Tripura High Court
Dr. Tapan Kr. Das And Others vs The State Of Tripura And Others on 21 March, 2018
Author: S. Talapatra
Bench: S. Talapatra
Page 1 of 1
HIGH COURT OF TRIPURA
AGARTALA
IA 01 of 2018 in WP(C) 655 of 2017
Dr. Tapan Kr. Das and Others
----Petitioner(s)
Versus
The State of Tripura and Others
----Respondent(s)
For Petitioner(s) : Mr. C.S. Sinha, Advocate For Respondent(s) : Ms. A.S. Lodh, Addl. G.A. HON'BLE MR. JUSTICE S. TALAPATRA Order 21/03/2018 Heard Mr. C.S. Sinha, learned counsel appearing for the petitioner as well as Ms. A.S. Lodh, learned Addl. G.A., appearing for the respondents.
This is a petition for amending the writ petition. Mr. A. Pal, learned counsel appearing for the respondents has submitted that the respondents would not oppose the prayer for amendment.
In view of this, this petition stands allowed and disposed of.
The petitioner is allowed to amend the writ petition in terms of the schedule of amendment and the amended consolidated writ petition shall be filed by 02.04.2018.
Accordingly, this petition stands allowed and disposed of.
JUDGE Sabyasachi. B