Shri. Tejendra Baidya vs The State Of Tripura And Ors
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Tripura High Court

Shri. Tejendra Baidya vs The State Of Tripura And Ors on 16 March, 2026

                                                         HIGH COURT OF TRIPURA
                                                               AGARTALA

                                                             WP(C)No.8 of 2025

  Shri. Tejendra Baidya
                                                                                            ....Petitioner(s)

                                                                      Versus

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

For Petitioner(s) : Mr. Koomar Chakraborty, Advocate.

For Respondent(s) : Government Advocate.

=B=E=F=O=R=E=

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

=O=R=D=E=R=

16.03.2026

With the consent of the other side, Ld. Counsel Mr. Koomar Chakraborty has sought for ad adjournment.

Considered.

List the matter on 28.04.2026.

JUDGE

MUNNA SAHA SAHA Date: 2026.03.16 17:10:31 +05'30'

Saikat Sarma