Ramu Debnath Vs State Of Tripura And 2 Ors
.... ripura shall not be set aside and quashed . AND Issue Rule calling upon the Respondents to show cause as to why the Petitioners shall not be granted all financial benefits as per the Judgment and order dated 19th March, 2021 passed in W.P.(C) No.703/2019 by this Hon’ble High Court as u ...
Tripura High Court- Agartala
Damayanti Reang Vs State Of Tripura And 2 Ors.
.... Tripura shall not be set aside and quashed. AND Issue Rule calling upon the Respondents to show cause as to why the Petitioners shall not be granted all financial benefits as per the Judgment and order dated 19th March, 2021 passed in W.P.(C) No.703/2019 by this Hon’ble High Court as ...
Tripura High Court- Agartala
Bina Rani Das And Anr. Vs State Of Tripura And 2 Ors.
.... t, Government of Tripura shall not be set aside and quashed . AND Issue Rule calling upon the Respondents to show cause as to why the Petitioners shall not be granted all financial benefits as per the Judgment and order dated 19th March, 2021 passed in W.P.(C) No.703/2019 by this Hon’b ...
Tripura High Court- Agartala
Amlan Chowdhury Vs Abhijit Das And Anr
.... S.D. Purkayastha, J Heard Mr. Debajit Biswas, learned counsel for the appellant. Mr. S. Debnath, learned Addl. P.P earnestly requested for an accommodation. This is a jail appeal. Last chance is given. Accordingly, let the matter be listed on ...
Tripura High Court- Agartala
Rupak Nandi And 20 Ors. Vs State Of Tripura And 3 Ors.
.... rman, learned senior counsel assisted by Mr. Kawsik Nath, learned counsel for the petitioners. Ms. K. Reang, learned counsel has entered appearance for all the respondents and waives service of notice upon the respondents. List the matter on 19.02.2024 . Before the next date, pa ...
Tripura High Court- Agartala
Piyashi Das And 4 Ors. Vs State Of Tripura And 2 Ors.
.... k, learned counsel has submitted that similar benefit has been provided to some other employees. A memo dated 17.11.2023 submitted by Mr. Bhaumik, learned counsel for the petitioners is kept on record. Mr. Kohinoor N. Bhattacharyya, learned GA has prayed for an adjournment to file a short a ...
Tripura High Court- Agartala
Abdul Jabbar Vs State Of Tripura
.... CSO) 05/2023 for committing offence under Section 377 of IPC and Section 6 of POCSO Act. Mr. Sarkar, learned counsel for the applicant has submitted that in the instant case charge-sheet has already been submitted, but, there is no chance of expeditious trial of the case. I have consi ...
Tripura High Court- Agartala
Soma Begam On Behalf Of Mijanur Rahaman Vs State Of Tripura
.... accused, Mijanur Rahaman has been in custody for 126 days. He has been arrested for committing offence under Sections 20(b)(ii)(c)/25/29 of the NDPS Act. Mr. Ali, learned counsel has submitted that charge-sheet has already been filed and there is serious procedural defect in arresting the ...
Tripura High Court- Agartala
Prasenjit Roy And Anr. Vs State Of Tripura
.... ps in and around the Bye-pass Lockdown market and it is a busy area. It is further submitted that it was absolutely impossible for the applicants to snatch Rs.2,50,000/- along with a mobile phone and to assault the driver in front of the people of the market. Mr. Sen Chowdhury, learned counsel a ...
Tripura High Court- Agartala
Kutub Ali Vs Mst. Rousanara Begam
.... . Chakraborty, learned Legal Aid counsel appearing for the respondent submits that paper book of this appeal has not yet been received and thus, she prays for an adjournment. Prayer is allowed. Mr. P.K.Dhar, learned Sr. counsel assisted by Mr. J. Islam, learned counsel appears for the ...
Tripura High Court- Agartala
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