Smt. Biva Thapa vs The State Of Tripura & 6 Ors
2026 Latest Caselaw 1233 Tri

Tripura High Court

Smt. Biva Thapa vs The State Of Tripura & 6 Ors on 7 March, 2026

                                     HIGH COURT OF TRIPURA
                                                 AGARTALA

                                             WP(C) 516 OF 2025

    Smt. Biva Thapa                                                         --- Petitioner.
                                                     Versus

    The State of Tripura & 6 Ors.                                        --- Respondents.


    For the Petitioner                           :   Ms. S. Debbarma, Advocate.

    For the Respondents                          :   Mr. D. Sarma, Addl. G.A.
                                                     Mr. D.J. Saha, Advocate.

                         HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

                                                     ORDER

07.03.2026

Learned counsel, Mr. D.J.Saha has sought for 7(seven) days' time to file counter affidavit again.

Seven days' time is allowed.

Respondent Nos. 2 and 3 shall submit counter affidavit within seven days along with cost as ordered earlier, failing which no further scope will be given.

List the matter on 17.03.2026.

JUDGE

SANJAY GHOSH Digitally signed by SANJAY GHOSH Date: 2026.03.07 17:43:04 +05'30'

sanjay

Sanjay