Babli Rani Das Vs State Of Tripura And Ors

Tripura High Court- Agartala 22 Jan 2024 IA 1 Of 2024 In Review Petition 2 Of 2024 (2024) 01 TP CK 0024
Bench: Single Bench

Judgement Snapshot

Case Number

IA 1 Of 2024 In Review Petition 2 Of 2024

Hon'ble Bench

Arindam Lodh, J

Advocates

A. Bhaumik, M. Debbarma

Judgement Text

Translate:

Arindam Lodh, J

Heard Mr. A. Bhaumik, learned counsel appearing for the applicant. Also heard Mr. M. Debbarma, learned Addl. G.A. appearing for the State-respondents.

Issue notice calling upon the respondents to show cause as to why the delay of 103 days in filing the connected review petition shall not be allowed as prayed for; and why such further or other orders shall not be passed as to this court may deem fit and proper.

Notice is made returnable within 6(six) weeks.

Since Mr. Debbarma, learned Addl.G.A. appears and accepts notice on behalf of all the respondents, no formal notice needs be issued.

List the matter on 04.03.2024.

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Case Metadata
  • Ck Citation: (2024) 01 TP CK 0024
  • Coram: Arindam Lodh, J
  • Bench: Single Bench
  • Advocates: A. Bhaumik, M. Debbarma
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