Manik Dasgupta Vs State Of Tripura & Others
.... ed this Court. It is submitted that the respondents may be directed to reconsider the prayer of the petitioner in accordance with law also taking into account the decisions on the point and the relevant notifications of the State Government. Mr. Kohinoor N. Bhattacharyya, learned Government ...
Tripura High Court- Agartala
Pritam Dey & Others Vs State Of Tripura & Others
.... representation of the petitioners and pass appropriate order in light of the memorandum dated 17.12.2023. According to the petitioners, the instant case is also covered by the judgment and order dated 06.01.2021 passed in WP(C) No.234/2020 and other batch matters wherein this Court extended bene ...
Tripura High Court- Agartala
Surajit Chanda & Others Vs State Of Tripura & Others
.... ndents to consider the representation of the petitioners and pass appropriate order in light of the memorandum dated 17.12.2023. According to the petitioners, the instant case is also covered by the judgment and order dated 06.01.2021 passed in WP(C) No.234/2020 and other batch matters wherein t ...
Tripura High Court- Agartala
Ashim Majumder & Others Vs State Of Tripura & Others
.... resentation of the petitioners and pass appropriate order in light of the memorandum dated 17.12.2023. According to the petitioners, the instant case is also covered by the judgment and order dated 06.01.2021 passed in WP(C) No.234/2020 and other batch matters wherein this Court extended benefit ...
Tripura High Court- Agartala
Mantu Ghosh & 3 Ors. Vs State Of Tripura & 3 Ors.
.... he question papers and the answer keys earlier, will not be included in the said new Committee of Experts and in the meantime, the main examination scheduled to be held on 3rd, 4th and 5th May, 2024 shall be deferred till the correctness of the disputed questions and the answer keys are re-evalua ...
Tripura High Court- Agartala
Kaushik Majumder & 4 Ors. Vs State Of Tripura & 3 Ors.
.... he question papers and the answer keys earlier, will not be included in the said new Committee of Experts and in the meantime, the main examination scheduled to be held on 3rd, 4th and 5th May, 2024 shall be deferred till the correctness of the disputed questions and the answer keys are re-evalua ...
Tripura High Court- Agartala
Shyamal Sarkar & Another Vs Subhash Debnath
.... rmination of the real controversies in the suit. It also appears that if the proposed amendment is allowed then the nature and character of this suit will not be changed. Thus considering the facts and circumstances of this case and also considering the spirit of the judgment dated 08.05.20 ...
Tripura High Court- Agartala
Niranjan Roy Vs State Of Tripura
.... copy of the order was obtained. Steps were taken by the applicant by approaching the learned counsel in this Court for preparing and drafting the memo of appeal. The appeal has been filed with a delay of 71 days which is not deliberate. As such, he submits that even as per the ratio rendered in ...
Tripura High Court- Agartala
Pintu Chowdhury Vs Union Of India And Ors.
.... as prayed for an adjournment. Learned senior counsel for the appellant has further submitted that the impugned order has already been stayed by this Court. In view of this, this Court has reluctantly adjourned the case for today. List the matter on 09.05.2024 . It is made clear that i ...
Tripura High Court- Agartala
Minakshi Tripura & 4 Ors. Vs State Of Tripura And 3 Ors.
.... ndents-State. 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 30.05.2024. Since Mr. K ...
Tripura High Court- Agartala
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