Sima Rani Das & Ors. Vs Ranadhir Das & Ors.
.... respondent No.4(a) postal tracking report shows that item was delivered. It is also indicated in the report of the Registry that there is no specific information of service of notice upon respondents No.3(c) and 3(b). Notice of respondents No.3(c) and 3(b) be sent again by usual process of ...
Tripura High Court- Agartala
Usharanjan Das & Ors Vs Sadananda Das & Ors.
.... S. Datta Purkayastha, J Heard Mr. D.K. Daschaudhury, learned counsel appeared for the appellants. As per note of the Registry, notice upon all the respondents has been served except respondent No.9(i) who is reported to be dead. Appellants are to take step by the next date. ...
Tripura High Court- Agartala
Ashit Das & Ors. Vs State Of Tripura & Others
.... e Hon'ble High Court of Tripura, the teachers who entered into service having acquired B.Ed. degree prior to the date of appointment even after 01-01-2009 shall be granted one increment in terms of Rule 13(1)(ii) of ROP,2009 up to the publication of Recruitment Rules, 2014 i.e 24-11-2014 and in ...
Tripura High Court- Agartala
Ashoke Dutta Vs State Of Tripura & Others
.... tification dated 31.12.2021, the petitioner was promoted to the post of TES Grade V(A) (Civil) as he belongs to UR (PH Locomotor). Under TES Service Rules, an engineer will be considered for promotion to Grade IV after completion of 3(three) years of minimum service in the post of Grade V(A ...
Tripura High Court- Agartala
Sanjib Das Vs State Of Tripura
.... application stands withdrawn as urged by learned counsel appearing for the accused-applicant. The accused-applicant is directed to surrender within a period of 72 hours. On such surrender, learned Magistrate may dispose of the bail application considering the ingredients of the offence. ...
Tripura High Court- Agartala
Beauti Akhtar For And On Behalf Of Accused Abu Chalam Bhuiya Vs State Of Tripura
.... GMENTTAG-JUDGMENT Arindam Lodh, J When the matter is taken up for hearing, Mr. S. Bhattacharjee, learned counsel appearing for the applicant submits that he wants to withdraw the instant bail application. Prayer stands allowed. Accordingly, the instant bail application is d ...
Tripura High Court- Agartala
Raju Sarkar And Anr. Vs State Of Tripura
.... tigated the case and in the forwarding report, I have noticed that the present applicants had been arrested only on the ground that they did not protest the incident. It is further mentioned in the forwarding report submitted by the Investigating Officer that the applicants did not report the in ...
Tripura High Court- Agartala
Aparna Rudra Paul And Anr. Vs Sipra Das And Anr.
.... thin a week from today. The connected appeal is admitted to be heard on merit. Meanwhile, the operation of the judgment and decree dated 17.12.2022 and 22.12.2022 respectively, passed by the learned Civil Judge (Jr. Division), Court No.2, Khowai, Tripura in Title Suit No.11 of 2016 and ...
Tripura High Court- Agartala
Aparna Rudra Paul And Anr. Vs Sipra Das And Anr.
.... s of law: (i) Whether right to sue survived in favour of the plaintiff-respondents alone after the death of Pijush Kanti Das . (ii) Whether the judgment of both the learned trial court and the first appellate court are perverse at law . Call for the records. Notice be issue ...
Tripura High Court- Agartala
Gopal Debnath Vs Lrs. Of Lt. Nabadwip Chandra Das And Lt. Nandi Rani Das, Sri Babul And Ors.
.... S. Datta Purkayastha, J Learned counsel, Mr. D.K. Das Choudhury appearing for the appellant on the ground of his illness has sought for an accommodation with consent of the other parties. Last chance is given. List this matter on 06.11.202 ...
Tripura High Court- Agartala
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