Smt. Swapna Saha vs The State Of Tripura And Ors
2026 Latest Caselaw 1413 Tri

Tripura High Court

Smt. Swapna Saha vs The State Of Tripura And Ors on 11 March, 2026

                                                          HIGH COURT OF TRIPURA
                                                              AGARTALA

                                                            W.P.(C) No.154 of 2026

                          Smt. Swapna Saha
                                                                                             ..... Petitioner(s)
                                                                     -Versus-
                          The State of Tripura and Ors.
                                                                                         ........Respondent(s)

                          For the Petitioner (s)                 :
                                                           Mr. P. Roy Barman, Sr. Adv.
                                                           Ms. S. R. Das, Adv.
                          For the Respondent(s)       :    Mr. A. Chakraborty, Adv.
                                        HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA
                                                                       ORDER

11.03.2026

Heard Mr. P. Roy Barman, learned senior counsel assisted by Ms. S.R. Das, learned counsel appearing for the petitioner.

None is present for the respondent Nos.1 to 5.

Mr. A. Chakraborty, learned counsel appears for the respondents No.6 &

It is submitted by the learned counsel for the petitioner that the copy of the writ petition along with its annexures are already furnished to the learned G.A.

The respondents may file their counter affidavit within 4[four] weeks.

List this matter thereafter.

JUDGE

SUJAY GHOSH Digitally signed by SUJAY GHOSH Date: 2026.03.11 18:00:58 +05'30'

Sujay