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Smt. Sharmishta Deb & 8 Ors vs The State Of Tripura & 4 Ors
2026 Latest Caselaw 2156 Tri

Citation : 2026 Latest Caselaw 2156 Tri
Judgement Date : 1 April, 2026

[Cites 0, Cited by 0]

Tripura High Court

Smt. Sharmishta Deb & 8 Ors vs The State Of Tripura & 4 Ors on 1 April, 2026

          2


                                  HIGH COURT OF TRIPURA
                                        AGARTALA
                                   WP(C) No.699 of 2025
      Smt. Sharmishta Deb & 8 Ors.
                                                                     ---- Petitioner(s)
                                            Versus
      The State of Tripura & 4 Ors.
                                                                  ----Respondent(s)

For Petitioner(s) : Mr. Sankar Bhattacharjee, Adv. For Respondent(s) : Ms. Pinki Chakraborty, Adv. [

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

Learned Counsel, Ms. Sankar Bhattacharjee appeared on behalf of

the petitioners and submitted that the respondents have filed their counter

affidavit in the writ petition supplying copy to the petitioners for which, the

petitioners need to file rejoinder.

Learned Counsel, Ms. Pinki Chakraborty appeared on behalf of the

respondents and sought for some accommodation to file counter affidavit in

the connected IA.

Request is considered.

List the matter along with the IA on 18.06.2026.

JUDGE

Snigdha

SNIGDHA Digitally signed by SNIGDHA DAS

DAS Date: 2026.04.02 17:21:14 +05'30'

 
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