Smt. Bani Dey vs The State Of Tripura And Ors
2026 Latest Caselaw 350 Tri

Tripura High Court

Smt. Bani Dey vs The State Of Tripura And Ors on 6 February, 2026

                                                   HIGH COURT OF TRIPURA
                                                         AGARTALA

                                                     WP(C).No.211 of 2025

                               Smt. Bani Dey
                                                                                        ....Petitioner(s)
                                                            Versus

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

For Petitioner(s) : Mr. Kawsik Nath, Advocate.

Ms. A.Debbarma, Advocate.

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

Mr. K.Deb, Advocate.

Mr. S.Sarkar, Advocate.

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

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

=O=R=D=E=R=

06.02.2026 Ld. Counsel, Mr. D. C. Saha for respondent no.1 submits that no Counter Affidavit will be submitted by them.

Ld. Counsel, Mr. K. Deb has again sought for an adjournment on behalf of respondent nos. 2, 3 & 4 to submit Counter Affidavit.

TSECL entered their appearance on 01.08.2025.

Sufficient scope has been granted thereafter. But no Counter Affidavit is submitted by them, yet.

Last chance is given to said respondents to submit Counter Affidavit subject to payment of cost of Rs.2000/- to be paid in favour of the High Court Employees' Welfare Fund Committee, High Court of Tripura. List the matter after three weeks.

                                                                                         JUDGE

MUNN     Digitally signed by
         MUNNA SAHA

A SAHA
         Date: 2026.02.06
         18:10:24 +05'30'


Saikat Sarma