Smt. Pratima Debbarma vs The State Of Tripura & 3 Ors
2025 Latest Caselaw 273 Tri

Tripura High Court

Smt. Pratima Debbarma vs The State Of Tripura & 3 Ors on 9 January, 2025

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                                HIGH COURT OF TRIPURA
                                      AGARTALA

                                  WP(C) No. 1077 of 2022

Smt. Pratima Debbarma
                                                                        .......Petitioner(s)
                                                       Vs.
The State of Tripura & 3 Ors.
                                                                       ......Respondent(s)

For Petitioner (s)                               :     None.

For Respondent(s)                                :     Mr. SRG Chakraborty, Adv.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

Order 09.01.2025

None is present for the petitioner.

Heard Mr. RG Chakraborty, learned counsel appearing for

the respondents.

As per the note of the Registry the concerned writ appeal

has been disposed of by the judgment dated 16.07.2024 for

pendency of which the present case was kept adjourned sine die.

Due to absence of the learned counsel for the petitioner,

the case is adjourned.

List the matter on 31.01.2025.

JUDGE

SATABDI DUTTA Date: 2025.01.09 16:46:36 +05'30'

Satabdi