Kajal Chakraborty vs The State Of Tripura And Others
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Tripura High Court

Kajal Chakraborty vs The State Of Tripura And Others on 9 April, 2026

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                                    HIGH COURT OF TRIPURA
                                          AGARTALA
                                      WP(C) No.649 of 2025

      Kajal Chakraborty
                                                                        ---- Petitioner(s)
                                                    Versus
      The State of Tripura and others
                                                                       ----Respondent(s)

For Petitioner(s) : Mr. Kundan Pandey, Adv. For Respondent(s) : Mr. Pradyumna Gautam, Sr. G.A., Mr. Dhrubajyoti Saha, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order

09/04/2026

Learned Counsel, Mr. Kundan Pandey is present on

behalf of the petitioner.

Learned Senior G.A., Mr. Pradyumna Gautam is present

on behalf of the State-respondents. Learned Counsel, Mr.

Dhrubajyoti Saha is present on behalf of the respondents-TSECL.

The respondent Nos.1, 3, 4 and 5 have already filed

their counter affidavit supplying copy to the other side.

List the matter on 13.07.2026.

In the meantime, the petitioner may file rejoinder, if

any.

JUDGE

MOUMITA DATTA Digitally signed by MOUMITA DATTA Date: 2026.04.10 06:07:55 -07'00'

Deepshikha