Tripura High Court
Party Name : Rasamoy Datta vs The State Of Tripura & Ors on 17 January, 2017
Author: S.Talapatra
Bench: S.Talapatra
Case No :WP(C) 0000797/2016 Party Name : RASAMOY DATTA Vs THE STATE OF TRIPURA & ORS THE HONBLE MR. JUSTICE S.TALAPATRA Heard Mr. C.S. Sinha, learned counsel appearing for the petitioner as well as Mr. T.D. Majumder, learned G.A. appearing for the respondents.
Having considered the writ petition and the reply, it appears that this matter requires further examination.
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 10.04.2017.
No formal notice needs be issued as Mr. T.D. Majumder, learned G.A. appears for the respondents. Mr. Majumder, learned G.A. has made a statement that the respondents will not file further reply.
There shall be an endeavour to hear the matter on the returnable date. Necessary records be produced by Mr. T.D. Majumder, learned G.A. on that day.
Download Date: 8-05-2017 15:05 1/1