Smt. Pushpa Rani Tripura vs The State Of Tripura And Others
2026 Latest Caselaw 178 Tri

Tripura High Court

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

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                                                                HIGH COURT OF TRIPURA
                                                                        AGARTALA
                                                                   WP(C) No.47 of 2026

Smt. Pushpa Rani Tripura
                                                                                                       ......Petitioner(s);
                                                                          VERSUS

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

For Petitioner(s) : Mr. Rishiraj Nath, Advocate, Mr. Bikash Tripura, Advocate, Mr. Pujan Biswas, Advocate, Mr. Suman Tripura, Advocate.

For Respondent(s) : Mr. D.C. Saha, Advocate.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA _O_R_D_E_R_

02/02/2026

Heard learned counsel of petitioner.

Mr. D.C. Saha, learned counsel appears and accepts notice on behalf of respondent no.1 and sought for an adjournment.

Issue notice upon other respondents by registered post with A.D.

Process be filed within 3(three) days.

List the matter on 17.02.2026.

JUDGE

Munna MUNNA SAHA Date: 2026.02.03 16:31:54 +05'30'