Smt. Purnima Debnath (Das) vs The State Of Tripura And 4 Ors
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Tripura High Court

Smt. Purnima Debnath (Das) vs The State Of Tripura And 4 Ors on 6 March, 2026

                                                           HIGH COURT OF TRIPURA
                                                                 AGARTALA

                                                               WP(C)No.474 of 2025


 Smt. Purnima Debnath (Das)
                                                                                                 ....Petitioner(s)
                                                                       Versus

 The State of Tripura and 4 ors.
                                                                                               ....Respondent(s)

For Petitioner(s) : Mr. S.Rn.Chakrborty, Advocate.

For Respondent(s) : Mr. Dipankar Sarma, Addl.GA.

=B=E=F=O=R=E=

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

=O=R=D=E=R=

06.03.2026

Ld. Counsel, Mr. S. Rn. Chakraborty has sought for adjournment on behalf of Ld. Counsel of the petitioner, Mr. A.K.Pal on the ground that Ld. Counsel is out of state.

Considered.

List the matter after 4 weeks.

JUDGE

MUNNA SAHA SAHA Date: 2026.03.06 15:51:15 +05'30'

Saikat Sarma