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Shri Rakesh Das vs The State Of Tripura And 3 Others
2026 Latest Caselaw 1763 Tri

Citation : 2026 Latest Caselaw 1763 Tri
Judgement Date : 20 March, 2026

[Cites 0, Cited by 0]

Tripura High Court

Shri Rakesh Das vs The State Of Tripura And 3 Others on 20 March, 2026

                                          Page 1 of 1


                                  HIGH COURT OF TRIPURA
                                         AGARTALA
                                     WP(C) No.141 of 2025
         Shri Rakesh Das
                                                                ---Petitioner(s)
                                           Versus

         The State of Tripura and 3 Others
                                                             ----Respondent(s)

For Petitioner(s) : Mr. Samar Das, Adv. For Respondent(s) : Mr. Mangal Debbarma, Addl. G.A.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 20/03/2026

Learned Counsel, Mr. S. Das is present for the petitioner.

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

the respondents and sought time to adjourn this matter.

Request is considered.

List the matter on 17.06.2026.




                                                                   JUDGE




Amrita

AMRITA      Digitally signed by
            AMRITA DEB

DEB         Date: 2026.03.20
            17:37:56 +05'30'
 

 
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