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Smt. Silpi Datta vs The State Of Tripura & Anr
2026 Latest Caselaw 2038 Tri

Citation : 2026 Latest Caselaw 2038 Tri
Judgement Date : 30 March, 2026

[Cites 0, Cited by 0]

Tripura High Court

Smt. Silpi Datta vs The State Of Tripura & Anr on 30 March, 2026

          2


                                                HIGH COURT OF TRIPURA
                                                      AGARTALA
                                                     WP(C) No. 186 of 2025
          Smt. Silpi Datta
                                                                                  ---- Petitioner(s)

                                                              Versus
          The State of Tripura & Anr.
                                                                                 ----Respondent(s)

For Petitioner (s) : Mr. Debesh Chandra Roy, Adv. For Respondent(s) : Mr. Kohinoor N Bhattacharyya, GA.

Mr. Partha Sarathi Roy, Adv. [

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 30/03/2026

At the request of Mr. Debesh Chandra Roy, Learned Counsel

appearing for the petitioner to file additional affidavit, list the matter on

22.06.2026.

Mr. Partha Sarathi Roy, Learned Counsel is present on

behalf of the respondents.

JUDGE

SATABDI DUTTA Digitally signed by SATABDI DUTTA Date: 2026.03.31 15:24:18 +05'30'

Satabdi

 
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