Nandalal Das And Another vs The State Of Tripura And 3 Others
2026 Latest Caselaw 1697 Tri

Tripura High Court

Nandalal Das And Another vs The State Of Tripura And 3 Others on 18 March, 2026

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                            HIGH COURT OF TRIPURA
                                   AGARTALA
                                WP(C)No.57 of 2026
          Nandalal Das and Another
                                                              ---Petitioner(s)
                                        Versus
          The State of Tripura and 3 Others
                                                           ----Respondent(s)

For Petitioner(s) : Ms. Aradhita Debbarma, Adv. For Respondent(s) : Mr. Sudipta Sekhar Debnath, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order

18/03/2026

Learned Counsel Ms. A. Debbarma is present for the

petitioners.

No step has yet been taken by the respondents No.1 and 4.

Notice upon the respondents No.2 and 3 have been duly

served.

However today Learned Counsel Mr. S. S. Debnath has

appeared and sought for an indulgence to file counter-affidavit.

List this matter on 21.05.2026.

In the meantime all the respondents may file their counter-

affidavit.

JUDGE

MOUMITA Digitally signed by MOUMITA DATTA

DATTA Date: 2026.03.19 11:20:31 +05'30' Moumita