Sri Swapan Kumar Roy vs The State Of Tripura And Others
2026 Latest Caselaw 1927 Tri

Citation : 2026 Latest Caselaw 1927 Tri
Judgement Date : 26 March, 2026

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Tripura High Court

Sri Swapan Kumar Roy vs The State Of Tripura And Others on 26 March, 2026

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                             HIGH COURT OF TRIPURA
                                   AGARTALA

                                    WP(C) No.552 of 2025

Sri Swapan Kumar Roy
                                                                   ......Petitioner(s).
                                       Versus
The State of Tripura and others
                                                               ......Respondent(s).

For Petitioner (s) : Mr. Samarjit Bhattacharjee, Advocate.

For Respondent(s) : Mr. Dipankar Sarma, Addl. G.A. Mr. Agniva Chakrabarti, Advocate. Mr. Dhruba Jyoti Saha, Advocate.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

Order

26/03/2026

Mr. Samarjit Bhattacharjee, learned counsel appearing for the petitioner submits that no rejoinder will be filed in this case.

Mr. Dhruba Jyoti Saha, learned counsel appearing for TSECL submits that counter-affidavit will be filed by the course of the day.

Considered.

Let the matter be listed on 23.04.2026.

JUDGE

SUJAY Digitally signed by SUJAY GHOSH

GHOSH 15:36:06 +05'30' Date: 2026.03.26