Smt. Mousomi Das vs The State Of Tripura And 3 Others
2026 Latest Caselaw 428 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
                                    IA No.1 of 2026
                                 In WP(C)No.75 of 2026
          Smt. Mousomi Das
                                                               ---Applicant(s)
                                          Versus
          The State of Tripura and 3 Others
                                                            ----Respondent(s)

For Applicant(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 applicant-

petitioner.

Heard Learned Counsel for the applicant-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 applicant-petitioner may take steps for service of notice

upon the respondents No.3 and 4 within two days both by normal

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

proof of service.

Learned Counsel Ms. P. Chakraborty prays for time to take

instructions.

Request is considered.

List this matter on 16.02.2026.

JUDGE

Moumita