Smt. Mousomi Das vs The State Of Tripura And 3 Others
2026 Latest Caselaw 426 Tri

Tripura High Court

Smt. Mousomi Das vs The State Of Tripura And 3 Others on 9 February, 2026

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                               HIGH COURT OF TRIPURA
                                     AGARTALA
                                  WP(C)No.75 of 2026
          Smt. Mousomi Das
                                                                ---Petitioner(s)
                                           Versus
          The State of Tripura and 3 Others
                                                             ----Respondent(s)

For Petitioner(s) : Mr. Dulal Chandra Saha, Adv. For Respondent(s) : Ms. Pinki Chakraborty, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order

09/02/2026 Learned Counsel Mr. D. C. Saha appears for the petitioner.

Heard Learned Counsel for the petitioner.

Issue Notice.

Learned Counsel Ms. Pinki Chakraborty appears for the

respondents No.1 and 2 and accepts notice in respect of those

respondents, thus issuance of formal notice is waived.

The petitioner may take steps for service of notice upon the

respondents No.3 and 4 within three days both by normal process

and also by registered A/D post and also by speed post and file

proof of service.

List this matter on 16.03.2026.

In the meantime the respondents may file counter-affidavit

supplying copy to the other side.

                                                                     JUDGE




  MOUMITA                      Digitally signed by
                               MOUMITA DATTA

  DATTA                        Date: 2026.02.09 17:45:04
                               +05'30'
Moumita