Purnima Som (Baidya) vs The State Of Tripura & 3 Ors
2026 Latest Caselaw 1412 Tri

Tripura High Court

Purnima Som (Baidya) vs The State Of Tripura & 3 Ors on 11 March, 2026

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                                                        HIGH COURT OF TRIPURA
                                                              AGARTALA
                                                         WP(C) No. 119 of 2026
     Purnima Som (Baidya)
                                                                                        ---- Petitioner(s)
                                                                Versus
     The State of Tripura & 3 Ors.
                                                                                       ----Respondent(s)

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

Ms. Pallavi Debbarma, Adv.

For Respondent(s) : Mr. Pradyumna Gautam, Sr. GA. [

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 11/03/2026

Heard Learned Sr. Counsel Mr. P Roy Barman, assisted by Ms.

Pallavi Debbarma, Learned Counsel appearing on behalf of the petitioner.

Certain documents have been filed by the petitioner by way of an

affidavit.

Issue notice upon the respondents.

Learned Sr. GA Mr. P Gautam, appears on behalf of the

respondents No.1, 2 & 3 and accepts notice on behalf of the said

respondents, thus formal notice upon those respondents is waived.

The petitioner may take steps for service of notice upon the

respondent No.4 both by normal process and registered post with A/D or

speed post within 7(seven) days and file proof of service.

List the matter on 23.04.2026.

JUDGE

SATABDI DUTTA Digitally signed by SATABDI DUTTA Date: 2026.03.12 17:30:47 +05'30'

Satabdi