Smt. Sumitra Karmakar (Saha) And ... vs The State Of Tripura And 2 Others
2026 Latest Caselaw 1383 Tri

Tripura High Court

Smt. Sumitra Karmakar (Saha) And ... vs The State Of Tripura And 2 Others on 11 March, 2026

                                           Page 1 of 1


                                  HIGH COURT OF TRIPURA
                                         AGARTALA
                                     WP(C) No.689 of 2025
         Smt. Sumitra Karmakar (Saha) and Another
                                                                    ---Petitioner(s)
                                            Versus

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

For Petitioner(s) : Mr. Purusuttam Roy Barman, Sr. Adv.

Mr. Kawsik Nath, Adv.

For Respondent(s) : Mr. Karnajit De, Addl. G.A.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 11/03/2026

Learned Senior Counsel, Mr. P. Roy Barman assisted by

Learned Counsel, Mr. K. Nath is present for the petitioners.

Learned Addl. G.A., Mr. K. De is present for the respondents.

Pleadings are complete.

List the matter on 25.05.2026 for final hearing.

                                                                       JUDGE




Amrita

AMRITA      Digitally signed by
            AMRITA DEB

DEB         Date: 2026.03.11
            17:25:34 +05'30'