Tripura High Court
Party Name : Dr. Subrata Debnath vs Tripura University & Ors on 13 February, 2017
Author: S.C.Das
Bench: S.C.Das
Case No :WP(C) 0000367/2016 Party Name : DR. SUBRATA DEBNATH Vs TRIPURA UNIVERSITY & ORS THE HONBLE MR. JUSTICE S.C.DAS Learned senior counsel, Mr. S. Deb for the petitioner is present. Learned senior counsel, Mr. S.M. Chakraborty for the respondent No.1 and learned counsel, Ms. A.
Banik for the respondent No.2 are also present.
Respondent Nos.1 & 2 submitted their affidavit.
Rejoinder also has been submitted by the petitioner in respect of the counter affidavit filed by the respondent No.1.
Respondent No.3 again prays for a short accommodation. Last order shows that no further accommodation will be made to file affidavit to the respondent No.3.
It is submitted by learned counsel, Mr. S. Das that learned counsel, Mr. D. Bhattacharji for respondent No.3 is out of station and, therefore, the affidavit could not be filed. A week@@@@@s time is given to the respondent No.3 to file the affidavit otherwise it will be presumed that the respondent has nothing to submit by way of affidavit and the respondent will be precluded from submitting their affidavit.
List it on 20.02.2017.
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