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Smt. Ajita Tripura (Debbarma) vs The State Of Tripura And 2 Others
2026 Latest Caselaw 86 Tri

Citation : 2026 Latest Caselaw 86 Tri
Judgement Date : 19 January, 2026

[Cites 0, Cited by 0]

Tripura High Court

Smt. Ajita Tripura (Debbarma) vs The State Of Tripura And 2 Others on 19 January, 2026

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                                   HIGH COURT OF TRIPURA
                                         AGARTALA
                                      WP(C) No.24 of 2025
         Smt. Ajita Tripura (Debbarma)
                                                                  ---Petitioner(s)
                                             Versus

         The State of Tripura And 2 Others
                                                               ----Respondent(s)

For Petitioner(s) : Mr. Elembrok Debbarma, Adv.

Mr. Akbar Debbarma, Adv. For Respondent(s) : Mr. Kohinoor N. Bhattacharjee, G.A.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 19/01/2026

Heard both the sides.

Judgment is reserved.

JUDGE

Amrita

AMRITA DEB AMRITA DEB Date: 2026.01.20 16:20:18 +05'30'

 
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