Tripura High Court
Anup Roy Sarkar vs The State Of Tripura & Anr on 28 March, 2019
Author: S. Talapatra
Bench: S. Talapatra
HIGH COURT OF TRIPURA
AGARTALA
W.P(C) No.487 of 2019
Anup Roy Sarkar
-----Petitioner (s)
Versus
The State of Tripura & Anr.
----Respondent(s)
For Petitioner (s) : Mr. K. N. Bhattacharjee, Sr. Adv.
Ms. S. Roy, Adv.
For Respondent(s) : Mr. D. Sharma, Addl. G.A. HON'BLE MR. JUSTICE S. TALAPATRA Order 28.03.2019 Heard Mr. K.N. Bhattacharjee, learned senior counsel assisted by Ms. S. Roy, learned counsel appearing for the petitioner.
Issue notice calling upon the respondents to show cause as to why a rule should not be issued as prayed for; and/or any other order(s) shall not be passed as to this Court may deem fit and proper in the circumstances of the case.
Notice is made returnable on 25th April, 2019. Since Mr. D. Sharma, learned Addl. G.A. appears and accepts the notice for the respondents, no formal notice needs be issued.
JUDGE Sujay