Smt. Milan Sutradhar vs The State Of Tripura And 2 Others
2026 Latest Caselaw 752 Tri

Tripura High Court

Smt. Milan Sutradhar vs The State Of Tripura And 2 Others on 18 February, 2026

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                            HIGH COURT OF TRIPURA
                                  AGARTALA
                               WP(C)No.47 of 2025
          Smt. Milan Sutradhar
                                                              ---Petitioner(s)
                                        Versus
          The State of Tripura and 2 Others
                                                           ----Respondent(s)

For Petitioner(s) : Mr. Purusuttam Roy Barman, Sr. Adv.

Mr. Samarjit Bhattacharjee, Adv. For Respondent(s) : Mr. Mangal Debbarma, Addl. G.A. Mr. Rana Gopal Chakraborty, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order

18/02/2026

Learned Senior Counsel, Mr. P. Roy Barman assisted by Mr.

S. Bhattacharjee, Learned Counsel is present on behalf of the

petitioner.

Learned Addl. G.A. Mr. M. Debbarma and Mr. R. G.

Chakraborty, Learned Counsel is present for the respondents.

The case is to be referred to the National Lok Adalat.

So, let the case be referred to the National Lok Adalat,

scheduled to be held on 14.03.2026.

Registry is to act accordingly.

                                                                 JUDGE




MOUMIT                     Digitally signed by
                           MOUMITA DATTA

A DATTA                    Date: 2026.02.19
                           10:07:08 +05'30'
Moumita