Tripura High Court
Party Name : Dharmajit Singha vs The State Of Tripura & Ors on 13 April, 2017
Author: S.Talapatra
Bench: S.Talapatra
Case No :WP(C) 0001086/2016 Party Name : DHARMAJIT SINGHA Vs THE STATE OF TRIPURA & ORS THE HONBLE MR. JUSTICE S.TALAPATRA Heard Mr. D.C. Roy, learned counsel appearing vice Mr. A. Bhowmik, learned counsel appearing for the petitioner. Issue rule calling upon the respondents to show cause as to why an appropriate writ should
not be issued as prayed for; and/or any other such further order(s) shall not be passed as to this Court may deem fit and proper having regard to the circumstances of the case. Rule is made returnable on 06.07.2017.
Mr. A. Sengupta, learned counsel appearing for the respondents has stated that the respondents will not file the counter-affidavit.
In view of this, there shall be an attempt to hear the matter on the returnable date.
Download Date: 8-05-2017 15:05 1/1