Pranab Sengupta vs The State Of Tripura And Others
2026 Latest Caselaw 1576 Tri

Tripura High Court

Pranab Sengupta vs The State Of Tripura And Others on 14 March, 2026

                                      IN THE NATIONAL LOK ADALAT
                                         HIGH COURT OF TRIPURA
                                               AGARTALA

                                                      WP(C) No.244 of 2025

Pranab Sengupta
                                                                             ...... 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 absent.

The matter could not be settled.

Send back the case records for placing before the

concerned Court in its usual course.

JUDGE

Munna MUNNA SAHA Date: 2026.03.17 18:59:51 +05'30'