Sri Bijoy Chowdhury vs The State Of Tripura And Others
2026 Latest Caselaw 1617 Tri

Tripura High Court

Sri Bijoy Chowdhury vs The State Of Tripura And Others on 16 March, 2026

      2


                                          HIGH COURT OF TRIPURA
                                                AGARTALA
                                            WP(C) No.172 of 2026

      Sri Bijoy Chowdhury
                                                                         ---- Petitioner(s)
                                                     Versus
      The State of Tripura and others
                                                                        ----Respondent(s)

For Petitioner(s) : Mr. Purusuttam Roy Barman, Sr. Adv, Ms. Sutapa Deb Barman, Adv.

For Respondent(s) : Ms. Pinki Chakraborty, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order

16/03/2026

Learned Senior Counsel, Mr. Purusuttam Roy Barman is

present on behalf of the petitioner.

Issue Notice upon the respondents.

Learned Counsel, Ms. Pinki Chakraborty appears and

accepts notice on behalf of all the respondents, issuance of formal

notice is thus waived.

List the matter on 27.04.2026.

In the meantime, the respondents may file counter

affidavit supplying copy to the other side.

                                                                                JUDGE




MOUMITA      Digitally signed by
             MOUMITA DATTA

DATTA        Date: 2026.03.18
             05:29:50 -07'00'
Deepshikha