Shri Tapash Roy vs The State Of Tripura And 5 Others
2026 Latest Caselaw 1772 Tri

Tripura High Court

Shri Tapash Roy vs The State Of Tripura And 5 Others on 20 March, 2026

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                                     HIGH COURT OF TRIPURA
                                            AGARTALA
                                        WP(C) No.290 of 2025
         Shri Tapash Roy
                                                                         ---Petitioner(s)
                                              Versus

         The State of Tripura and 5 Others
                                                                      ----Respondent(s)

For Petitioner(s) : Mr. Purusuttam Roy Barman, Sr. Adv.

Mr. Samarjit Bhattacharjee, Adv. For Respondent(s) : Mr. Mangal Debbarma, Addl. G.A.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 20/03/2026

Learned Senior Counsel, Mr. P. Roy Barman assisted by

Learned Counsel, Mr. S. Bhattacharjee appears on behalf of the

petitioner.

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

the respondents and submits that counter-affidavit has already

been filed by the State-respondents.

Learned Senior Counsel for the petitioner drawn the

attention of the Court to allow the petitioner to submit rejoinder.

However, in this regard earlier time had already been granted but

no rejoinder was filed.

List the matter on 15.06.2026.

In the meantime, the petitioner may file rejoinder, if any.

                                                                              JUDGE




Amrita

AMRITA         Digitally signed by
               AMRITA DEB

DEB            Date: 2026.03.20
               17:40:34 +05'30'