Tripura High Court
Party Name : Pradyut Debbarma vs The State Of Tripura & Ors on 30 January, 2017
Author: S.C.Das
Bench: S.C.Das
Case No :WP(C) 0001088/2016 Party Name : PRADYUT DEBBARMA Vs THE STATE OF TRIPURA & ORS THE HONBLE MR. JUSTICE S.C.DAS Learned counsel, Mr. K. Nath for the petitioner and learned Sr. counsel, Mr. S. Deb assisted by learned counsel, Mr. S. Dutta for the respondents are present.
It is submitted by the learned counsel of both side that this writ petition along with some other writ petitions were already fixed before Court No.3 of this Court. Because of order dated 16.01.2017 passed in WP(C) 387 of 2013, this writ petition has been separately listed before this Court today whereas as per order dated 15.12.2016 passed in this writ petition, it was clubbed with some other writ petitions to be heard together. Since that order of clubbing together of this writ petition with some other writ petitions were already passed by order dated 15.12.2016, I think the position should not be disturbed and WP(C) 387 of 2013 also should be listed along with this writ petition and other connected writ petitions.
It is submitted by learned counsel of both side that the other connected writ petitions are already fixed for admission hearing with an endeavour to dispose finally on 02.03.2017.
So, the Registry is directed to place this writ petition on 02.03.2017 along with connected writ petition No.387 of 2013 together with other writ petitions before Court No.3 as per earlier order dated 15.12.2016.
Download Date: 8-05-2017 15:05 1/1