Sri Shailesh Das vs The State Of Tripura & Others
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Tripura High Court

Sri Shailesh Das vs The State Of Tripura & Others on 30 March, 2026

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                                                          HIGH COURT OF TRIPURA
                                                            _A_G_A_R_T_A_L_A_
                                                             WP(C) No. 195 of 2026

                              Sri Shailesh Das
                                                                                            ........Petitioner(s)
                                                          VERSUS
                              The State of Tripura & others
                                                                                         .......Respondent(s)

For Petitioner(s) : Mr. Tapas Kumar Deb, Advocate. For Respondent(s) : Mr. P Gautam, Sr.G.A.

HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO HON'BLE MR. JUSTICE BISWAJIT PALIT

=O=R=D=E=R=

30.03.2026

Notice to the respondents.

Mr. P Gautam, Senior Government Advocate accepts notice for

respondents.

Counsel for the respondents shall obtain instructions in the

matter and produce proof of service of the order of the original authority dt.

30.03.2021 on the petitioner on the said date.

List on 07.04.2026.

(BISWAJIT PALIT, J) (M.S. RAMACHANDRA RAO, CJ)

Manti D/B

SIDDHARTHA Digitally signed by SIDDHARTHA LODH LODH Date: 2026.03.30 14:02:12 +05'30'