Tipperah Tea Corporation Ltd. Vs State Of Tripura And 5 Ors.

Tripura High Court- Agartala 16 Jan 2024 IA No. 3 Of 2023 In Writ Petition (C) No. 357 Of 2022 (2024) 01 TP CK 0017
Bench: Single Bench

Judgement Snapshot

Case Number

IA No. 3 Of 2023 In Writ Petition (C) No. 357 Of 2022

Hon'ble Bench

Arindam Lodh, J

Advocates

Suman Bhattacharya, S.S. Dey, A. Chakraborty, Samarjit Bhattacharjee

Judgement Text

Translate:

Arindam Lodh, J

Heard Mr. Suman Bhattacharya, learned counsel appearing for the applicant. Also heard Mr. S.S. Dey, learned Advocate General assisted by Mrs. A. Chakraborty, learned counsel appearing for respondent nos.1 to 5 and Mr. Samarjit Bhattacharjee, learned counsel appearing for respondent no.6.

Issue notice calling upon the respondents to show cause as to why the proposed amendment should not be allowed 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 on 02.02.2024.

Since all the respondents have already entered their appearance through their learned counsel, no formal notice is called for.

List the matter on 02.02.2024.

Copies of the amendment petition and the connected writ petition may be supplied to learned counsel appearing for the respondents.

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