Tripura High Court
Samudra Debbarma vs The State Of Tripura And 2 Others on 17 January, 2019
Author: S. Talapatra
Bench: S. Talapatra
Page 1 of 1
HIGH COURT OF TRIPURA
AGARTALA
WP(C)831 of 2018
Samudra Debbarma
----Petitioner(s)
Versus
The State of Tripura and 2 Others
----Respondent(s)
For Petitioner(s) : Mr. S.M. Chakraborty, Sr. Adv. For Respondent(s) : Mr. T. Debbarma, Adv.
HON'BLE MR. JUSTICE S. TALAPATRA Order 17/01/2019 At the request of Mr. T. Debbarma, learned counsel appearing for the TPSE-respondents, list the matter on 29.01.2019.
In the meanwhile, the respondents may file their reply, if any, in response to the amended part of the writ petition.
Mr. S.M. Chakraborty, learned senior counsel appearing for the petitioner has urged this court to expedite hearing and accordingly, there shall be an attempt to hear the matter on the next date.
JUDGE Sabyasachi. B