Smt. Rina Deb vs The State Of Tripura And Others
2026 Latest Caselaw 1668 Tri

Tripura High Court

Smt. Rina Deb vs The State Of Tripura And Others on 17 March, 2026

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                                               HIGH COURT OF TRIPURA
                                                     AGARTALA
                                                       WP(C) No.245 of 2025

Smt. Rina Deb
                                                                                      ...... Petitioner (s);
                                                           VERSUS

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

For Petitioner (s) : Mr. Arjun Acharjee, Advocate. For Respondent(s) : Mr. K De, Addl. G.A., Mr. Dhruba Jyoti Saha, Advocate.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA _O_R_D_E_R_

17/03/2026

Mr. Dhurba Jyoti Saha, learned counsel for the respondent nos.2

to 5 submits that the counter-affidavit is already ready and by the course of

the day, it will be submitted along with cost.

Considered the submission.

One day time is allowed to submit the counter-affidavit with cost.

List the matter on 19.03.2026.

JUDGE

Munna MUNNA SAHA

Date: 2026.03.18 17:42:08 +05'30'