Smt. Sabita Saha Nayer vs The State Of Tripura And Ors
2026 Latest Caselaw 2465 Tri

Tripura High Court

Smt. Sabita Saha Nayer vs The State Of Tripura And Ors on 9 April, 2026

                                                               HIGH COURT OF TRIPURA
                                                                     AGARTALA

                                                                  WP(C)No.229 of 2026

Smt. Sabita Saha Nayer
                                                                                                   ....Petitioner(s)
                                                                            Versus

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

For Petitioner(s) : Ms. Adwitiya Chakraborty, Advocate.

For Respondent(s) : Mr. P.Gautam, Sr.GA.

Mr. A.Chakraborty, Advocate.

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HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

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09.04.2026

Heard Ld. Counsel Ms. A.Chakraborty for the petitioner.

Ld. Sr.GA, Mr. P.Gautam enters appearance and accepts notice for all the Respondents.

Ld. Sr. GA has sought for time to submit Counter Affidavit.

Considered.

4 weeks' time is granted.

List the matter after 4 weeks.

JUDGE

Saikat Sarma SAIKAT SARMA

Date: 2026.04.09 16:25:36 +05'30'