Smt. Tapna Laskar Das And Anr vs The State Of Tripura And Ors
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Tripura High Court

Smt. Tapna Laskar Das And Anr vs The State Of Tripura And Ors on 4 February, 2026

                                                                     HIGH COURT OF TRIPURA
                                                                           AGARTALA

                                                                       WP(C)No.463 of 2025

                                                 Smt. Tapna Laskar Das and Anr.
                                                                                                          ....Petitioner(s)
                                                                              Versus

                                                 The State of Tripura and Ors.
                                                                                                        ....Respondent(s)

For Petitioner(s) : Mr. Koomar Chakraborty, Advocate.

For Respondent(s) : Mr. Mangal Debbarma, Addl.GA.

Mr. D.J. Saha, Advocate.

Mr. A.Chakraborty, Advocate.

=B=E=F=O=R=E=

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

=O=R=D=E=R=

04.02.2026

Ld. Addl. GA, Mr. Mangal Debbarma for respondent nos. 1 & 2 and Ld. Counsel Mr. D.J. Saha for respondent no.3 have prayed for time to submit Counter Affidavit.

Considered.

4 weeks' time is granted.

Counter Affidavit should be submitted within 4 weeks positively.

List the matter after 4 weeks in usual course.

JUDGE

MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2026.02.04 18:17:31 +05'30'

Saikat Sarma