Shri Tapan Laskar Das And Anr vs The State Of Tripura And Ors
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Tripura High Court

Shri Tapan Laskar Das And Anr vs The State Of Tripura And Ors on 25 March, 2026

                                                          HIGH COURT OF TRIPURA
                                                                AGARTALA

                                                             WP(C)No.463 of 2025

 Shri Tapan Laskar Das and Anr.
                                                                                              ....Petitioner(s)
                                                                       Versus

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

For Petitioner(s) : Mr. Koomar Chakrboryt, Advocate.

For Respondent(s) : Mr.Debalay Bhattacharya, Sr.Adv.

Mr. Mangal Debbarma, Addl.GA.

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HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

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25.03.2026

Ld. Addl. GA Mr. Mangal Debbarma submits that State Respondent will not submit any separate Counter Affidavit. However, they will adopt the Counter Affidavit submitted by Respondent No.3, TSECL.

Ld. Counsel Mr. Kooma Chakraborty has sought for time to submit Rejoinder.

Considered.

2 weeks' time is granted.

List the matter after 2 weeks.

JUDGE

MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2026.03.26 15:26:35 +05'30'

Saikat Sarma