Smt. Satarupa Sengupta vs The State Of Tripura And Others
2025 Latest Caselaw 720 Tri

Tripura High Court

Smt. Satarupa Sengupta vs The State Of Tripura And Others on 21 August, 2025

                                                   Page 1 of 1




                              HIGH COURT OF TRIPURA
                                _A_G_A_R_T_A_L_A_
                                  WA No.122 of 2024
 Smt. Satarupa Sengupta
                                                                   ...... Appellant(s)
                             VERSUS
 The State of Tripura and others
                                                                  ...... Respondent(s)

WA No.26 of 2025 Sri Gautam Ghosh ...... Appellant(s) VERSUS The State of Tripura and others ...... Respondent(s) For Appellant(s) : Mr. P. Roy Barman, Sr. Advocate, Mr. Kawsik Nath, Advocate, Mr. Dipjyoti Paul, Advocate. For Respondent(s) : Mr. Mangal Debbarma, Addl. G.A., Mr. Somik Deb, Sr. Advocate, Mr. Pannalal Debbarma, Advocate, Mr. Kundan Pandey, Advocate.

HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

=O=R=D=E=R= 21/08/2025 Heard both sides.

Judgment is reserved.

(S. DATTA PURKAYASTHA, J) (M.S. RAMACHANDRA RAO, CJ)

DIPESH DEB Digitally signed by DIPESH DEB Date: 2025.08.25 18:14:37 +05'30'