High CourtsSingle Bench

Shankar Karmakar vs State Of Tripura & 5 Others

Tripura High Court · Decided on 18 April 2026 · Citation: (2026) 04 TP CK 1128

HON’BLE JUDGES
M.S. Ramachandra Rao, CJ
CASE NUMBER
Writ Petition (C) No. 76 Of 2024
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Judgment

6 paragraphs · 72 words

M.S. Ramachandra Rao, CJ

Mr. Indrajit Chakraborty, counsel accepts notice for the proposed respondent No.10 and states that he has no objection for his client's impleadment.

Copies of the Writ Petition along with all accompanying annexures be served on the said counsel.

He is also permitted to file counter affidavit to the prayer made in the Writ Petition.

Await service of notice on the other proposed parties

List the matter on 16.05.2026.