Sri Sanat Kumar Paul vs The State Of Tripura And Others
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Tripura High Court

Sri Sanat Kumar Paul vs The State Of Tripura And Others on 26 March, 2026

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                             HIGH COURT OF TRIPURA
                                   AGARTALA

                                    WP(C) No.268 of 2025


Sri Sanat Kumar Paul
                                                                 ......Petitioner(s).
                                       Versus
The State of Tripura and others
                                                              ......Respondent(s).

For Petitioner (s) : Ms. Rajasree Purkayastha, Advocate.

For Respondent(s) : Mr. Dipankar Sarma, Addl. G.A.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

Order

26/03/2026

Mr. Dipankar Sarma, learned Addl. G.A. has sought for an adjournment on the ground that Mr. Mangal Debbarma, learned Addl. G.A., who is the conducting advocate in this case, is engaged in another Court.

Considered.

List this matter on 02.04.2026.

JUDGE

SUJAY Digitally signed by SUJAY GHOSH

GHOSH Date: 2026.03.26 15:34:07 +05'30'

Dinashree