Smt. Swapna Deb (Debnath) vs Sri Tapash Ray
2025 Latest Caselaw 1376 Tri

Tripura High Court

Smt. Swapna Deb (Debnath) vs Sri Tapash Ray on 20 November, 2025

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                                            HIGH COURT OF TRIPURA
                                               _A_G_A_R_T_A_L_A_
                                              Cont.Cas(C)No.48 of 2025
          Smt. Swapna Deb (Debnath)
                                                                               ...... Petitioner(s)
                                     VERSUS
          Sri Tapash Ray, IAS and Others
                                                                           ...... Respondent(s)

For Petitioner(s) : Mr. Samar Das, Advocate. For Respondent(s) : Mr. Mangal Debbarma, Addl. G.A.

HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA =O=R=D=E=R=

20/11/2025 Heard Learned Addl. G.A. who sought to place on record the

order dt. 10.11.2025 in SLP No.32438/2025 dismissing the SLPs filed by the

State against the said judgment rendered in W.A.No.135/2022,

W.A.No.136/2022, W.A.No.137/2022 and W.A.No.141/2022 dt.

04.07.2024.

He sought further time to comply with the orders in the said

writ appeals.

Therefore, list the matter on 19.12.2025 for compliance.

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



PULAK       Digitally signed by
            PULAK BANIK

BANIK       Date: 2025.11.21
            16:43:36 +05'30'
 Sabyasachi B