DIPAK DATTA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard learned counsel Mr. A Bhoumik, appearing on behalf of the applicants as well as Mr. Pradyumna Gautam, learned Sr. GA appearing on behalf of the State- respondents.

(2.) At this stage, the learned Sr. GA Mr. Gautam, drawn the attention to allow the petitioners to file objection against the interlocutory application filed by the applicants. To this, learned counsel Mr. Bhowmik, submitted that the last date for filing application is 26/2/2026 and if no order is passed today then the very purpose of filing the IA would be frustrated and it was further submitted by learned counsel Mr. Bhoumik, that the copy of the IA had already been furnished to learned Sr. GA Mr. Gautam, at the time of filing of the same.

(3.) Accordingly the matter is taken up for hearing.