Smt. Bina Debbarma (Choudhury) And ... vs Bharat Sanchar Nigam Limited (Bsnl) And ...
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Tripura High Court

Smt. Bina Debbarma (Choudhury) And ... vs Bharat Sanchar Nigam Limited (Bsnl) And ... on 9 March, 2026

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                                HIGH COURT OF TRIPURA
                                      AGARTALA

                                      WP(C) No.677 of 2025

Smt. Bina Debbarma (Choudhury) and another
                                                                      ......Petitioner(s).
                                         Versus
Bharat Sanchar Nigam Limited (BSNL) and others
                                                                 ......Respondent(s).

For Petitioner (s) : Mr. Agniva Chakrabarti, Advocate.

For Respondent(s) : Mr. Ratan Datta, Advocate.

Ms. S. Nag, Advocate.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

Order

09/03/2026

Ms. S. Nag, learned counsel has again sought for time to submit counter-affidavit for respondent Nos.1 & 2 within 2(two) weeks'.

Mr. Agniva Chakrabarti, learned counsel for the petitioner, submits that within a short period he will take necessary steps for correction of the identity of respondent No.2.

No service return in respect of notice of respondent No.3.

Issue fresh notice upon respondent No.3 by registered post with A/D and also through regular process of the Court.

Petitioner will submit processes within 1(one) week.

List this matter after 4(four) weeks'.

Meanwhile, respondent Nos.1 & 2 will submit counter-affidavit.

JUDGE

MUNN Digitally signed by MUNNA SAHA

A SAHA 18:02:41 +05'30' Date: 2026.03.10

Dinashree