Smt. Bana Rani Choudhury vs The State Of Tripura And Others
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Tripura High Court

Smt. Bana Rani Choudhury vs The State Of Tripura And Others on 1 April, 2026

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                              HIGH COURT OF TRIPURA
                                    AGARTALA

                                    WP(C) No.707 of 2025

Smt. Bana Rani Choudhury
                                                                   ......Petitioner(s).
                                       Versus
The State of Tripura and others
                                                                ......Respondent(s).

For Petitioner (s) : Mr. Ram Prasad Gope, Advocate.

For Respondent(s) : Mr. Dipankar Sarma, Addl. G.A. Mr. Agniva Chakrabarti, Advocate.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

Order

01/04/2026

Mr. Dipankar Sarma, learned Addl. G.A. submits that only seven days' time may be granted to submit counter-affidavit for the State- respondents.

Considered.

Same may be submitted within 7(seven) days'.

List this matter after a week in its usual course.

JUDGE

MUNN Digitally signed by MUNNA SAHA

A SAHA 16:33:30 +05'30' Date: 2026.04.01

Dinashree