Smt. Kakali Debnath vs The Union Of India & 5 Ors
2026 Latest Caselaw 756 Tri

Tripura High Court

Smt. Kakali Debnath vs The Union Of India & 5 Ors on 18 February, 2026

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                           HIGH COURT OF TRIPURA
                                 AGARTALA
                             WP(C) No. 122 of 2025


      Smt. Kakali Debnath
                                                           ---- Petitioner(s)
                                         Versus
      The Union of India & 5 Ors.
                                                          ----Respondent(s)

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

Ms. Aradhita Debbarma, Adv.

For Respondent(s) : Mr. Bidyut Majumder, Dy. SGI.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order

18.02.2026

Mr. P Roy Barman, learned Sr. counsel assisted by Ms.

Aradhita Debbarma, learned counsel appears on behalf of the

petitioner, at this stage prays for filing an affidavit in support of

the claim of the petitioner.

Learned Dy. SGI Mr. Bidyut Majumder, is present on

behalf of the respondent.

List the matter on 11.03.2026.

In the meantime, the petitioner may file an affidavit in

support of his further contention, supplying copy to the other side.

JUDGE

SATABDI DUTTA Digitally signed by SATABDI DUTTA Date: 2026.02.19 16:19:53 +05'30'

Satabdi