Sri Dipak Kumar Bhowmik And Another vs The State Of Tripura And 4 Others
2026 Latest Caselaw 1762 Tri

Tripura High Court

Sri Dipak Kumar Bhowmik And Another vs The State Of Tripura And 4 Others on 20 March, 2026

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                                  HIGH COURT OF TRIPURA
                                         AGARTALA
                                     WP(C) No.102 of 2024
         Sri Dipak Kumar Bhowmik and Another
                                                                ---Petitioner(s)
                                           Versus

         The State of Tripura and 4 Others
                                                             ----Respondent(s)

For Petitioner(s) : Ms. Aradhita Debbarma, Adv. For Respondent(s) : Mr. Mangal Debbarma, Addl. G.A. Mr. Rana Gopal Chakraborty, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 20/03/2026

Learned Counsel, Ms. A. Debbarma is present on behalf of

the petitioners.

Learned Addl. G.A., Mr. M. Debbarma appears on behalf of

the respondent Nos.1 and 2 and the newly added respondent No.6

and sought time to file counter-affidavit on behalf of respondent

No.6.

Learned Counsel, Mr. R. G. Chakraborty appears on behalf of

the respondent Nos.3 to 5.

Request is considered.

List the matter on 15.05.2026.

                                                                    JUDGE




Amrita

AMRITA      Digitally signed by
            AMRITA DEB

DEB         Date: 2026.03.20
            17:36:47 +05'30'