Smt. Nidra Bhowmik Singha Roy vs The State Of Tripura And Others
2026 Latest Caselaw 188 Tri

Tripura High Court

Smt. Nidra Bhowmik Singha Roy 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.717 of 2025

Smt. Nidra Bhowmik Singha Roy
                                                                                              ......Applicant(s);
                                                              VERSUS

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

For Applicant(s) : Mrs. Sujata Deb (Gupta), Advocate, Mr. Ramgopal Gope, Advocate. For Respondent(s) : Mr. Karnajit De, Addl. G.A., Mr. Agniva Chakrabarti, Advocate.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA _O_R_D_E_R_

02/02/2026

Both the learned counsel for the respondents have again sought for an adjournment to submit affidavit-in-opposition.

Considered.

Four weeks' time is granted.

List the matter in usual course after four weeks.

The stay granted earlier vide order dated 19.12.2025 will continue until further order.

JUDGE

Munna MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2026.02.03 16:29:06 +05'30'