Arpita Das Vs Tapas Roy And Ors
.... en the matter is directed to be listed today, the contemnors are called absent. However learned Advocate General has made a request on behalf of the respondents indicating that he would see that the order passed by this Court either they would be complied with as well under contempt rules, ...
Tripura High Court- Agartala
State Of Tripura And 7 Ors Vs Ranjit Bhowmik
.... filed by the applicant-respondents to grant leave for filing the additional counter affidavit on behalf of applicant-respondent no.8. From the registry note dated 08.08.2023 it is revealed that additional counter affidavit has been filed by applicant-respondent no.8 after furnishing copy to ...
Tripura High Court- Agartala
Ratan Kumar Biswas Vs State Of Tripura And 3 Others
.... t be issued as prayed for; 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. Notice is made returnable on 18.12.2023. Since Mr. K. De, learned Addl. G.A appears and accepts notice for the respondents No.1 & 4, ...
Tripura High Court- Agartala
Bhupendra Malakar Vs State Of Tripura And Ors
.... bmitted to the appropriate authority. But no action has been taken by the NHIDCL to remove the dumped earth from the housing complex of the petitioner and also no payment has been arranged towards the petitioner for his aforestated damages. As such, the petitioner again served another demand not ...
Tripura High Court- Agartala
Dr. Hari Sankar Chakraborty Vs Tripura University (A Central University) And 4 Ors
.... rned Sr. counsel assisted by Mr. R. Saha, learned counsel appearing on behalf of the Ms. R. Purukayastha, learned counsel for the petitioner as well as Mr. B. Majumder, learned CGC appearing for the respondent-Union of India. List the matter for final hearing in its usual course. In the mea ...
Tripura High Court- Agartala
Sajal Paul And 19 Ors Vs Punjab National Bank And 3 Ors
.... JUDGMENTTAG-JUDGMENT Arindam Lodh, J It is revealed from the Registry note that notice has properly been served upon respondents nos.1 to 4 through registered post with A/D, but, till today they have not appeared before this Court. List the matter on 05.01.2024 for appearance o ...
Tripura High Court- Agartala
Maya Dey Vs State Of Tripura, Represented By Its Principal Secretary, Food, Civil Supplies And Consumer Affairs Department, Govt. Of Tripura, New Secretariat Building, P.O: Kunjaban, P.S.: New Capital Complex, District-West Tripura, PIN-799006 & Others
.... ision of the government and at present there is no such policy. The claim of the petitioner to treat him as DRW from his status of PTW cannot be claimed as a matter of right. Furthermore, there is no such policy exists at present to engage a PTW as the DRW. Added to it, if the petitio ...
Tripura High Court- Agartala
Krishna Shil Vs State Of Tripura & 5 Others
.... stay the operation of proposed punishment order of dismissal of service dated 19.10.2023 of the petitioner till completion of the writ petition for fair ends of justice.” The facts in brief are that the petitioner is an employee of Barber (Enrolled Follower) under the respondent No.5 and th ...
Tripura High Court- Agartala
Rupak Debroy Vs State Of Tripura
.... ations and departmental proceedings were held in connection with the Sports Association. The present FIR is also relates to Sports Association, therefore, it is a process of continuous harassments to the petitioner. Aggrieved by the said action of the respondents, the petitioner has approached t ...
Tripura High Court- Agartala
State Of Tripura And 3 Ors Vs Ipsita Datta
.... learned Additional GA has sought for another 3(three) months’ time to comply the judgment and order dated 27.06.2023. This Court had passed an order to comply the judgment and order within a period of 2 (two) months, but, this application for extension of time has been filed after expiry o ...
Tripura High Court- Agartala
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