Smt. Pinki Debnath vs The State Of Tripura & 4 Ors
2026 Latest Caselaw 2145 Tri

Tripura High Court

Smt. Pinki Debnath vs The State Of Tripura & 4 Ors on 1 April, 2026

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                                                  HIGH COURT OF TRIPURA
                                                        AGARTALA

                                                      IA No. 01 of 2026
                                                  in WP(C) No. 152 of 2025
               Smt. Pinki Debnath
                                                                                   ---- Applicant(s)

                                                             Versus
               The State of Tripura & 4 Ors.
                                                                                  ----Respondent(s)

For Applicant (s) :Mr. Ankan Tilak Paul, Advocate. For Respondent(s) :Mr. Mangal Debbarma, Addl. Govt. Advocate.

[

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 01/04/2026

Learned Addl. Govt. Advocate Mr. Mangal Debbarma,

appears and prays for allowing two (2) weeks time to the State

respondents to file objection against the application for amendment of

the petition.

Request is considered.

List the matter on 06.05.2026.

JUDGE

SATABDI DUTTA Digitally signed by SATABDI DUTTA Date: 2026.04.02 17:26:44 +05'30'

Satabdi