Smt. Rekha Das vs The Union Of India & Others
2026 Latest Caselaw 727 Tri

Tripura High Court

Smt. Rekha Das vs The Union Of India & Others on 18 February, 2026

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                                        HIGH COURT OF TRIPURA
                                              AGARTALA
                                                   WA No.18 of 2024
Smt. Rekha Das
                                                                             .........Appellant(s);
                                                          Versus
The Union of India & others
                                                                           .........Respondent(s).

For Appellant(s) : Mr. Somik Deb, Sr. Advocate, Mr. Sankar Bhattacharjee, Advocate. For Respondent(s) : Mr. Bidyut Majumder, Deputy SGI. HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 18/02/2026

It is noticed that on 5th February, 2026 notice has been served upon

the seventh respondent.

List on 05.03.2026.

If the seventh respondent does not turn up on that day, the Court

shall proceed ex parte.

(BISWAJIT PALIT, J) (M.S. RAMACHANDRA RAO, CJ)

Pijush/ PIJUSH KANTI NAG Digitally signed by PIJUSH KANTI NAG Date: 2026.02.18 15:56:26 +05'30'