Abdul Wahid Through His L.Rs & Ors Vs Abdul Haque Through His L.Rs & Ors.
.... , Learned counsel that Mr. S.K. Deb, Learned senior counsel for the appellants is absent today due to his illness. Mr. G.K. Nama, Learned counsel is present for the respondents. We have received the report of Mediation from the Coordinator Mediation Centre, High Legal Services Committee. T ...
Tripura High Court- Agartala
Shilpi Das And Anr Vs State Of Tripura And 2 Ors
.... Arindam Lodh, J Mr. Kohinoor N. Bhattacharyya, learned GA has sought for some accommodation to file counter affidavit. Prayer stands allowed. List the matter on 06.03.2024. ...
Tripura High Court- Agartala
Swapna Choudhury (Biswas) Vs Amrit Biswas
.... ENT Arindam Lodh, J Learned counsel appearing for the parties have submitted that there is a chance of amicable settlement between the petitioner and the respondent-contemnor. As such, learned counsel for the parties have sought for an adjournment. Prayer stands allowed. ...
Tripura High Court- Agartala
Shobha Rani Debnath And 5 Ors. Vs State Of Tripura And 2 Ors.
.... Arindam Lodh, J None appears for the petitioners. Heard Mr. Kohinoor N. Bhattacharyya, learned GA appearing for the respondents-State. List the matter on 13.02.2024. ...
Tripura High Court- Agartala
Amritanghsu Bal Vs Puneet Agarwal And Ors.
.... al has been preferred against the said order, but, he has failed to inform this Court about the latest status of the writ appeal and whether any stay has been granted. At this juncture, Mr. Debbarma, learned counsel has submitted that the matter has not been listed yet. In view of thi ...
Tripura High Court- Agartala
Joyasree Dey Vs Jayanta Ghosh
.... urse. We have interacted with the parties in presence of their learned counsel. However, after sufficient interaction with them we are of the view that parties do not appear to be in a mood to reconcile their differences and amicably settle the matrimonial dispute either way. Therefore, the ...
Tripura High Court- Agartala
Bikramjit Debbarma Vs State Of Tripura And 4 Ors.
.... e. It is submitted that after filing of the writ petition, the petitioner has been terminated from service. So, the petitioner has prayed for incorporating this fact in the present writ petition. In my opinion, the facts as sought for incorporation in the present writ petition will no ...
Tripura High Court- Agartala
Prabhat Chandra Sil Vs State Of Tripura, Represented By The Chief Secretary, Government Of Tripura, New Capital Complex, Kunjaban, Agartala, West Tripura & Ors.
.... presented the location of storage of seized contraband item in c/w Bodhjungnagar PS Case No 2016BJN 018, dated-20-04-2016, U/s-22(c) of NDPS Act by entering details in the Malkhana register, thereby wrongfully implying that such items were kept in P.S. Malihana, but actual the items were kept in ...
Tripura High Court- Agartala
Kalpita Sutradhar Vs Saradindu Choudhury And Anr.
.... bmitted that a writ appeal has been preferred against the said order, but, he has failed to inform this Court about the latest status of the writ appeal and whether any stay has been granted. At this juncture, Mr. Debbarma, learned counsel has submitted that the matter has not been listed y ...
Tripura High Court- Agartala
Arju Prasad Chakraborty & 3 Ors Vs State Of Tripura & 4 Ors.
.... At the request of Ms. A. Chakraborty, learned counsel appearing for the State-respondents, list the matter on 26.02.2024. Mr. Somik Deb, learned senior counsel assisted by Mr. P. Chakraborty, learned counsel and Mr. P. Roy Barman, learned senior counsel assisted by Mr. Samarjit Bhatt ...
Tripura High Court- Agartala
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