- vs -
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Tripura High Court

- vs - on 31 March, 2026

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                                                              HIGH COURT OF TRIPURA
                                                                _A_G_A_R_T_A_L_A_
                                                               WP(C)(PIL) No. 03 of 2024

                           Court on its own motion
                                                                     -V E R S U S-

                           The Setretary, Ministry of Health & Family Welfare & others
                           .

.......Respondent(s) For Petitioner(s) : Mr. Sankar Lodh, Amicus Curiae, Ms. Aradhita Debbarma, Amicus Curiae, For Respondent(s) : Mr. S M Chakraborty, Advocate General, Mr. Bidyut Majumder, Dy. SGI, Mr. Kohinoor N Bhattacharyya, G.A, Mrs. Pinki Chakraborty, Advocate.

HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO HON'BLE MR. JUSTICE BISWAJIT PALIT

=O=R=D=E=R= 31.03.2026

The suggestions of the Amicus Curiae have been perused by

this Court.

We understand that the copy of the said suggestions have been

given to the learned Advocate General who is appearing on behalf of the

State Government.

He seeks time to place the suggestions before the concerned

officials for consideration and implementation, if found suitable.

Therefore, list the matter on 05.05.2026.

(BISWAJIT PALIT, J) (M.S. RAMACHANDRA RAO, CJ)

Manti D/B

SIDDHARTHA LODH LODH Date: 2026.03.31 13:35:57 +05'30'