Smti. Susmita Chakraborty vs The State Of Tripura And 5 Ors
2026 Latest Caselaw 2415 Tri

Tripura High Court

Smti. Susmita Chakraborty vs The State Of Tripura And 5 Ors on 8 April, 2026

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                           HIGH COURT OF TRIPURA
                                    AGARTALA
                               WP(C)No.224 of 2026
          Smti. Susmita Chakraborty
                                                               ---Petitioner(s)
                                         Versus
          The State of Tripura and 5 Ors.
                                                            ----Respondent(s)

For Petitioner(s) : Mr. Rana Gopal Chakraborty, Adv.

Mr. Hillol Laskar, Adv.

Mr. Sanjay Bhattacharyya, Adv. For Respondent(s) : Mr. Karnajit De, Addl. G.A. Mr. Soumyadeep Saha, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order

08/04/2026

At the request of Learned Counsel Mr. R. G. Chakraborty

appearing for the petitioner, list this matter on 22.05.2026.

Learned Addl. G.A. Mr. K. De and Mr. S. Saha, Learned

Counsel appears for the respondents.

JUDGE

MOUMITA Digitally signed by MOUMITA DATTA

DATTA Date: 2026.04.09 14:37:48 +05'30' Moumita