Smt. Dolly Laskar vs Union Of India And 7 Others
2026 Latest Caselaw 2467 Tri

Tripura High Court

Smt. Dolly Laskar vs Union Of India And 7 Others on 9 April, 2026

                                              HIGH COURT OF TRIPURA
                                                    AGARTALA

                                                WP(C)No.245 of 2026

Smt. Dolly Laskar
                                                                                 ....Petitioner(s)
                                                          Versus

Union of India and 7 Others.
                                                                              ....Respondent(s)

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

Mr. S. Bhattacharjee, Advocate. Ms Aradhita Debbarma, Advocate

For Respondent(s) : Mr. Mangal Debbarma, Addl.GA.

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HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

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09.04.2026

Heard Ld. Sr. Counsel Mr. P. Roy Barman assisted by Ms. S. Debbarman, Ld. Advocate and Ld. Advocate Ms. A. Debbarma for the petitioner.

Ld. Sr. Counsel submits that copy of the petition for Respondent Nos. 1 to 5 is already served upon Ld. Dy. S.G.I Mr. B.Majumder, but, Mr. Majumder is not present today.

Ld. Addl.GA Mr. Mangal Debbarma enters appearance and accepts notice for Respondent Nos. 6 and 7.

Considered.

Counter Affidavit, if any, may be submitted within 4 weeks.

List the matter within 4 weeks.

JUDGE

SAIKAT Digitally signed by

Saikat Sarma SAIKAT SARMA

SARMA Date: 2026.04.09 16:29:02 +05'30'