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Smt. Pritima Rani Banik vs The State Of Tripura And Others
2026 Latest Caselaw 170 Tri

Citation : 2026 Latest Caselaw 170 Tri
Judgement Date : 2 February, 2026

[Cites 0, Cited by 0]

Tripura High Court

Smt. Pritima Rani Banik vs The State Of Tripura And Others on 2 February, 2026

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                                                     HIGH COURT OF TRIPURA
                                                             AGARTALA
                                     IA No.1 of 2025 in WP(C) No.19 of 2026

Smt. Pritima Rani Banik
                                                                                               ......Applicant(s);
                                                               VERSUS

The State of Tripura and others
                                                                                             ......Respondent(s);

For Applicant(s) : Mrs. Sujata Deb (Gupta), Advocate, Mr. Ramprasad Gope, Advocate.

For Respondent(s) : Mr. K. De, Addl. G.A., Mr. A. Chakraborty, Advocate, Ms. R. Bhattacharjee, Advocate.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA _O_R_D_E_R_

02/02/2026

Learned Additional Government Advocate, Mr. K. De, appears and accepts notice on behalf of respondent no. 1 to 4.

Learned counsel, Ms. R. Bhattacharjee, appears and accepts notice on behalf of respondent no.5.

Affidavit-in-opposition, if any, should be submitted within next date.

List the matter after four weeks.

JUDGE

Munna MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2026.02.03 16:28:21 +05'30'

 
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