Tripura High Court
Binoy Kishore Debbarma vs The State Of Tripura And Another on 13 May, 2019
Author: S. Talapatra
Bench: S. Talapatra
HIGH COURT OF TRIPURA
AGARTALA
WP(C)112 of 2019
Binoy Kishore Debbarma
----Petitioner(s)
Versus
The State of Tripura and Another
----Respondent(s)
For Petitioner(s) : Mr. Kohinoor N Bhattacharjee, Adv. For Respondent(s) : Mr. M. Debbarma, Addl. G.A. HON'BLE MR. JUSTICE S. TALAPATRA Order 13/05/2019 Mr. M. Debbarma, learned Addl. G.A. appearing for the respondents has submitted that the respondents will adopt the reply filed in WP(C)No.08 of 2019 titled as Rajib Nag versus The State of Tripura and Another.
Mr. Kohinoor N Bhattacharjee, learned counsel appearing for the petitioner does not raise any objection.
Hence, this court permits the respondents to adopt the said reply.
List the matter on 15.05.2019.
JUDGE Sabyasachi B