Apan Jamatia Vs State Of Tripura And 4 Ors.
.... he 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 is made returnable within 6(six) ...
Tripura High Court- Agartala
Narayan Chakraborty & Ors. Vs Fagun Bibi
.... pears for the respondent. Name of sole respondent has been ordered to be corrected as per order passed today in I.A. No.02 of 2024 in RSA No.32 of 2023. Issue notice upon the respondent by registered post with A/D and also in usual course at the instance of the appellants immediately. ...
Tripura High Court- Agartala
Tentu Choudhury Vs State Of Tripura And 2 Ors.
.... Arindam Lodh, J Mr. D. Sarma, learned Addl. G.A. appearing for the respondents-State has sought for an adjournment for filing short reply. Prayer is allowed. List the matter on 16.02.2024 ...
Tripura High Court- Agartala
Suman Majumder Vs Union Of India And 3 Ors.
.... Arindam Lodh, J Mr. B. Majumder, learned Dy. SGI appearing for the respondents-Union of India has sought for an adjournment for filing counter-affidavit. Prayer stands allowed. List the matter on 26.02.2024. ...
Tripura High Court- Agartala
Rajkumar Tripura Vs State Of Tripura And 4 Ors.
.... Arindam Lodh, J Mr. Kohinoor N. Bhattacharyya, learned G.A has sought for an adjournment for filing counter-affidavit. Prayer stands allowed. List the matter on 26.02.2024. ...
Tripura High Court- Agartala
Amritanghsu Bal Vs Puneet Agarwal And Ors.
.... MENTTAG-JUDGMENT Arindam Lodh, J Heard Mr. Koomar Chakraborty, learned counsel appearing for the petitioner. Also heard Mr. Kohinoor N. Bhattacharyya, learned counsel appearing for the respondent-contemnors. At the request of learned counsel appearing for the parties, list the ma ...
Tripura High Court- Agartala
Kalpita Sutradhar Vs Saradindu Choudhury And Anr.
.... ENT Arindam Lodh, J The impugned judgment against which the instant contempt petition has been filed has been stayed in an intra court appeal. In view of this, this contempt petition is no longer required to proceed at this stage. Accordingly, the instant contempt petition ...
Tripura High Court- Agartala
Pranab Kumar Baishya And Anr. Vs State Of Tripura And 4 Ors.
.... arned counsel appearing for the petitioners. Also heard Mr. M. Debbarma, learned Addl. GA appearing for the respondents-State. After substantial hearing, learned counsel appearing for the parties have sought for an adjournment for certain clarifications and requested to list the matter as P ...
Tripura High Court- Agartala
Sebika Tripura And 3 Ors. Vs State Of Tripura And 5 Ors.
.... ed 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/s should not be passed as to this court may seem fit and proper. Notice is made returnable within 6(six) weeks. Since Mr. Bhattacharyya, learned G.A ap ...
Tripura High Court- Agartala
Jayanta Debnath Vs Union Of India And 2 Ors.
.... d been appointed. Learned Dy. SGI has submitted that the selection process was initiated in the year 2018 and the same was completed on 04.03.2020 which includes appointments also. So everything is settled by now and the petition is badly barred by delay and laches. In the aforesaid b ...
Tripura High Court- Agartala
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