Tripura High Court
Kallol Roy vs The State Of Tripura & Anr on 13 May, 2019
Author: S. Talapatra
Bench: S. Talapatra
HIGH COURT OF TRIPURA
AGARTALA
WP (C) No. 79 of 2019
Kallol Roy
----Petitioner(s)
Versus
The State of Tripura & Anr.
----Respondent(s)
For Petitioner (s) : Mr. Kohinoor N Bhattacharyya, Advocate For Respondent(s) : Mr. M Debbbarma, Addl. GA HON'BLE THE JUSTICE MR. S. TALAPATRA Order 13/05/2019 Mr. M Debbarma, learned Addl. GA appearing for the respondents has submitted that the reply filed in WP (C) No. 08/2019 will be adopted by the respondents in this writ petition.
Mr. Kohinoor N Bhattacharyya, learned counsel appearing for the petitioner does not project any opposition to such prayer.
Accordingly, the respondents are permitted to adopt the reply as filed by them in WP (C) No. 08/2019 titled as Rajib Nag vs The State of Tripura & Anr.
List the matter on 15.05.2019.
JUDGE satabdi