Smt. Kakali Debnath vs The Union Of India & 5 Ors
2026 Latest Caselaw 1417 Tri

Tripura High Court

Smt. Kakali Debnath vs The Union Of India & 5 Ors on 11 March, 2026

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                                                           HIGH COURT OF TRIPURA
                                                                 AGARTALA
                                                            WP(C) No. 122 of 2025
     Smt. Kakali Debnath
                                                                                             ---- Petitioner(s)
                                                                   Versus
     The Union of India & 5 Ors.
                                                                                           ----Respondent(s)

For Petitioner(s) : Ms. Aradhita Debbarma, Adv. For Respondent(s) : Mr. Bidyut Majumder, Dy. SGI. [

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

Learned Counsel Ms. Aradhita Debbarma, is present for the

petitioner.

Learned Dy. SGI Mr. Bidyut Majumder, appeared for the

respondents and sought time to take necessary instructions against the

medical reports submitted by the petitioner.

Considered.

List the matter on 01.04.2026.

JUDGE

SATABDI DUTTA Digitally signed by SATABDI DUTTA Date: 2026.03.12 17:31:36 +05'30'

Satabdi