.

The respondents are present.

The matter could not be settled.

Send back the case record for placing the same before the

concerned Court on the date so fixed.

JUDGE

Rudradeep RUDRADEEP BANERJEE Digitally signed by RUDRADEEP BANERJEE Date: 2026.03.17 16:41:20 +05'30'

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