Dr. Ranjit Debnath vs The State Of Tripura And Others
2026 Latest Caselaw 1622 Tri

Tripura High Court

Dr. Ranjit Debnath vs The State Of Tripura And Others on 16 March, 2026

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                                           HIGH COURT OF TRIPURA
                                                 AGARTALA
                                             WP(C) No.568 of 2025

      Dr. Ranjit Debnath
                                                                           ---- Petitioner(s)
                                                      Versus
      The State of Tripura and others
                                                                         ----Respondent(s)

For Petitioner(s) : Mr. Samarjit Bhattacharjee, Adv. For Respondent(s) : Mr. Pradyot Kr. Dhar, Sr. Adv, Mr. Pulak Ghosh, Adv, Mr. Abhijit Sengupta, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order

16/03/2026

Learned Counsel, Mr. Samarjit Bhattacharjee is present

on behalf of the petitioner.

Learned Counsel, Mr. Abhijit Sengupta is present on

behalf of the respondent No.8.

Learned Senior Counsel, Mr. Pradyot Kr. Dhar assisted

by Learned Counsel, Mr. Pulak Ghosh appears on behalf of the

respondents-Tripura University and seeks further time to submit

counter affidavit.

Request is considered.

No further time will be given.

List the matter on 28.04.2026.

                                                                               JUDGE




MOUMITA      Digitally signed by
             MOUMITA DATTA

DATTA        Date: 2026.03.18
             05:33:01 -07'00'
Deepshikha