Sri Swapan Debbarma vs The State Of Tripura & Others
2026 Latest Caselaw 1851 Tri

Tripura High Court

Sri Swapan Debbarma vs The State Of Tripura & Others on 24 March, 2026

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                                       HIGH COURT OF TRIPURA
                                             AGARTALA
                                              WP(C) No.184 of 2026
Sri Swapan Debbarma, EE & others
                                                                              .........Petitioner(s);
                                                          Versus
The State of Tripura & others
                                                                        .........Respondent(s)

For Petitioner(s) : Mr. Anthony Debbarma, Advocate. For Respondent(s) : Mr. Mangal Debbarma, Addl. G.A. HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO

Order 24/03/2026

List tomorrow [25.03.2026].

Learned Additional Government Advocate Mr. Mangal

Debbarma appearing for the State of Tripura, shall obtain instruction on the

memorandum dt.24.09.2020 issued by the Finance Department, Government

of Tripura.

(M.S. RAMACHANDRA RAO, CJ)

Pijush/ PIJUSH KANTI NAG Digitally signed by PIJUSH KANTI NAG Date: 2026.03.24 14:38:21 +05'30'