High CourtsSingle Bench

Diocese Of Agartala vs State Of Tripura & Ors

Tripura High Court · Decided on 11 June 2026 · Citation: (2026) 06 TP CK 0588

HON’BLE JUDGES
Biswajit Palit, J
RESULT
Disposed Of
CASE NUMBER
IA No. 1 Of 2026 In Writ Petition (C) No. 358 Of 2026
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Judgment

6 paragraphs · 128 words

Biswajit Palit, J

Learned Senior Counsel Mr. Somik Deb assisted by Mr. P. K. Ghosh is present for the applicant-petitioner.

Learned Addl. G.A. Mr. M. Debbarma is present for the respondents.

At this stage Learned Senior Counsel for the applicant- petitioner drawn the attention of the Court that in pursuance of the order dated 03.06.2026 passed in this IA the applicant- petitioner has filed certain document by an affidavit and also has taken steps for making Estate Officer as a party in this proceeding by filing separate IA. So Learned Senior Counsel urged before this Court to dispose this IA.

Considered.

In view of the submission made by the Learned Senior Counsel appearing for the applicant-petitioner this IA stands disposed of being not further pressed by the applicant-petitioner.