Debabrata Barman & Ors. Vs State Of Tripura
.... . I have also heard Mr. S. Ghosh, learned Addl. P.P who has strongly objected to grant anticipatory bail to the applicants/accused persons. Having taken note of the FIR and the submission of learned counsel appearing for the accused persons, I deem it fit to direct the accused persons ...
Tripura High Court- Agartala
Deputy Chief Engineer (Construction-1) Vs Sima Das Malakar And Anr.
.... rned Deputy SGI appearing for the appellant-applicant. It is seen from the record that notices were issued and proof of service is yet to be received. Therefore, Registry is directed to list this matter once the proof of service is received. Meanwhile the appellant-applicant is also at ...
Tripura High Court- Agartala
Sabitri Rani Das And 3 Ors. Vs State Of Tripura And 5 Ors.
.... Arindam Lodh, J Mr. A.K. Pal, learned counsel appearing for the petitioners has sought for an adjournment to file affidavit by way of rejoinder. Prayer stands allowed. List the matter on 21.05.2024 . ...
Tripura High Court- Agartala
Rakesh Kumar Saha And 8 Ors. Vs State Of Tripura And 6 Ors.
.... and/or as to why such further order or other orders should not be passed as to this court may seem fit and proper. Notice is made returnable within 6(six) weeks. Since Mr. Bhattacharyya, learned GA appears and accepts notice on behalf of respondent no.1, Mr. B. Pal, learned counsel app ...
Tripura High Court- Agartala
Subhas Paul Vs State Of Tripura And 4 Ors.
.... notice calling upon the respondents to show cause as to why a rule should not be issued as prayed for; and/or as to why such further order or other orders should not be passed as to this court may seem fit and proper. Notice is made returnable within 6(six) weeks. Since all the respon ...
Tripura High Court- Agartala
Kuntal Das Vs State Of Tripura And 4 Ors.
.... on the respondents to show cause as to why a rule should not be issued as prayed for; and/or as to why such further order or other orders should not be passed as to this court may seem fit and proper. Notice is made returnable within 6(six) weeks. Since all the respondents have already ...
Tripura High Court- Agartala
Anindya Sarkar Vs Tripura University And 2 Ors.
.... Arindam Lodh, J Mr. S. Saha, learned counsel appearing for respondents-Tripura University has sought for an adjournment to file additional counter affidavit. Prayer stands allowed. List the matter on 24.05.2024 . ...
Tripura High Court- Agartala
Prof. Dr. Kamallakant Sharma Vs Union Of India And 3 Ors.
.... appears for respondent-University i.e. respondent No.3 and submits that they have filed their counter affidavit. Also heard Mr. B. Majumder, learned Deputy SGI appearing for Union-respondent and Mr. K. De, learned Addl. G.A. appearing for the State-respondent. It is seen from the record th ...
Tripura High Court- Agartala
Arju Prasad Chakraborty & 3 Ors. Vs State Of Tripura & 4 Ors.
.... heard Mr. S. S. Dey, learned Advocate General substantially over the facts and to some extent the legal aspects involved in the present batch of writ petitions. Learned Advocate General has raised the maintainability of this batch of writ petitions and also has drawn attention of this Court ...
Tripura High Court- Agartala
Mantu Ghosh And 3 Ors. Vs State Of Tripura And 3 Ors.
.... Arindam Lodh, J Mr. Raju Datta, learned counsel appearing for respondents-TPSC has sought for an adjournment to file additional counter affidavit. Prayer stands allowed. List the matter on 22.04.2024 . ...
Tripura High Court- Agartala
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