Smt. Madhumita Das Roy vs The State Of Tripura And Ors
2026 Latest Caselaw 2186 Tri

Tripura High Court

Smt. Madhumita Das Roy vs The State Of Tripura And Ors on 2 April, 2026

                                                 HIGH COURT OF TRIPURA
                                                       AGARTALA

                                                    WP(C)No.716 of 2025

Smt. Madhumita Das Roy
                                                                                      ....Petitioner(s)
                                                              Versus

The State of Tripura and Ors.
                                                                                    ....Respondent(s)

For Petitioner(s) : Mr. P.Roy Barman, Sr. Advocate.

Ms. Samarjit Bhattacharjee, Advocate.

For Respondent(s) : Mr. D.Bhattacharya, Government Adv.

Mr. K.De, Addl.GA.

Mr. Soumyadeep Saha, Advcoate. Mr. A.Chakraboty, Advocate.

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HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

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02.04.2026

All the Ld. Counsel of the respondents have sought for 1 week's time to submit Counter Affidavit.

Considered.

As the matter of last chance, 1 week's time is given.

List the matter on 16.04.2026.

                                                                                        JUDGE




Saikat Sarma SAIKAT



             SARMA    Date: 2026.04.02
                      15:54:36 +05'30'