Smt. Biva Thapa vs The State Of Tripura And Others
2026 Latest Caselaw 1657 Tri

Tripura High Court

Smt. Biva Thapa vs The State Of Tripura And Others on 17 March, 2026

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                                                         HIGH COURT OF TRIPURA
                                                               AGARTALA
                                                             WP(C) No.516 of 2025

Smt. Biva Thapa
                                                                                           ...... Petitioner (s);
                                                                 VERSUS

The State of Tripura and others
                                                                                         ...... Respondent(s);

For Petitioner (s) : Ms. Aradhita Debbarma, Advocate. For Respondent(s) : Mr. Dhruba Jyoti Saha, Advocate, Mr. K. Deb, Advocate.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA _O_R_D_E_R_

17/03/2026

Learned counsel, Mr. Dhurba Jyoti Saha, prays for one day time

to submit counter-affidavit along with application for relaxation of cost and

thereafter the prayer for relaxation of cost may be decided on merit.

Considered.

One day time is granted.

List the matter on 19.03.2026.

JUDGE

Munna MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2026.03.18 17:43:54 +05'30'