Partha Das vs The State Of Tripura & Others on 10 October, 2018

[Cites 0, Cited by 4]

Tripura High Court

Partha Das vs The State Of Tripura & Others on 10 October, 2018

Bench: Ajay Rastogi

                                Page 1 of 2




                    HIGH COURT OF TRIPURA
                          AGARTALA
                         WP(C) No.946/2018

Partha Das
                                                    ----Petitioner(s)
                                 Versus
The State of Tripura & others
                                                  ----Respondent(s)

Connected with WP(C) No.952/2018, WP(C) No.953/2018, WP(C) No.954/2018, WP(C) No.955/2018, WP(C) No.956/2018, WP(C) No.957/2018, WP(C) No.958/2018, WP(C) No.963/2018, WP(C) No.964/2018, WP(C) No.965/2018, WP(C) No.966/2018, WP(C) No.967/2018, WP(C) No.968/2018, WP(C) No.969/2018, WP(C) No.970/2018, WP(C) No.971/2018, WP(C) No.972/2018, WP(C) No.973/2018, WP(C) No.974/2018, WP(C) No.975/2018, WP(C) No.976/2018, WP(C) No.977/2018, WP(C) No.978/2018, WP(C) No.979/2018, WP(C) No.980/2018, WP(C) No.981/2018, WP(C) No.992/2018, WP(C) No.993/2018,WP(C) No.994/2018, WP(C) No.996/2018, WP(C) No.997/2018,WP(C) No.998/2018, WP(C) No.999/2018, WP(C) No.1000/2018,WP(C) No.1001/2018, WP(C) No.1002/2018, WP(C) No.1003/2018,WP(C) No.1004/2018, WP(C) No.1005/2018, WP(C) No.1006/2018,WP(C) No.1007/2018, WP(C) No.1008/2018, WP(C) No.1009/2018,WP(C) No.1010/2018, WP(C) No.1011/2018, WP(C) No.1012/2018, WP(C) No.1013/2018, WP(C) No.1014/2018, WP(C) No.1015/2018,WP(C) No.1016/2018, WP(C) No.1017/2018, & WP(C) No.1018/2018.

For Petitioner(s) : Mr. S. Bhattachajee, Advocate.

For Respondent(s) : Mr. N. Choudhury, G.A. HON'BLE THE CHIEF JUSTICE MR. AJAY RASTOGI Order 10/10/2018 Issue notice to the respondents, returnable by eight weeks.

No formal notice need be issued to the respondents since Mr. N. Choudhury, the ld. Govt. Advocate accepts notice on behalf of all the respondents.

Copies of the application have been duly supplied to the State counsel.

Page 2 of 2

Let the respondents may file short counter affidavit with advanced copy to the petitioner's counsel, who is at liberty to file further counter, if so advised.

List the matters on 14.12.2018.

CHIEF JUSTICE Dipesh

Unlock Advanced Research with PRISMAI

Tripura High Court