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Sri Pradip Kumar Roy vs Tripura University And 5 Others
2026 Latest Caselaw 1776 Tri

Citation : 2026 Latest Caselaw 1776 Tri
Judgement Date : 20 March, 2026

[Cites 0, Cited by 0]

Tripura High Court

Sri Pradip Kumar Roy vs Tripura University And 5 Others on 20 March, 2026

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                                    HIGH COURT OF TRIPURA
                                           AGARTALA
                                       WP(C) No.556 of 2025
         Sri Pradip Kumar Roy
                                                                    ---Petitioner(s)
                                              Versus

         Tripura University and 5 Others
                                                                  ----Respondent(s)

For Petitioner(s) : Mr. Samarjit Bhattacharjee, Adv. For Respondent(s) : Mr. Koushik Pal, Adv.

Ms. Uttara Singha, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 20/03/2026

Learned Counsel, Mr. S. Bhattacharjee is present for the

petitioner.

Learned Counsel, Ms. U. Singha appeared on behalf of the

respondent No.6 and sought time to file counter-affidavit on the

ground that the said respondent could not collect some relevant

documents.

Learned Counsel, Mr. K. Paul appeared on behalf of the

respondent Nos.1-5 and submitted that Learned Senior Counsel,

Mr. Pradyot Kr. Dhar has retired from the Tripura University on

the ground that in view of the observations made by the High

Court. So another Standing Counsel will appear on behalf of the

Tripura University to conduct this case and sought time to file

counter-affidavit.

Request is considered.

List the matter on 16.06.2026.


                                                                       JUDGE




Amrita


AMRITA DEB    AMRITA DEB
              Date: 2026.03.20
              17:41:36 +05'30'
 

 
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