Smt. Payel Bhowmik vs The State Of Tripura And Others
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Tripura High Court

Smt. Payel Bhowmik vs The State Of Tripura And Others on 24 March, 2026

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                             HIGH COURT OF TRIPURA
                                   AGARTALA

                                   I.A. No.01 of 2025
                                In WP(C) No.531 of 2025

 Smt. Payel Bhowmik
                                                               ......Applicant(s).
                                       Versus
 The State of Tripura and others
                                                            ......Respondent(s)

For Applicant(s) : Mr. Purusuttam Roy Barman, Sr. Advocate.

Mr. Samarjit Bhattacharjee, Advocate.

For Respondent(s) : Mr. Bidyut Majumder, Deputy SGI.

Mr. Dipankar Sarma, Addl. G.A.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

Order

24/03/2026

Mr. Dipankar Sarma, learned Addl. G.A. has sought for an adjournment on the ground that Mr. Karnajit De, learned Addl. G.A., who is conducting the case is not available.

Considered.

List this matter on 06.04.2026.

JUDGE

MUNN Digitally signed by MUNNA SAHA

A SAHA 14:38:01 +05'30' Date: 2026.03.25

Dinashree