Apan Jamatia Vs State Of Tripura And 4 Ors.

Tripura High Court- Agartala 7 Feb 2024 Writ Petition (C) No. 88 Of 2024 (2024) 02 TP CK 0023
Bench: Single Bench

Judgement Snapshot

Case Number

Writ Petition (C) No. 88 Of 2024

Hon'ble Bench

Arindam Lodh, J

Advocates

Somik Deb, P. Chakraborty, D. Sarma

Judgement Text

Translate:

Arindam Lodh, J

Heard Mr. Somik Deb, learned senior counsel assisted by Mr. P. Chakraborty, learned counsel appearing for the petitioner. Also heard Mr. D. Sarma, learned Addl. GA appearing for the respondents-State.

Issue notice calling upon the respondents to show cause as to why a rule should not be issued as prayed for; and/or as to why such further order or other orders should not be passed as to this court may seem fit and proper.

Notice is made returnable within 6(six) weeks.

Since all the respondents have already entered their appearance through learned Addl. GA, issuance of formal notice is waived.

List the matter on 26.03.2024. In the meantime, the respondents may file reply, if they so desire.

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