Tripura High Court
Alakesh Das vs The State Of Tripura And Ors on 19 February, 2019
Author: S. Talapatra
Bench: S. Talapatra
HIGH COURT OF TRIPURA
AGARTALA
WP(C) 800 of 2017
Alakesh Das
----Petitioner (s)
Versus
The State of Tripura and Ors.
----Respondent(s)
For Petitioner (s) : Mr. D. K. Biswas, Adv. For Respondent(s) : Mr. K. Bhattacharjee, Adv.
: Mr. N. Majumder HON'BLE MR. JUSTICE S. TALAPATRA Order 19/02/2019 Mr. K. Bhattacharjee and Mr. N. Majumder, learned counsel appearing for the respondents have urged this court to accommodate them to file additional counter affidavit in response to the amended part of the writ petition.
The prayer stands allowed.
The respondents, meanwhile, may file their reply only to the amended part of the writ petition by 01.03.2019.
The respondents shall also file the records relating to the selection process which is under challenge in this petition.
List this matter on 01.03.2019.
JUDGE Dipak