Debashis Dey Vs State Of Tripura
.... ng Company through the aforesaid account within a period of 1 (one) month from the date on which the bank account of his son and daughter-in-law will be defreezed. In view of this undertaking, learned PP has submitted that the applicant though should not be released on permanent bail, but m ...
Tripura High Court- Agartala
Mira Roy Sarkar And Others Vs Deputy Chief Engineer, Con-1, N.F. Railway And Another
.... esentatives of Lt. Abani Mohan Roy and Lt. Kanan Mallik @ Kanan Sarkar Mallik who according to learned counsel were claimants in the original proceeding and before filing of this cross appeal they had expired. Considered. Petition is allowed. Implead names of legal representative ...
Tripura High Court- Agartala
Mira Roy Sarkar And Others Vs Deputy Chief Engineer, Con-1, N.F. Railway And Another
.... nsel for the cross-objectors. Also heard Mr. B. Majumder, learned Dy. S.G.I. for respondent No.1. None is present for the LA Collector. In view of the order passed today in I.A. No.01 of 2024 in connection with the instant cross objection, the cross-objectors are to submit fresh r ...
Tripura High Court- Agartala
Dr. Mrinmoy Barman & Ors. Vs State Of Tripura
.... el for the appellants in Crl. A(J) No.06 of 2022 and Crl. A(J) No.07 of 2022. Also heard Mr. P. Roy Barman, learned senior counsel assisted by Mr. Kawsik Nath, learned counsel for the appellant in Crl. A(J) No.4 of 2022 at length. Mr. P. Majumder, learned counsel has sought for an acco ...
Tripura High Court- Agartala
Ajit Datta Vs Mithan Das & Anr.
.... NT S.D Purkayastha, J Heard Mr. K.K. Pal, learned counsel appearing for the petitioner as well as Mr. R. Datta, learned PP appearing for the state. Mr. S. Majumder, learned counsel appearing for the respondent No.1 has sought for an adjournment. The prayer stands allowed. ...
Tripura High Court- Agartala
Dhananjoy Reang & Anr. Vs State Of Tripura
.... the appellants and Mr. R. Datta, learned PP appearing for the State. Admit this appeal. Issue notice. Call for the records. Since Mr. R. Datta, learned PP appears and accepts the notice for the State, no formal notice needs be issued. After receipts of the LCRs, the ...
Tripura High Court- Agartala
Dhananjoy Reang & Anr. Vs State Of Tripura
.... for the appellant-petitioners submits that the maximum imprisonment as imposed under a single count is upto 3[three] years and at the time of passing judgment, they were on bail, so the operation of the impugned judgment and sentence may be stayed and they may be released on bail. Mr. R. Da ...
Tripura High Court- Agartala
Deputy Chief Engineer (Construction-1), N.F. Railway Vs Name Of Smt. Chinu Rani Roy Has Been Deleted V.O.D. 19.01.2024 And Others
.... y. S.G.I. for the appellant. Also heard Mr. D. Debnath, learned counsel for respondents No. 2 to 16 except respondent No.10. None is present for the LA Collector. It is informed that respondent No.10 has earlier expired and substitution of his legal representatives is necessary. ...
Tripura High Court- Agartala
Pramesh Chandra Das Vs Manik Das & Anr.
.... MENT S.D Purkayastha, J Mr. D. Sarma, learned counsel appearing for the respondents prays for 2[two] weeks time to file additional written statement. He also submits that after filing of additional written statement, the matter of admission hearing can be taken up. Considered. ...
Tripura High Court- Agartala
State Of Tripura Vs Nimai Chandra Ghosh
.... tha, J Heard Mr. K. De, learned Addl. GA appearing for the petitioner. Mr. D. Deb, learned counsel has entered appearance for the respondents and prays for an adjournment to submit the written objection. The prayer stands allowed. List this matter on 15.04.2024. In the ...
Tripura High Court- Agartala
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