Shri Sushil Debbarma vs The State Of Tripura And Ors
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Tripura High Court

Shri Sushil Debbarma vs The State Of Tripura And Ors on 20 March, 2026

                                         HIGH COURT OF TRIPURA
                                               AGARTALA

                                             WP(C)No.581 of 2025

Shri Sushil Debbarma
                                                                                 ....Petitioner(s)
                                                    Versus

The State of Tripura and Ors.
                                                                               ....Respondent(s)

For Petitioner(s) :Mr. Tushar Kanti Bhattacharyya, Advocate.

For Respondent(s) :Mr. P.Gautam, Sr. GA.

Mr. Anjan Kanti Pal, Advocate.

=B=E=F=O=R=E=

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

=O=R=D=E=R=

20.03.2026

Ld. Counsel of the petitioner has prayed for time to take step for substitution of the writ petitioner.

Considered.

List the matter after 4 weeks in usual course.

Meanwhile substitution be made on behalf of the petitioner.

JUDGE

MUNNA Digitally signed by MUNNA SAHA

SAHA Date: 2026.03.20 15:47:22 +05'30'

Saikat Sarma