Parbati Sarkar Vs State Of Tripura And 2 Ors
.... challenging the order of cancellation of SC certificate in favour of them which were allowed by this Court. The respondents-State preferred intra-court appeal which was also dismissed. Thereafter, the respondents-State preferred SLP before the Hon’ble Supreme Court. It is submitted that t ...
Tripura High Court- Agartala
Babul Chandra Das Vs State Of Tripura And 8 Ors.
.... Arindam Lodh, J Mr. Kohinoor N. Bhattacharyya, learned GA for respondents no.1 to 8 and Mr. Alik Das, learned counsel for respondent no.9 have sought for an adjournment to file counter affidavit. Prayer stands allowed. List the matter on 10.0 ...
Tripura High Court- Agartala
Arun Das Vs State Of Tripura And 9 Ors.
.... Arindam Lodh, J Mr. Kohinoor N. Bhattacharyya, learned GA for respondents no.1 to 9 and Mr. D.C. Roy, learned counsel for respondent no.10 have sought for an adjournment to file counter affidavit. Prayer stands allowed. List the matter on 10.0 ...
Tripura High Court- Agartala
Kriti Sundar Sarkar And 17 Ors. Vs State Of Tripura And 5 Ors.
.... Arindam Lodh, J Mr. Kohinoor N. Bhattacharyya, learned GA for the respondents-State has sought for an adjournment to file counter affidavit. Prayer stands allowed. List the matter on 10.05.2024 . ...
Tripura High Court- Agartala
Prasad Biswas Vs State Of Tripura And 7 Ors.
.... earing for the respondent-TPSC. Issue notice calling upon the respondents to show cause as to why a rule should not be issued 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 with ...
Tripura High Court- Agartala
Swarupananda Ashrama @ Ayachak Ashrama And Anr. Vs State Of Tripura And 4 Ors.
.... appearing for the petitioners. Also heard Mr. Kohinoor N. Bhattacharyya, learned GA appearing for the respondents-State. Mr. Bhattacharyya, learned GA has sought for an adjournment to file a short affidavit. Mr. Bhattacharyya, learned GA has also informed this Court that he will take ...
Tripura High Court- Agartala
Anindya Sarkar Vs Tripura University And 2 Ors.
.... espondents to show cause as to why a rule should not be issued 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 15.04.2024. Since all the respondents have already entered their ...
Tripura High Court- Agartala
Sishu Ranjan Bhadra Vs State Of Tripura And 4 Ors.
.... dents no.2 to 4 and Mr. N. Majumder, learned counsel appearing for respondent no.5. Issue notice calling upon the respondents to show cause as to why a rule should not be issued as prayed for; and/or as to why such further order or other orders should not be passed as to this court may seem ...
Tripura High Court- Agartala
Dr. Rajat Ghosh Vs Tripura University And 6 Ors
.... heard Mr. D. Bhattacharya, learned senior counsel assisted by Mr. S. Saha, learned counsel appearing for respondents no.1 to 5. Mr. D. Bhattacharya, learned senior counsel for respondents no.1 to 5 is directed to seek instructions as to whether the private respondent who had been selected ...
Tripura High Court- Agartala
Sahajan Miah For And On Behalf Of Accused Md. Raju Miah Vs State Of Tripura
.... Court by its order dated 18.03.2024 sent him to judicial custody cancelling the privilege of bail. Being dissatisfied with the said order of cancellation of bail, the accused, Md. Raju Miah has approached this Court. I have perused the “Kabinnama” as a proof of solemnization of the ma ...
Tripura High Court- Agartala
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