Tripura High Court
Pradip Kumar Das vs The State Of Tripura And Ors. ... on 27 September, 2018
Author: S. Talapatra
Bench: S. Talapatra
Page 1 of 1
HIGH COURT OF TRIPURA
AGARTALA
WP(C) No.1743 of 2017
Pradip Kumar Das ----Petitioner(s)
Versus
The State of Tripura and Ors. ---Respondent(s)
Connected with WP(C) No.1744 of 2017 Tapas Das ----Petitioner(s) Versus The State of Tripura and Ors. ---Respondent(s) Connected with WP(C) No.01 of 2018 Bidhan Das ----Petitioner(s) Versus The State of Tripura and Ors. ---Respondent(s) For Petitioner(s) : Mr. G. K. Nama, Advocate For Respondent(s) : Mr. D. Sarkar, Advocate , HON'BLE MR. JUSTICE S. TALAPATRA Order 27/09/2018 Mr. D. Sarkar, learned counsel appearing for the respondents No.2 and 3 has submitted that those respondents will not file the counter affidavit.
Mr. G. K. Nama, learned counsel appearing for the petitioner has submitted that this case is covered by a previous decision of this court i.e. judgment and order dated 31.03.2014 delivered in WP(C) No.301 of 2006.
List the matter on 28.09.2018 for final disposal.
JUDGE Amrita