Tripura High Court
Rakhal Ch. Ghosh vs The Union Of India & 3 Ors. ... on 4 April, 2019
Author: S. Talapatra
Bench: S. Talapatra
Page 1 of 1
HIGH COURT OF TRIPURA
AGARTALA
W. P.(C) No.372 of 2019
Rakhal Ch. Ghosh ----Petitioner(s)
Versus
The Union of India & 3 Ors. ----Respondent(s)
For Petitioner(s) : Mr. A. Nandi, Advocate For Respondent(s) : Mr. D. Sarma, Addl. GA Mr. B. Majumder, CGC Mr. D. C. Saha, Advocate HON'BLE MR. JUSTICE S. TALAPATRA Order 04/04/2019 Heard Mr. A. Nandi, learned counsel appearing for the petitioner. Issue notice calling upon the respondent/s to show cause as to why a Rule should not be issued and/or as to why such further order/s should not be passed as to this Court may deem fit and proper.
The notice is made returnable on 06.05.2019. Since Mr. B. Majumder, learned CGC appears and waives notice for the respondent No.1 and Mr. D. C. Saha, learned counsel appears and waives notice for the respondents No.3 and 4, no formal notice is called for in respect of those respondents.
The petitioner shall take steps for service of notice on the respondent No.2 by registered post with AD within three days from today.
JUDGE MB