Tripura High Court
Unknown vs Noting By Officer Or Serial Date Office ... on 7 July, 2017
Author: S. Talapatra
Bench: S. Talapatra
Noting by Officer or Serial Date Office notes, reports, orders or
Advocate No Proceedings with signature
WP(C) No. 756 of 2017
BEFORE
THE HON'BLE MR. JUSTICE S. TALAPATRA
07.07.2017
Heard Mr. P. K. Pal, learned counsel
appearing for the petitioner.
Issue notice calling upon the respondents to
show cause as to why a Rule shall not be issued as prayed for; and/or why such further or other order(s) shall not be passed as to this Court may seem fit and proper.
Notice is made returnable by 24.08.2017. Since Mr. J. Majumder, learned counsel appears and waives notice for the respondents, no formal notice is called for.
Mr. Pal, learned counsel appearing for the petitioner has asserted that this writ petition is covered by a previous judgment of this Court in Swapan Shil v. State of Tripura [judgment and order dated 24.09.2015 delivered in WP(C) No. 221 of 2012 and others], Annexure-6 to the writ petition.
There shall be an attempt to hear the matter finally on the returnable date.
JUDGE A.Ghosh Page 1 of 1