General Manager Project. Vs Narayan Chandra Dey & Anr.
.... earing for the appellant. Also heard Mr. U.K. Majumder, learned counsel appearing for the claimant-respondent and Mr. M. Saha, learned counsel on behalf of Mr. D. Sarkar, learned counsel appearing for the L.A. Collector who submit that though paper book is ready but they have not received t ...
Tripura High Court- Agartala
General Manager Project. Vs Dilip Bhowmik & Ors.
.... ayastha, J None is present for the appellant. Heard Mr. U.K. Majumder, learned counsel appearing for the claimant-respondents. Mr. M. Saha, learned counsel on behalf of Mr. D. Sarkar, learned counsel appearing for the L.A. Collector has sought for accommodation. Allowed. The ...
Tripura High Court- Agartala
General Manager Project. Vs Sunil Chandra Dey & Anr.
.... ayastha, J None is present for the appellant. Heard Mr. U.K. Majumder, learned counsel appearing for the claimant-respondent. Mr. M. Saha, learned counsel on behalf of Mr. D. Sarkar, learned counsel appearing for the L.A. Collector has sought for accommodation. Allowed. The ...
Tripura High Court- Agartala
Dr. Gopinandan Dey Vs Union Of India And 3 Ors
.... in terms of Relief (iii) supra; (v) After hearing the parties, be pleased to make the Rule Absolute in terms of i. to iv. above; (vi) Costs of and incidental to this writ proceedings; (vii) Any other Relief(s) as to this Hon’ble High Court may deem fit and proper;” Mr. Deb, ...
Tripura High Court- Agartala
Rupak Goswami And 2 Ors Vs State Of Tripura And 4 Ors.
.... nt the benefit of regularization of the services of the petitioners, and thereupon, grant of regular pay scale, benefit of increment fixation, alongwith arrears thereof, from the respective dates of their completion of five years; (iii) Call for the records appertaining to this petition; ...
Tripura High Court- Agartala
Krishanu Datta And 3 Ors Vs State Of Tripura And 4 Ors
.... nt the benefit of regularization of the services of the petitioners, and thereupon, grant of regular pay scale, benefit of increment fixation, alongwith arrears thereof, from the respective dates of their completion of five years; (iii) Call for the records appertaining to this petition; ...
Tripura High Court- Agartala
Tapash Ghosh & Ors. Vs State Of Tripura, Represented By The Secretary, Sport Department, Government Of Tripura, Agartala, West Tripura & Ors
.... ations of betting and spot fixing in the Indian Premier League (IPL) made among others against one Gurunath Meiyappan. The High Court has by its order dated 30th July, 2013 passed in PIL No.55 of 2013 ( reported in 2013 (5) AIR Bom R 598 ) granted that relief but declined a possible reconstituti ...
Tripura High Court- Agartala
Babli Rani Das Vs State Of Tripura And Ors
.... ndents. Issue notice calling upon the respondents to show cause as to why the delay of 103 days in filing the connected review petition shall not be allowed as prayed for; and why such further or other orders shall not be passed as to this court may deem fit and proper. Notice is made ...
Tripura High Court- Agartala
State Of Tripura Vs Manik Lal Das
.... appearing for the applicant-State. Also heard Mr. S. Chakraborty and Mr. S. Lodh, learned counsel appearing for the respondent. This is an application filed by the applicant-State for cancellation of bail of the accused-respondent. When the matter is called out, Mr. Datta, learned P.P ...
Tripura High Court- Agartala
Tapasi Roy Vs Prasenjit Roy And Ors
.... t. Mr. Datta, learned P.P. has submitted that there is direct evidence against the accused persons and it is a case of conviction. After perusal of the case diary it is revealed that investigation has already been completed and statements of many witnesses have been recorded. In ...
Tripura High Court- Agartala
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