Sri Suman Debbarma vs The State Of Tripura And Others
2026 Latest Caselaw 1663 Tri

Tripura High Court

Sri Suman Debbarma vs The State Of Tripura And Others on 17 March, 2026

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                                                     HIGH COURT OF TRIPURA
                                                           AGARTALA
                                                         WP(C) No.41 of 2026

Sri Suman Debbarma
                                                                                          ...... Petitioner (s);
                                                             VERSUS

The State of Tripura and others
                                                                                     ...... Respondent(s);

For Petitioner (s) : Mr. Rishiraj Nath, Advocate, Mr. Pujan Biswas, Advocte.

For Respondent(s) : Mr. Dulal Ch. Saha, Advocate, Mr. A. K. Reang, Advocate.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA _O_R_D_E_R_

17/03/2026

Mr. Dulal Ch. Saha, learned counsel, appears for respondent

no.1 and Mr. A. K. Reang, learned counsel, appears for the respondent nos.2

and 3. Both the learned counsel for respondents have sought for another date

to submit counter-affidavit.

Four weeks' time is granted.

List the matter after four weeks.

JUDGE

Munna MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2026.03.18 17:41:00 +05'30'