Tripura High Court
Party Name : Sudip Debbarma vs The State Of Tripura & Ors on 2 March, 2017
Author: S.Talapatra
Bench: S.Talapatra
Case No :WP(C) 0000924/2016 Party Name : SUDIP DEBBARMA Vs THE STATE OF TRIPURA & ORS THE HONBLE MR. JUSTICE S.TALAPATRA Mr. P.K. Biswas, learned senior counsel assisted by Mr. P. Majumder, learned counsel has submitted that presently he has been representing the petitioner and as such, his name be reflected in the cause list in future. The Registry is directed to reflect the name of Mr. Biswas, learned counsel for the petitioner in the cause list. Mr. S. Deb, learned senior counsel assisted by Mr. S. Dutta, learned counsel appearing for the respondents has submitted that the petitioner has filed one interlocutory application
being I.A. No.282 of 2017 praying before this court to direct the respondents to produce the computer for purpose of ascertaining on which date the impugned order dated 31.05.2016 was typed, saved and printed. Such production of the computer, according to the petitioner, is required for ascertaining the actual date and time when the impugned order dated 31.05.2016 was typed, saved and printed.
Mr. Deb, learned senior counsel prays for some accommodation to file the reply against the said interlocutory application.
The prayer stands allowed.
List this matter on 27th March, 2017.
The interim order, if any, as passed earlier shall continue till the next date.
Download Date: 8-05-2017 15:05 1/1