Smt. Pushpa Rani Tripura vs The State Of Tripura And Others
2026 Latest Caselaw 1664 Tri

Tripura High Court

Smt. Pushpa Rani Tripura vs The State Of Tripura And Others on 17 March, 2026

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                                                       HIGH COURT OF TRIPURA
                                                             AGARTALA
                                                           WP(C) No.47 of 2026

Smt. Pushpa Rani Tripura
                                                                                            ...... Petitioner (s);
                                                               VERSUS

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

For Petitioner (s) : Mr. Rishiraj Nath, Advocate, Mr. Pujan Biswas, Advocte.

For Respondent(s) : Mr. Dulal Ch. Saha, Advocate, Mr. A. K. Reang, Advocate.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA _O_R_D_E_R_

17/03/2026

Mr. Dulal Ch. Saha, learned counsel, for respondent nos.1 & 3

submits that counter-affidavit has already been submitted.

Mr. A. K. Reang, learned counsel, appears for the respondent

nos.2 & 4 and prays for time to submit counter-affidavit.

Four weeks' time is granted.

List the matter after four weeks.

JUDGE

Munna MUNNA SAHA

Date: 2026.03.18 17:41:34 +05'30'