Smt. Anjana Debbarma vs The State Of Tripura And Others
2026 Latest Caselaw 134 Tri

Tripura High Court

Smt. Anjana Debbarma vs The State Of Tripura And Others on 30 January, 2026

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                              HIGH COURT OF TRIPURA
                                    AGARTALA

                                    WP(C) No.204 of 2025

 Smt. Anjana Debbarma
                                                                    ......Petitioner(s).
                                       Vs.
 The State of Tripura and others
                                                                ......Respondent(s).

For Petitioner (s) : Ms. Ispa Chakma, Advocate.

For Respondent(s) : Mr. Kohinoor N. Bhattacharyya, G.A.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

Order

30/01/2026

With consent of other side Mr. Kohinoor N. Bhattacharyya, learned G.A. appearing for the State-respondents has sought for an adjournment.

Considered.

List this matter in its usual course after 4(four) weeks.

JUDGE

SUJAY Digitally signed by SUJAY GHOSH

GHOSH 17:06:05 +05'30' Date: 2026.01.30

Dinashree