Sri Biswajit Sabdakar vs The State Of Tripura And Others
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Tripura High Court

Sri Biswajit Sabdakar vs The State Of Tripura And Others on 30 March, 2026

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                                          HIGH COURT OF TRIPURA
                                                AGARTALA
                                            WP(C) No.158 of 2026

      Sri Biswajit Sabdakar
                                                                            ---- Petitioner(s)
                                                     Versus
      The State of Tripura and others
                                                                        ----Respondent(s)

For Petitioner(s) : Mr. Koushik Datta, Adv. For Respondent(s) : Mr. Pradyumna Gautam, Sr. G.A.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order

30/03/2026

Learned Counsel, Mr. Koushik Datta is present on

behalf of the petitioner.

Learned Senior G.A., Mr. Pradyumna Gautam appears

and accepts notice on behalf of all the State-respondents, formal

notice on behalf of all the respondents is thus waived.

The respondents are at liberty to file their counter

affidavit, if any, on or before the next date.

List the matter on 07.05.2026.

                                                                                JUDGE




MOUMITA      Digitally signed by
             MOUMITA DATTA

DATTA        Date: 2026.03.31
             00:25:26 -07'00'
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