Tripura High Court
Subhas Ch. Barman @ Subhas Roy Choudhury vs The State Of Tripura And 6 Ors on 5 March, 2019
Author: S. Talapatra
Bench: S. Talapatra
Page 1 of 1
HIGH COURT OF TRIPURA
AGARTALA
W.P.(C) No.332 of 2019
Subhas Ch. Barman @ Subhas Roy Choudhury
----Petitioner(s)
Versus
The State of Tripura and 6 Ors.
----Respondent(s)
For Petitioner(s) : Mr. Koomar Chakraborty, Adv. For Respondent(s) : Mr. M. Debbarmar, Addl. G.A. HON'BLE MR. JUSTICE S. TALAPATRA Order 05/03/2019 Heard Mr. Koomar Chakraborty, learned counsel appearing for the petitioner.
Issue notice calling upon the respondents to show cause as to why a Rule should not be issued as prayed for; and/or any other such further order(s) shall not be passed as to this Court may deem fit and proper having regard to the circumstances of the case.
Notice is made returnable on 16.04.2019. Since Mr. M. Debbarma, learned Addl. G.A. appears and waives notice for the respondents No.1-6, no formal notice is called for in respect of those respondents.
However, Mr. Chakraborty, learned counsel shall ensure supply of two additional copies of this writ petitioner by 06.03.2019.
Further, the petitioner shall take steps for service of notice on the respondent No.7 by registered post with A.D. within a week from today.
nt JUDGE Moumita