Smt. Sabita Barman & 7 Ors vs The State Of Tripura & 3 Ors
2026 Latest Caselaw 673 Tri

Tripura High Court

Smt. Sabita Barman & 7 Ors vs The State Of Tripura & 3 Ors on 17 February, 2026

                                     HIGH COURT OF TRIPURA
                                           AGARTALA
                                      WP(C) No.445 of 2025
      Smt. Sabita Barman & 7 Ors.
                                                                    ---- Petitioner(s)
                                             Versus
      The State of Tripura & 3 Ors.
                                                                   ----Respondent(s)

For Petitioner(s) : Mr. Arijit Bhaumik, Adv.

Mr. Swarupam Saha, Adv.

For Respondent(s) : Mr. Karnajit De, Addl. GA

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 17/02/2026

Learned Counsel, Mr. Arijit Bhaumik is present on behalf of the

petitioners.

Learned Addl. GA, Mr. Karnajit De appeared on behalf of the

respondents-State and submitted that he needs to take some instructions

against the rejoinder filed by the petitioners along with some documents. As

such, Learned Addl. GA sought for some accommodation.

Request is considered.

List the matter on 10.03.2026.

Interim order dated 08.08.2025 passed in I.A. No.1 of 2025 shall

continue till next date.

JUDGE

Snigdha

SNIGDH Digitally signed by SNIGDHA DAS

A DAS Date: 2026.02.18 16:23:01 +05'30'