Sri Bhulan Sarkar vs The State Of Tripura & 3 Ors
2026 Latest Caselaw 1733 Tri

Tripura High Court

Sri Bhulan Sarkar vs The State Of Tripura & 3 Ors on 19 March, 2026

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                                             HIGH COURT OF TRIPURA
                                                   AGARTALA
                                                 WP(C) No. 686 of 2025
      Sri Bhulan Sarkar
                                                                                   ---- Petitioner(s)

                                                             Versus
      The State of Tripura & 3 Ors.
                                                                               ----Respondent(s)

For Petitioner (s) : Mr. Samar Das, Adv. For Respondent(s) : Mr. Pradyumna Gautam, Sr. GA [

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 19/03/2026

Learned Counsel Mr. Samar Das, is present on behalf of the

petitioner.

Learned Sr. GA Mr. Pradyumna Gautam, appears on behalf of the

respondents No.1-3 and submits that the respondents have filed their

counter affidavit.

At this stage the Learned Counsel for the petitioner prays for an

adjournment to file rejoinder.

Request is considered.

List the matter on 24.06.2026.

JUDGE

SATABDI DUTTA Digitally signed by SATABDI DUTTA Date: 2026.03.19 16:33:51 +05'30'

Satabdi