Smt. Tapasi Roy vs The State Of Tripura And 4 Others
2026 Latest Caselaw 1003 Tri

Tripura High Court

Smt. Tapasi Roy vs The State Of Tripura And 4 Others on 24 February, 2026

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                               HIGH COURT OF TRIPURA
                                     AGARTALA
                                  WP(C)No.597 of 2025
          Smt. Tapasi Roy
                                                             ---Petitioner(s)
                                         Versus
          The State of Tripura and 4 Others
                                                           ----Respondent(s)

For Petitioner(s) : Mr. Purusuttam Roy Barman, Sr. Adv.

Mr. Kawsik Nath, Adv.

For Respondent(s) : Mr. Pradyumna Gautam, Sr. G.A.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order

24/02/2026

At the request of Learned Sr. G.A. appearing for the State-

respondents, list this matter on 15.05.2026.

Learned Senior Counsel Mr. P. Roy Barman assisted by

Learned Counsel Mr. K. Nath, Learned Counsel appears for the

petitioner.

                                                                JUDGE




MOUMITA                       Digitally signed by
                              MOUMITA DATTA

DATTA                         Date: 2026.02.25
                              10:28:48 +05'30'
Moumita