Dulal Baidya Vs Anil Sarkar (Dey) And Oirs
.... J Heard Mr. P. Roy Barman, learned senior counsel assisted by Mr. Kawsik Nath, learned counsel for the appellant. Also heard Mr. R.R. Datta, learned counsel for respondents No. 1 and 3. None appears for respondent No.2. Registry is to prepare the paper book as per Rules as ...
Tripura High Court- Agartala
Rituparna Roy Vs State Of Tripura And 2 Others
.... etitioner. Issue Notice calling upon the respondents to show cause as to why a Rule shall not be issued, as prayed for; and/or why such further and other order(s) shall not be passed as to this Court may deem fit and proper. Notice is made returnable on 05.02.2024 . The petition ...
Tripura High Court- Agartala
Rajib Majumder Vs State Of Tripura And 2 Others
.... shall not be issued, as prayed for; and/or why such further and other order(s) shall not be passed as to this Court may deem fit and proper. Notice is made returnable on 02.02.2024 . The petitioner shall take steps for service of notice upon the respondents within 6 (six) weeks by re ...
Tripura High Court- Agartala
Swapna Debbarma & 13 Ors Vs State Of Tripura And 2 Others
.... titioner. Issue Notice calling upon the respondents to show cause as to why a Rule shall not be issued, as prayed for; and/or why such further and other order(s) shall not be passed as to this Court may deem fit and proper. Notice is made returnable on 02.02.2024. The petitioner ...
Tripura High Court- Agartala
Babul Chandra Das Vs State Of Tripura And 5 Others
.... etitioner. Issue Notice calling upon the respondents to show cause as to why a Rule shall not be issued, as prayed for; and/or why such further and other order(s) shall not be passed as to this Court may deem fit and proper. Notice is made returnable on 02.02.2024. The petitione ...
Tripura High Court- Agartala
Pranab Sarkar & Anr. Vs State Of Tripura And 3 Others
.... pondents to show cause as to why a Rule shall not be issued, as prayed for; and/or why such further and other order(s) shall not be passed as to this Court may deem fit and proper. Notice is made returnable on 02.02.2024. Since Mr. M. Debbarma, learned Additional GA appears and accept ...
Tripura High Court- Agartala
Shyamal Chakraborty Vs State Of Tripura And 2 Others
.... is waived. It is a fact that the petitioner has been transferred very frequently. It is to be kept in mind that transfer is incidental to service. It is true that if the petitioner is transferred from Sonamura Sub-Jail to Gandacherra Sub-Jail, there will be no Pharmacist in Sonamura Sub-Jai ...
Tripura High Court- Agartala
Rajat Kanti Dey & Others Vs NER-II Transmission Limited & Others
.... ,550/-against the compensation awarded to him as Rs.5,37,359/- under the Indian Telegraph Act, 1885. Mr. Kundan Pandey, learned counsel for the petitioners, submits that the Revenue Department was impleaded as a party and the assessment reports were also placed on record as Exhibit-G, Exhib ...
Tripura High Court- Agartala
Tata Classedge Vs Grace English School
.... Aparesh Kumar Singh, CJ Since Mr. S.S. Debnath, learned counsel for the petitioner is out of State, as prayed for on his behalf by Mr. D.S. Kunwar, learned counsel, the matter is adjourned to be listed after the Winter Vacation, 2023. List the matter on ...
Tripura High Court- Agartala
Ashik Debbarma Vs State Of Tripura
.... uld not produce any guideline for releasing an accused who is in custody on parole during the course of investigation. However, there is a guideline for releasing a convict on parole. The Hon’ble Supreme Court in a catena of decisions has granted custody-parole to an accused when a member of the ...
Tripura High Court- Agartala
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