Smt. Dipti Tripura vs The State Of Tripura & 2 Ors
2026 Latest Caselaw 1675 Tri

Tripura High Court

Smt. Dipti Tripura vs The State Of Tripura & 2 Ors on 17 March, 2026

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                       HIGH COURT OF TRIPURA
                             AGARTALA
                          WP(C).No.578 of 2025
    Smt. Dipti Tripura

                                                             ---- Petitioner(s)

                                           Versus


    The State of Tripura & 2 Ors.

                                                           ----Respondent(s)

For Petitioner(s) : Mr. Ishpa Chakma, Adv.

For Respondent(s) : Mr. Karnajit De, Addl. G.A.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order

17.03.2026

Learned Counsel for the petitioner, Ms. I. Chakma is

present.

Learned Addl. G.A., Mr. K. De appeared and sought

time to file counter-affidavit on behalf of the State-respondent

Nos.1 & 2.

Request is considered.

Notice upon respondent No.3 is duly served but none

appeared on behalf of the said respondent.

However, scope is given to the respondents to file

counter-affidavit, if any, on or before the next date.

List the matter on 18.06.2026.

JUDGE

PURNITA DEB Date: 2026.03.18 11:32:38 +05'30' Purnita