Smt. Memau Mog vs The State Of Tripura & 7 Ors
2026 Latest Caselaw 1247 Tri

Tripura High Court

Smt. Memau Mog vs The State Of Tripura & 7 Ors on 7 March, 2026

                                 HIGH COURT OF TRIPURA
                                                 AGARTALA

                                         WP(C) 564 OF 2025

 Smt. Memau Mog                                                               --- Petitioner.
                                                     Versus

 The State of Tripura & 7 Ors.                                               --- Respondents.


 For the Petitioner                              :   Mr. Samarjit Bhattacharjee, Advocate.
                                                     Ms. S. Debbarman, Advocate.

 For the Respondents                             :   Ms. Pinki Chakraborty, Advocate.
                                                     Mr. Prabir Saha, Advocate.
                                                     Mr. Agniva Chakraborty, Advocate.


                     HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

                                                     ORDER

07.03.2026

Learned counsel, Mr. S. Bhattacharjee for the petitioner submits that they are not pressing the writ petition as during pendency of this petition, the pension of the petitioner has been released.

In view of above, the writ petition is dismissed being not pressed.

JUDGE

SANJAY GHOSH Digitally signed by SANJAY GHOSH Date: 2026.03.07 17:44:14 +05'30'

Sanjay