Snehashish Roy Vs Saradindu Choudhury And Ors.
.... earned senior counsel assisted by Mr. P. Chakraborty, learned counsel appearing for the petitioner. It is informed by Mr. Deb, learned senior counsel that the judgment passed by this Court has been stayed by a Division Bench of this Court. As such, this Contempt petition at this stage may b ...
Tripura High Court- Agartala
Anupam Datta Vs State Of Tripura And 4 Ors.
.... sel appearing for the petitioner. Also heard Mr. M. Debbarma, learned Addl. GA appearing for the respondents-State. Mr. Debbarma, learned Addl. GA has submitted that from the rejoinder filed by the petitioner some new facts have come into surface. In view of this, Learned Addl. GA has ...
Tripura High Court- Agartala
Pijush Debbarma And Anr Vs State Of Tripura And 3 Ors.
.... lector, Dhalai Tripura, to make an award in accordance with the provisions of THE RIGHT TOFAIR COMPENSATION AND TRANSPARENCY IN LAND ACQUISITION, REHABILITATION AND RESETTLEMENT ACT, 2013, ensuring that the land holders/petitioners are not deprived of their legitimate rights. v. That the Ho ...
Tripura High Court- Agartala
Pradip Kr. Shil Vs State Of Tripura And 3 Ors.
.... im to join at a school at Raishyabari, which is a very remote area where there is no adequate medical facilities. Only on this limited ground, the petitioner has challenged the impugned order of transfer urging this Court to consider his representation as it has not been considered till today by ...
Tripura High Court- Agartala
Sushanta Deb Vs State Of Tripura And 5 Ors.
.... ndents 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 within 6(six) weeks. Since Mr. De, learned Addl. GA appears and accepts ...
Tripura High Court- Agartala
Sukanta Nath And 3 Ors. Vs State Of Tripura And 3 Ors.
.... learned Addl. GA appearing for the respondents-State. 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 ...
Tripura High Court- Agartala
Tapan Debnath @ Badal Vs State Of Tripura And Anr.
.... rs and was not agreed to marry the applicant, but, her parents had forcefully given her marriage with the applicant. At present, the girl is sheltered at Alor Dishari Children Home, Kakraban, Udaipur, Gomati District. Considering various legal and societal aspects, the victim girl, nam ...
Tripura High Court- Agartala
Babul Kalam Vs State Of Tripura
.... rd Mr. Raju Datta, learned P.P. appearing for the respondent-State. Mrs. Poddar, learned counsel for the applicant has submitted that due to some technical defects, she wants to withdraw the anticipatory bail application with a liberty to file afresh. Considered the submission. Ac ...
Tripura High Court- Agartala
Sabitri Debnath And 7 Ors. Vs Putul Shil And 6 Ors.
.... ndents No.1 to 4, Learned counsel, Mr. S.D. Choudhury is present for the respondent No.5 and Learned counsel, Mr. K. Deb is present for the respondent No.7. No step has been taken by the respondent No.6. Heard Learned counsel. Considered. This is an old pending issue. However, fo ...
Tripura High Court- Agartala
Nitai Lal Saha And Anr. Vs Gour Gopal Saha
.... ducting lawyer of this case for the respondent has joined in the Judicial service and now Mr. Bhattacharjee, Learned counsel will appear on behalf of the sole-respondent and he has filed the Vokalatnama. In view of the above, he has sought for an accommodation. No objection from the ot ...
Tripura High Court- Agartala
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