Tripura High Court
Rajib Nag vs The State Of Tripura And Another on 26 February, 2019
Author: S. Talapatra
Bench: S. Talapatra
Page 1 of 2
HIGH COURT OF TRIPURA
AGARTALA
WP(C)08 of 2019
Rajib Nag
----Petitioner(s)
Versus
The State of Tripura and Another
----Respondent(s)
Connected with WP(C)41 of 2019 Kishan Kumar
----Petitioner(s) Versus The State of Tripura and Another
----Respondent(s) Connected with WP(C)42 of 2019 Tapas deb
----Petitioner(s) Versus The State of Tripura and Another
----Respondent(s) Connected with WP(C)47 of 2019 Anirban Dhar Choudhury
----Petitioner(s) Versus The State of Tripura and Another
----Respondent(s) Connected with WP(C)48 of 2019 Narayan Roy Choudhury
----Petitioner(s) Versus The State of Tripura and Another
----Respondent(s) Connected with WP(C)79 of 2019 Kallol Roy
----Petitioner(s) Versus The State of Tripura and Another
----Respondent(s) Page 2 of 2 Connected with WP(C)80 of 2019 Jai Kishore Jamatia
----Petitioner(s) Versus The State of Tripura and Another
----Respondent(s) Connected with WP(C)81 of 2019 Sudip Kr. Pal
----Petitioner(s) Versus The State of Tripura and Another
----Respondent(s) For Petitioner(s) : Ms. S. Roy, Adv.
For Respondent(s) : Mr. M. Debbarma, Addl. G.A. HON'BLE MR. JUSTICE S. TALAPATRA Order 26/02/2019 At the request of Mr. M. Debbarma, learned Addl.
G.A. appearing for the respondents, list the matter on 02.04.2019.
In the meanwhile, the respondents may file their reply, if any.
No further accommodation would be made on the next date.
JUDGE Sabyasachi B