Pankaj Nath And Others vs The State Of Tripura And Others
2026 Latest Caselaw 1618 Tri

Tripura High Court

Pankaj Nath And Others vs The State Of Tripura And Others on 16 March, 2026

       2


                                    HIGH COURT OF TRIPURA
                                          AGARTALA
                        I.A. No.1 of 2026 in WP(C) No.173 of 2026

       Pankaj Nath and others
                                                                      ---- Applicant(s)
                                               Versus
       The State of Tripura and others
                                                                    ----Respondent(s)

For Petitioner(s) : Mr. Purusuttam Roy Barman, Sr. Adv, Ms. Pragya Saha, Adv.

For Respondent(s) : Mr. Karnajit De, Addl. G.A.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order

16/03/2026

Learned Senior Counsel, Mr. Purusuttam Roy Barman is

present on behalf of the applicants.

Issue Notice upon the respondents.

Learned Addl. G.A., Mr. Karnajit De appears and

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

notice is thus waived.

At this stage, Learned Addl. G.A. seeks time to take

necessary instructions.

Request is considered.

List the matter on 20.03.2026.

JUDGE

MOUMIT Digitally signed by MOUMITA DATTA

A DATTA Date: 2026.03.18 05:30:50 -07'00' Deepshikha