Nripendra Das & Ors. Vs State Of Tripura & Ors.
.... ected to consider the representations of the petitioners in accordance with law and grant the aforesaid benefits. He also relies upon the case of Sri Dilip Shil & others versus The State of Tripura & others in WP(C) No.722 of 2022 wherein pursuant to the order dated 17.03.2023 passed b ...
Tripura High Court- Agartala
Umacharan Namasudra Vs Harendra Nath & Ors.
.... g witnesses. On the said date, the plaintiff did not file any document or examination-in-chief of any other witness and that stage was closed. Thereafter, on 28.07.2022 the plaintiff filed some more documents in the case without any supportive application. On that date, cross-examination of the ...
Tripura High Court- Agartala
Raja Pal Vs Bandita Chakraborty (Paul) & Ors.
.... e. The learned trial Court upon hearing the plaintiff and upon consideration of the averments in the said application, however, was of the opinion that no order could be passed under Sections 2 and 3 of the Partition Act since only preliminary decree has been passed declaring the shares of the p ...
Tripura High Court- Agartala
Basana Khatun Alias Basana Begam Vs Rabiul Hossain, S/O. Late Abdul Gafur, Village-Boxnagar (Mullamura), P.S.-Kalam Choura, Sub-Division-Sonamura, District-Sepahijala & Ors.
.... der Article 227 of the Constitution of India. 3. Mr. T.D. Majumder, learned senior counsel for the petitioner, has pointed out from the final decree prepared on 13.06.2017 that though the name of the deceased defendant No.6 was inadvertently reflected therein but in the schedule of partitio ...
Tripura High Court- Agartala
Kausik Bhattacharya Vs State Of Tripura & 5 Ors.
.... he intends to file written objection in the instant IA as well as counter affidavit in the main writ petition. Considered the submission of both sides. Written objection may be filed by the next date. Meanwhile the operation of impugned letter dated 30.04.2024 of Deputy Director, ...
Tripura High Court- Agartala
Joydeep Charkaborty & 4 Ors. Vs Union Of India & 5 Ors.
.... m Lodh, J Learned Deputy SGI appearing for the respondents-Union of India has sought for an accommodation to file counter affidavit. Prayer stands allowed as a last chance. List the matter on 16.08.2024. It is made clear that if selection is made by this time it will be sub ...
Tripura High Court- Agartala
Dr. Rajat Ghosh Vs Tripura University & 6 Ors.
.... for respondents-Tripura University. Respondent no. 6- UGC has not been represented till today though notice has been duly served upon respondent no. 6. Learned counsel for the parties have submitted that the matter may be admitted and be listed for hearing. Accordingly, admit. ...
Tripura High Court- Agartala
Sanjit Roy Vs State Of Tripura
.... submits that the arrest of the accused is necessary for the purpose of investigation. He has produced the case diary before this court. Learned Additional PP has further submitted that another case was registered against the present applicant bearing NCC PS case no. 33 of 2024 under Sections 14 ...
Tripura High Court- Agartala
Uttam Kumar Paul, Son Of Late Sukumar Paul Vs State Of Tripura, Represented By The Principal Secretary, Department Of Power, New Secretariat Complex, Khejur Bagan, P. O. Secretariat S. O., P. S. New Capital Complex, District - West Tripura, Pin - 799010 & Ors.
.... decide representation of the petitioner in accordance with law. Petitioner being aggrieved by the order of rejection dated 02.05.2024 (Annexure-6) has approached this Court. [3] Mr. D.C. Saha, learned counsel for the petitioner has relied upon the judgment rendered by the division bench o ...
Tripura High Court- Agartala
Bikash Majumder & Ors. Vs State Of Tripura, Represented By Its Principal Secretary, School Education Department, Government Of Tripura, P.O -Secretariat, P.S New Capital Complex, District -West Tripura, Pin - 799010. & Ors.
.... had to approach this Court for relief. [3] Mr. A. Bhaumik, learned counsel for the petitioners, submits that the respondents may be directed to consider the representation of the petitioners in accordance with law and grant the aforesaid benefits. He also relies upon the case of Sri Dili ...
Tripura High Court- Agartala
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
