Tripura High Court
Party Name : Debashish Nath vs The State Of Tripura & Ors on 1 March, 2017
Author: S.Talapatra
Bench: S.Talapatra
Case No :WP(C) 0000279/2015 Party Name : DEBASHISH NATH Vs THE STATE OF TRIPURA & ORS THE HONBLE MR. JUSTICE S.TALAPATRA Heard Mr. S. Lodh, learned counsel appearing for the petitioner. Issue Rule calling upon the respondents to show cause as to why a writ shall not be issued
as prayed for; and/or why such further or other order(s) shall not be passed as to this Court may seem fit and proper.
Notice is made returnable by 03.07.2017.
Mr. B. Dutta, learned counsel waves notice for the respondents and he has further submitted that the respondents will rely on their affidavit-in-opposition and they will not file any counter affidavit a fresh.
Download Date: 8-05-2017 15:05 1/1