Smt. Gouri Roy vs The State Of Tripura & 4 Ors
2025 Latest Caselaw 1496 Tri

Tripura High Court

Smt. Gouri Roy vs The State Of Tripura & 4 Ors on 12 December, 2025

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                                   HIGH COURT OF TRIPURA
                                         AGARTALA
                                      WP(C) No.34 of 2025
      Smt. Gouri Roy
                                                                       ---- Petitioner(s)
                                             Versus
      The State of Tripura & 4 Ors.
                                                                     ----Respondent(s)

For Petitioner(s) : Mr. Kousik Roy, Adv.

Mr. Prasun Bhattacharjee, Adv. For Respondent(s) : Mr. Pradyumna Gautam, Sr. GA

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 12/12/2025

Learned Counsel, Mr. Kousik Roy is present on behalf of the

petitioner. Learned Sr. GA, Mr. Pradyumna Gautam is present on behalf of

the respondents-State.

Heard both the sides.

Judgment is reserved.

Learned Sr. GA for the respondents-State is to submit the

notification dated 27.03.2007 issued by the Government of Tripura within

7(seven) days.

A copy of this order be supplied to Learned Sr. GA for the

respondents-State.

JUDGE

Snigdha

SATABD Digitally signed by SATABDI DUTTA

I DUTTA 16:53:48 +05'30' Date: 2025.12.12