Smt. Anita Saha vs The State Of Tripura And Others
2026 Latest Caselaw 1534 Tri

Citation : 2026 Latest Caselaw 1534 Tri
Judgement Date : 13 March, 2026

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Tripura High Court

Smt. Anita Saha vs The State Of Tripura And Others on 13 March, 2026

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                               HIGH COURT OF TRIPURA
                                     AGARTALA

                                    WP(C) No.733 of 2024

Smt. Anita Saha
                                                                ......Petitioner(s).
                                       Versus
The State of Tripura and others
                                                              ......Respondent(s).

For Petitioner (s) : Mr. K.L. Debbarma, Advocate.

For Respondent(s) : None.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

Order

13/03/2026

Mr. K.L. Debbarma, learned counsel appearing for the petitioner has sought for an adjournment with intimation to the other side.

Considerd.

List this matter on 23.03.2026.

JUDGE

SUJAY Digitally signed by SUJAY GHOSH

GHOSH Date: 2026.03.13 17:51:28 +05'30'

Dinashree