Sri Debabrata Biswas vs Tripura University (A Central ...
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Tripura High Court

Sri Debabrata Biswas vs Tripura University (A Central ... on 17 March, 2026

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                          HIGH COURT OF TRIPURA
                                AGARTALA
                             WP(C).No.676 of 2025
    Sri Debabrata Biswas

                                                        ---- Petitioner(s)
                                      Versus

    Tripura University (A Central Universit),
    & 7 Ors.
                                                       ----Respondent(s)

For Petitioner(s) : Ms. Ishpa Chakma, Adv.

For Respondent(s) : Mr. Pradyot Kr. Dhar, Sr. Adv, Ms. Madhumita Chowdhury, Adv, Mr. Rajeev Kumar, Adv, Mr. Kausik Paul, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order

17.03.2026

Learned Counsel for the petitioner, Ms. I. Chakma is

present.

Respondent Nos.1 to 6 & 8 have filed their counter-

affidavit.

At this stage, Learned Counsel for the petitioner

submits that the petitioner is willing to file rejoinder and sought

for an indulgence.

Request is considered.

List the matter on 25.05.2026.

In the meantime, the petitioner may file rejoinder

supplying copy to the other side.

                                                             JUDGE

PURNITA       Digitally signed by
              PURNITA DEB

DEB           Date: 2026.03.18
              11:32:56 +05'30'
Purnita