Subrata Dey Jr. PI Vs State Of Tripura & Another
.... S. Datta Purkayastha, J Mr. Soumyadeep Saha, learned counsel appearing for the petitioner has sought for an adjournment to submit rejoinder against the counter affidavit filed by the respondents. Considered. Let the matter appear on 27.05.2 ...
Tripura High Court- Agartala
Jagadananda Sarkar Vs State Of Tripura & Others
.... d Addl. G.A. appearing for respondent Nos.1, 6 and 7 prays for an adjournment to submit counter affidavit. Mr. K. Deb, learned counsel appearing for respondent Nos.2, 3 and 4 also has sought for an adjournment to submit counter affidavit. Considered. Respondent No.5 despite service of ...
Tripura High Court- Agartala
Phulbasi Debnath & Others Vs Ratna Debnath & Others
.... the following substantial question of law: “Whether the judgment passed by the Learned Courts below were perverse for giving undue weightage to the ROR while declaring right, title and interest of the plaintiff respondents in respect of the suit land.” Issue notice upon the plaintiff- ...
Tripura High Court- Agartala
Phulbasi Debnath & Others Vs Ratna Debnath & Others
.... the Court. Mr. Deb, learned senior counsel, submits that the decree of recovery of possession has already been passed, and therefore, an interim protection is required. Considered. The operation of impugned judgment dated 24.06.2024, passed by the learned District Judge, North Tri ...
Tripura High Court- Agartala
Madan Debbarma Vs State Of Tripura
.... dent of Class-VIII of Mohanbhog English Medium School. On 01.05.2025 at about 1.00 p.m. the present accused petitioner called her daughter to his room for giving Hindi book and when her daughter went to the room for giving Hindi book at that time the accused-applicant closed the windows and door ...
Tripura High Court- Agartala
Chandana Das Bhowmik Vs State Of Tripura
.... y doing any rash or negligent act not amounting to culpable homicide, shall be punished with imprisonment of either description for a term which may extend to five years, and shall also be liable to fine; and if such act is done by a registered medical practitioner while performing medical proce ...
Tripura High Court- Agartala
Akkal Ali Vs Gulabun Nessa & Ors.
.... . The plaintiffs proved their allotment order standing in the name of their predecessor Ajib Ullah and his wives and another Khatian No.129 of Mouja Ichabpur. Based on those documents both the Courts below came to a clear finding that the plaintiffs were able to prove the title over the ‘A’ sche ...
Tripura High Court- Agartala
Himangshu Das And Another Vs State Of Tripura And 2 Others
.... ners state that the petitioners completed their D.El.Ed (Formerly D.Ed) before entering service and therefore form a separate class being trained teachers and therefore is covered by Rule 13 (1) (ii) of the Revised Pay rules of 2009 and as such the petitioners are entitled to one increment as pe ...
Tripura High Court- Agartala
Abdul Khalek Vs State Of Tripura And 2 Others
.... utset, Mr. Hillol Laskar, learned counsel appearing for the petitioner has submitted before this court that he has instruction for not to press this matter any longer and he intends to withdraw the case. Request stands considered. In view of the above submission, the present writ peti ...
Tripura High Court- Agartala
Gita Goswami Vs State Of Tripura And 2 Others
.... of Tripura. He was authorised pension by issuing PPO book vide No. PEN2 / TRIP / S/SUP/6806 in the name of Lalit Mohan Goswami. On the strength of the said PPO, by opening a Joint S.B Account vide number 0462010157929 and Mode of operation :- Either or Survivor in erstwhile UBI Bank, Udaipur Br ...
Tripura High Court- Agartala
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