Sri Haradhan Shil vs The State Of Tripura And Others
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Tripura High Court

Sri Haradhan Shil vs The State Of Tripura And Others on 26 March, 2026

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                             HIGH COURT OF TRIPURA
                                   AGARTALA

                                   WP(C) No.196 of 2026

Sri Haradhan Shil
                                                                ......Petitioner(s).
                                      Versus
The State of Tripura and others
                                                             ......Respondent(s).

For Petitioner (s) : None.

For Respondent(s) : Mr. Dipankar Sarma, Addl. G.A. Mr. Debalay Bhattacharya, Senior Advocate. Mr. Agniva Chakrabarti, Advocate.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

Order

26/03/2026

None is present for the petitioners.

Mr. Dipankar Sarma, learned Addl. G.A. appears and accepts notice for respondent Nos.1 to 3.

Mr. Agniva Chakrabarti, learned counsel appears and accepts notice for respondent No.4.

Both the learned counsel for the respondents have prayed for time to submit counter-affidavit.

Considered.

Counter-affidavit should be submitted within 4(four) weeks'.

List this matter on 07.05.2026.

JUDGE

SUJAY Digitally signed by SUJAY GHOSH

GHOSH 15:33:28 +05'30' Date: 2026.03.26

Dinashree