Jayanti Ghosh & Anr. Vs Swapan Malla & Ors.
.... ed counsel appearing for the appellants as well as Mr. Somik Deb, learned senior counsel assisted by Mr. P. Chakraborty, learned counsel appearing for the respondents No.1 & 2. Issue fresh notice upon the respondents No.3,4 & 5 at the instance of the appellants by registered post wi ...
Tripura High Court- Agartala
Shyamal Chakraborty Vs State Of Tripura And 2 Ors.
.... Kohinoor N. Bhattacharyya, learned GA appearing for the respondents-State. As per the direction of this Court, learned GA has filed a short counter affidavit. Mr. Datta, learned counsel for the petitioner has sought for 3(three) days’ time to file a short rejoinder. Prayer stands ...
Tripura High Court- Agartala
Rajesh Das Vs Society For Tripura Medical College And Dr. B.R. Ambedkar Memorial Teaching Hospital And 3 Ors.
.... akraborty, learned counsel has submitted that today he has prepared the case to argue and that the learned counsel for the respondents should have informed the matter earlier that he would seek an adjournment today. By an order dated 29.01.2024, this Court directed the learned counsel for th ...
Tripura High Court- Agartala
Tufanialunga Tea Company Ltd. Vs State Of Tripura And 5 Ors.
.... efore this Court, learned Advocate General has submitted that the amendment application may be allowed reserving the right of the respondents to deal and controvert the averments made in the amended writ petition. I have considered the submissions of learned counsel appearing for the partie ...
Tripura High Court- Agartala
Tipperah Tea Corporation Ltd. Vs State Of Tripura And 5 Ors.
.... efore this Court, learned Advocate General has submitted that the amendment application may be allowed reserving the right of the respondents to deal and controvert the averments made in the amended writ petition. I have considered the submissions of learned counsel appearing for the partie ...
Tripura High Court- Agartala
Piyali Bhattacharjee(Sen) Vs State Of Tripura And 2 Ors.
.... 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 is made returnable within 6( ...
Tripura High Court- Agartala
Anita Roy & Ors. Vs State Of Tripura & Ors.
.... or; and/or any other order(s) shall not be passed as to this Court may deem fit and proper in the circumstances of the case. Since Ms. K. Reang, learned counsel appearing on instruction of Mr. Kohinoor N. Bhattacharya, learned G.A appears and accepts notice for the respondents No.1 to 21 an ...
Tripura High Court- Agartala
Niyati Rani Roy & Ors. Vs State Of Tripura & Ors.
.... or; and/or any other order(s) shall not be passed as to this Court may deem fit and proper in the circumstances of the case. Since Ms. K. Reang, learned counsel appearing on instruction of Mr. Kohinoor N. Bhattacharya, learned G.A appears and accepts notice for the respondents No.1 to 11 an ...
Tripura High Court- Agartala
Matilal Debnath And Ors Vs Lrs.Of Lt. Rajkumar Debnath, Sampa Nath And Ors.
.... t, J It has been reported by Mr. S. Noatia, Learned counsel that Mr. S.M. Chakraborty, Learned senior counsel who will argue the matter for the appellants is out of station. List this appeal on 05.03.2024 for hearing. It is made absolutely clear that no further accommodation wo ...
Tripura High Court- Agartala
Nitai Shil & Anr. Vs State Of Tripura & Ors.
.... . D.R. Choudhury, learned senior counsel assisted by Mr. S. Sarkar, learned counsel appearing for the appellants. Mr. K. De, learned Addl. GA appearing for the State-respondents prays for an accommodation. The prayer stands allowed. List this matter on 26.02.2024 for hearing. ...
Tripura High Court- Agartala
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