Prasenjit Das Vs Union Of India & 6 Ors.
.... calling upon the respondents to show cause as to why a Rule should not be issued as prayed for; and why such further or other should not be passed as to this court may deem fit and proper. Notice is made returnable within 6(six) weeks. Since Mr. Majumder, learned Dy.SGI appears and ac ...
Tripura High Court- Agartala
Surajit Das Vs Union Of India & 6 Ors.
.... calling upon the respondents to show cause as to why a Rule should not be issued as prayed for; and why such further or other should not be passed as to this court may deem fit and proper. Notice is made returnable within 6(six) weeks. Since Mr. Majumder, learned Dy.SGI appears and ac ...
Tripura High Court- Agartala
Dr. Arabil Reang Vs State Of Tripura & 5 Ors.
.... hattacharyya, learned G.A. appearing for the State-respondents. Issue notice calling upon the respondents to show cause as to why a Rule should not be issued as prayed for; and why such further or other should not be passed as to this court may deem fit and proper. Notice is made retu ...
Tripura High Court- Agartala
Sajal Kanti Biswas & 4 Ors. Vs Tripura Public Service Commission(TPSC) & 2 Ors.
.... rman, learned senior counsel assisted by Mr. K. Nath, learned counsel appearing for the petitioners. Also heard Mr. Raju Datta, learned counsel appearing for the respondent-TPSC. At the request of learned counsel appearing for the parties, list the matter on 25.11.2024 . It is made clear t ...
Tripura High Court- Agartala
Dr. Pinaki Maiti Vs State Of Tripura & 2 Ors.
.... GMENT Arindam Lodh, J Six weeks’ time is allowed to file counter affidavit as prayed for by Mr. D. Sarma, learned Addl. G.A. appearing for the State –respondents. Mr. P. Roy Barman, learned senior counsel assisted by Mr. K. Nath, learned counsel appears for the petitioner. L ...
Tripura High Court- Agartala
Uttam Debbarma & Ors. Vs State Of Tripura & Ors
.... ned Addl. G.A. appearing for the state-respondents. Mr. Debbarma, learned Addl. G.A. has submitted that one advance increment which the petitioners are entitled to has been provided to them. Learned counsel appearing for the petitioners also has acceded to the submission of learned Addl. G. ...
Tripura High Court- Agartala
Bhaskar Ghosh Vs Rubber Board & 42 Ors
.... counsel appearing for the petitioner as well as Mr. B. Majumder, learned Dy.SGI appearing for the respondent-Union of India. This Court had already passed an order on 19.11.2024 allowing the petitioner to withdraw the instant petition with liberty to file afresh. So, at this stage no order ...
Tripura High Court- Agartala
Nikhil Debnath Vs Pranab Kumar Saha
.... appeared on notice but learned counsel for the respondent is on his legs in another Court when the matter is called out. Mr. Kushal Deb, learned counsel for the petitioner, submits that he would be filing written notes enclosing the decisions on which he seeks to rely upon. Learned counsel ...
Tripura High Court- Agartala
Sangita Debbarma On Behalf Of Accused Pranesh Debbarma & Anr. Vs State Of Tripura
.... Raju Datta, learned P.P. along with Mr. S. Ghosh, learned Addl. P.P. appearing for the State-respondent. During the course of hearing, Mr. Lodh, learned counsel appearing for the applicants craves leave of this Court to withdraw the bail application. Since Mr. Lodh, learned counsel i ...
Tripura High Court- Agartala
Pranakanta Nama & Ors. Vs State Of Tripura & Anr.
.... am Lodh, J Heard Mr. S. Das, learned counsel appearing for the applicants. Also heard Mr. Raju Datta, learned P.P. along with Mr. S. Ghosh, learned Addl. P.P. appearing for the State-respondent. Learned P.P. is requested to produce the C.D. in connection with this case, by the ne ...
Tripura High Court- Agartala
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