Smt. Smriti Rani Acharjee vs Sri Tapash Ray
2026 Latest Caselaw 1785 Tri

Tripura High Court

Smt. Smriti Rani Acharjee vs Sri Tapash Ray on 20 March, 2026

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                                       HIGH COURT OF TRIPURA
                                             AGARTALA
                                          Cont.Cas(C) No.47 of 2025
Smt. Smriti Rani Acharjee
                                                                           ......... Petitioner(s);
                                   Versus
Sri Tapash Ray, IAS, Secretary & others
                                                                          .........Respondent(s)

Cont.Cas(C) No.48 of 2025 Smt. Swapna Deb (Debnath) ......... Petitioner(s);

Versus Sri Tapash Ray, IAS, Secretary & others .........Respondent(s) For Petitioner(s) : Mr. Samar Das, Advocate. For Respondent(s) : Mr. Mangal Debbarma, Addl. G.A. HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

Order 20/03/2026

Admit both the Contempt Cases against all the respondents.

Since the previous order recording the offer of payment contained

in the memorandum dt.10.12.2025 of the Directorate of Social Welfare and

Social Education, Agartala, Tripura, has still not been complied with in spite of

assurance given by the counsel for the respondents on that day that payment

would be made shortly, notice in Form 1 be issued to all the respondents.

List both the matters on 24.04.2026.

(S. DATTA PURKAYASTHA, J) (M.S. RAMACHANDRA RAO, CJ)

Pijush/ PIJUSH KANTI NAG Digitally signed by PIJUSH KANTI NAG Date: 2026.03.20 12:20:01 +05'30'