Sri Judhistir Paul vs The State Of Tripura And 3 Others
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Tripura High Court

Sri Judhistir Paul vs The State Of Tripura And 3 Others on 31 March, 2026

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                                  HIGH COURT OF TRIPURA
                                         AGARTALA
                                     WP(C) No.105 of 2026
         Sri Judhistir Paul
                                                                    ---Petitioner(s)
                                            Versus

         The State of Tripura and 3 Others
                                                               ----Respondent(s)

For Petitioner(s) : Ms. Sutapa Deb Barman, Adv. For Respondent(s) : Mr. Karnajit De, Addl. G.A.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 31/03/2026

Learned Counsel, Ms. S. Deb Barman is present for the

petitioner.

Learned Addl. G.A., Mr. K. De appears for respondent Nos.1

and 4 and seeks time to file counter-affidavit.

As per order dated 17.02.2026, no step has been taken by

the petitioner in respect of service of notice upon respondent

Nos.2 and 3.

Learned Counsel for the petitioner at this stage prayed for a

short adjournment to take appropriate step.

Request is considered.

The petitioner may take steps for service of notice upon said

respondent Nos.2 and 3 within a period of 7 (seven) days both by

normal process and by registered post A/D or speed post and file

proof of service.

List the matter on 23.06.2026.

                                                                       JUDGE




Amrita

AMRITA     Digitally signed by
           AMRITA DEB

DEB        Date: 2026.04.01
           13:23:29 +05'30'