Purnima Som (Baidya) vs The State Of Tripura & 3 Ors
2026 Latest Caselaw 951 Tri

Tripura High Court

Purnima Som (Baidya) vs The State Of Tripura & 3 Ors on 23 February, 2026

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                           HIGH COURT OF TRIPURA
                                 AGARTALA
                            WP(C) No. 119 of 2026
      Purnima Som (Baidya)
                                                             ---- Petitioner(s)
                                       Versus
      The State of Tripura & 3 Ors.
                                                            ----Respondent(s)

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

Ms. Pallavi Debbarma, Adv.

For Respondent(s) : Mr. Kohinoor N Bhattacharjee, GA.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order

23.02.2026

Heard Learned Sr. counsel Mr. Purusuttam Roy

Barman, assisted by Ms. Pallavi Debbarma, learned counsel

appearing on behalf of the petitioner.

The petitioner is at liberty to submit the documents

within seven days.

List the matter on 11.03.2026.

JUDGE

SATABDI DUTTA Digitally signed by SATABDI DUTTA Date: 2026.02.23 17:41:30 +05'30' Satabdi