Sri Swapan Kumar Pal vs The State Of Tripura
2026 Latest Caselaw 1863 Tri

Tripura High Court

Sri Swapan Kumar Pal vs The State Of Tripura on 24 March, 2026

                                          Page 1 of 1




                              HIGH COURT OF TRIPURA
                                    AGARTALA

                                     WP(C) No.959 of 2022

Sri Swapan Kumar Pal, S/o. Lt. Paresh Chandra Pal, R/o. Vill: East Dukli,
P.O: East Pratapgarh, P.S: East Agartala, Agartala, Dist: West Tripura, Pin:
799004, Age: years.
                                                          ......Petitioner(s).
                             Versus
1. The State of Tripura, (to be represented by the Secretary, Department of
Industries and Commerce, Government of Tripura, New Secretariat Building,
New Capital Complex, Kunjaban, P.S. New Capital Complex, Agartala, West
Tripura, Pin: 799010.

2. Tripura Jute Mills Limited, (to be represented by the Managing Director,
Tripura Jute Mills Limited, Hapania, ONGC, Agartala, West Tripura, Pin:
799014.

3. The Managing Director, Tripura Jute Mills Limited, Hapania, ONGC,
Agartala, West Tripura, Pin: 799014.
                                                   ......Respondent(s).

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

Mr. Kawsik Nath, Advocate.

For Respondent(s) : Mr. Pradyumna Gautam, Senior G.A.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

Order

24/03/2026

Mr. Purusuttam Roy Barman, learned senior counsel under instructions of the petitioner has prayed for withdrawal of the writ petition.

Considered.

The writ petition is disposed of on being withdrawn.

JUDGE

MUNN Digitally signed by MUNNA SAHA

A SAHA 14:46:39 +05'30' Date: 2026.03.25

Dinashree