Tripura High Court
Gouranga Ch. Saha vs The Union Of India & Others on 10 May, 2018
Author: Ajay Rastogi
Bench: Ajay Rastogi
Page 1 of 1
HIGH COURT OF TRIPURA
AGARTALA
W.P(C) No. 352/2018
Gouranga Ch. Saha
----Petitioner(s)
Versus
The Union of India & Others
----Respondent(s)
For Petitioner (s) : Mr. Debajit Biswas, Advocate. For Respondent(s) : Mr. N. Choudhury, Govt. Advocate.
Mr. H. Deb, Asstt. S. G. HON'BLE THE CHIEF JUSTICE MR. AJAY RASTOGI Order 10/5/2018 Counsel for the respondents wants time to file reply. He may do so within four weeks with advance copy to the petitioner's counsel, who may examine and file rejoinder, if so advised, within two weeks thereafter.
Let the matter may come up before the court on 05.7.2018, as prayed.
CHIEF JUSTICE d. dey.