Smt. Memau Mog vs The State Of Tripura And Others
2026 Latest Caselaw 345 Tri

Tripura High Court

Smt. Memau Mog vs The State Of Tripura And Others on 5 February, 2026

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                                       HIGH COURT OF TRIPURA
                                             AGARTALA

                                         WP(C) No.564 of 2025

Smt. Memau Mog
                                                                          ......Petitioner(s).
                                              Vs.
The State of Tripura and others
                                                                        ......Respondent(s).

For Petitioner (s) : Mr. Purusuttam Roy Barman, Senior Advocate.

Ms. Sutapa Deb Barman, Advocate.

For Respondent(s) : Mr. Saktimoy Chakraborty, Advocate General.

Mr. Pradyumna Gautam, Senior G.A. Mr. Prabir Saha, Advocate.

Mr. Agniva Chakrabarti, Advocate.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

Order

05/02/2026

Heard Mr. Purusuttam Roy Barman, learned senior counsel.

Also heard Mr. Saktimoy Chakraborty, learned Advocate General assisted by Mr. Pradyumna Gautam, learned senior G.A appearing for the respondents-State.

Writ petition is admitted for hearing.

Mr. Agniva Chakrabarti, learned counsel has sought for an adjournment on behalf of respondents-AG.

Another opportunity is given to the respondents-AG to participate in the hearing.

On the next date, all the parties are to remain ready positively for hearing.

List this matter for hearing on 09.02.2026.

SUJAY byGHOSH
          SUJAY                                                               JUDGE
GHOSH Date: 2026.02.06
      16:00:00 +05'30'

Dinashree