Smti. Nandita Chakraborty vs The State Of Tripura & 3 Ors
2026 Latest Caselaw 1516 Tri

Tripura High Court

Smti. Nandita Chakraborty vs The State Of Tripura & 3 Ors on 13 March, 2026

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                                       HIGH COURT OF TRIPURA
                                             AGARTALA
                                         WP(C) No.20 of 2026
       Smti. Nandita Chakraborty
                                                                         ---- Petitioner(s)
                                                Versus
       The State of Tripura & 3 Ors.
                                                                        ----Respondent(s)

For Petitioner(s) : Mr. Dulal Chandra Saha, Adv. For Respondent(s) : Mr. Mangal Debbarma, Addl. G.A. [

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 13/03/2026

Learned Counsel, Mr. Dulal Chandra Saha is present on behalf of

the petitioner.

Learned Addl. G.A., Mr. Mangal Debbarma appeared on behalf of

the respondents-State and sought for some accommodation to file counter

affidavit.

Request is considered as last chance.

List the matter on 25.05.2026.

JUDGE

Snigdha SNIGDHA Digitally signed by SNIGDHA DAS

DAS Date: 2026.03.13 17:31:55 +05'30'