Chitta Chakraborty Vs Namita Chakraborty & Ors.
.... , learned counsel have entered appearance for them. Mr. Chakraborty, learned senior counsel submits that he has not yet received the copy of the memo of appeal and another date may be fixed so that he can participate in the hearing on admission of the matter. Mr. D. Deb, learned couns ...
Tripura High Court- Agartala
Ajit Debbarma And 14 Ors. Vs State Of Tripura And 4 Ors.
.... Arindam Lodh, J Mr. M. Debbarma, learned Addl. GA appearing for the respondents-State has sought for an adjournment to file counter affidavit. Prayer stands allowed. List the matter on 06.05.2024 . ...
Tripura High Court- Agartala
Nibedita Chakraborty Vs State Of Tripura And 3 Ors.
.... 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 within 6(six) weeks. Since Mrs. Chakraborty, learned counsel appears and accepts notice on behalf of respondents no.1 to 3, ...
Tripura High Court- Agartala
Apan Jamatia Vs State Of Tripura And 4 Ors.
.... Arindam Lodh, J Mr. D. Sarma, learned Addl. GA appearing for the respondents-State has sought for an adjournment to file counter affidavit. Prayer stands allowed. List the matter on 06.05.2024 . ...
Tripura High Court- Agartala
Piyali Bhattacharjee (Sen) Vs State Of Tripura And 2 Ors.
.... Arindam Lodh, J Mr. M. Debbarma, learned Addl. GA appearing for the respondents-State has sought for an adjournment to file counter affidavit. Prayer stands allowed. List the matter on 06.05.2024. ...
Tripura High Court- Agartala
Kripamoy Debnath Vs State Of Tripura And 3 Ors.
.... Arindam Lodh, J Mr. M. Debbarma, learned Addl. GA appearing for the respondents-State has sought for an adjournment to file counter affidavit. Prayer stands allowed. List the matter on 06.05.2024 . ...
Tripura High Court- Agartala
Abdul Rashid On Behalf Of Accused Sri Abdul Razzak And 3 Ors. Vs State Of Tripura
.... GMENTTAG-JUDGMENT Arindam Lodh, J List the matter on 28.03.2024 on which date learned P.P. shall produce the case diary relating to Radha Kishore Pur P.S. case No.04 of 2024(Special NDPS-03 of 2024) registered under Sections 21(b)/25/29 of the Narcotic Drugs and Psychotropic Substan ...
Tripura High Court- Agartala
Sekhar Chowhan Vs State Of Tripura
.... connected case reported in (2018) 10 SCC 516 2. Kiran Devi vs. State of Rajasthan and Anr. Reported in (1787) (Supp) SCC 549 . 8. I have perused the statements of another tenant, namely, Mausami Kanu. It is found that she had stated that on 05.01.2024 at about 06.00 am approx, the a ...
Tripura High Court- Agartala
Katha Kali Chowhan Vs State Of Tripura
.... It is found that she had stated that on 05.01.2024 at about 06.00 am approx, the applicant had raised hue and cry and informed them that her husband Biswajit Sarkar committed suicide by hanging with the assistance of a saree. Then they entered into the room of the rented premises and found Bis ...
Tripura High Court- Agartala
Amal Baidya & Anr. Vs Joydev Das & Anr.
.... stated are that after receipt of the copies of the impugned judgment and decree, the petitioners had applied for legal assistance under the Legal Aid Scheme before the High Court Legal Services Committee and after processing of the file ultimately, Mrs. Chakraborty, learned counsel was engaged as ...
Tripura High Court- Agartala
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