Rituparna Roy Vs State Of Tripura And 2 Others

Tripura High Court- Agartala 22 Dec 2023 Writ Petition (C) 792 Of 2023 (2023) 12 TP CK 0036
Bench: Single Bench

Judgement Snapshot

Case Number

Writ Petition (C) 792 Of 2023

Hon'ble Bench

Arindam Lodh, J

Advocates

D. Datta

Judgement Text

Translate:

Arindam Lodh, J

Heard Mr. D. Datta, learned counsel for the petitioner.

Issue Notice calling upon the respondents to show cause as to why a Rule shall not be issued, as prayed for; and/or why such further and other order(s) shall not be passed as to this Court may deem fit and proper.

Notice is made returnable on 05.02.2024.

The petitioner shall take steps for service of notice upon the respondents within 6 (six) weeks by registered post with AD.

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Case Metadata
  • Ck Citation: (2023) 12 TP CK 0036
  • Coram: Arindam Lodh, J
  • Bench: Single Bench
  • Advocates: D. Datta
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