Tripura High Court
Parimal Das And Anr vs The State Of Tripura And Ors on 14 March, 2018
Author: S. Talapatra
Bench: S. Talapatra
Page 1 of 2
HIGH COURT OF TRIPURA
AGARTALA
W.P.(C) No.351 of 2016
Parimal Das and Anr.
----Petitioner(s)
Versus
The State of Tripura and Ors.
----Respondent(s)
Connected with W.P.(C) No.352 of 2016 Soumen Bhowmik
----Appellant(s) Versus The State of Tripura and Ors.
----Respondent(s) Connected with W.P.(C) No.353 of 2016 Sashanka Chakraborty
----Appellant(s) Versus The State of Tripura and Ors.
----Respondent(s) Connected with W.P.(C) No.354 of 2016 Prasenjit Nama
----Appellant(s) Versus The State of Tripura and Ors.
----Respondent(s) Connected with W.P.(C) No.355 of 2016 Nilutpal Das
----Appellant(s) Versus The State of Tripura and Ors.
----Respondent(s) Page 2 of 2 Connected with W.P.(C) No.357 of 2016 Goutam Das
----Appellant(s) Versus The State of Tripura and Ors.
----Respondent(s) Connected with W.P.(C) No.516 of 2016 Dilip Tripura
----Appellant(s) Versus The State of Tripura and Ors.
----Respondent(s) Connected with W.P.(C) No.819 of 2016 Ajoy Patari
----Appellant(s) Versus The State of Tripura and Ors.
----Respondent(s) For Petitioner(s) : Mr. S. Ghosh, Adv.
For Respondent(s) : None HON'BLE MR. JUSTICE S. TALAPATRA Order 14/03/2018 At the request made for Mr. A. Bhaumik, learned counsel for the petitioner, list this matter on 15.03.2018.
It is made clear that no further accommodation would be given in these matters.
JUDGE Moumita