Smt. Kakali Debnath vs The Union Of India & 5 Ors
2026 Latest Caselaw 2147 Tri

Tripura High Court

Smt. Kakali Debnath vs The Union Of India & 5 Ors on 1 April, 2026

                                    HIGH COURT OF TRIPURA
                                          AGARTALA
                                     WP(C) No.122 of 2025
      Smt. Kakali Debnath
                                                                      ---- Petitioner(s)
                                             Versus
      The Union of India & 5 Ors.
                                                                     ----Respondent(s)

For Petitioner(s) : Ms. Aradhita Debbarma, Adv. For Respondent(s) : Mr. Bidyut Majumder, Dy. SGI

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

Learned Counsel, Ms. Aradhita Debbarma is present on behalf of

the petitioner.

Learned Dy. SGI, Mr. Bidyut Majumder appeared on behalf of the

respondents-Union of India and sought for an adjournment to take

instructions.

Request is considered.

List the matter on 01.05.2026.

JUDGE

Snigdha

SNIGDH Digitally signed by SNIGDHA DAS

A DAS Date: 2026.04.02 17:17:05 +05'30'