Tripura High Court
Party Name : Surajit Saha vs The State Of Tripura & Ors on 9 March, 2017
Author: S.Talapatra
Bench: S.Talapatra
Case No :WP(C) 0001076/2016 Party Name : SURAJIT SAHA Vs THE STATE OF TRIPURA & ORS THE HONBLE MR. JUSTICE S.TALAPATRA Heard Mr. T.K. Choudhury, learned counsel appearing for the petitioner as well as Ms. A.S. Lodh, learned Addl. G.A. appearing for the respondents No.1 and 2 and Mr. P. Chakraborty,
learned counsel appearing for the respondents No.3 and 4. At the request of the learned counsel for the respondents seeking accommodation for filing the reply and in view of the urgency in disposal of this matter, list this matter on 20.04.2017.
The respondents shall file their reply invariably by 06.04.2017. It is made clear that no further accommodation will be made for filing the reply. The petitioner is permitted to file the rejoinder within 16.04.2017. There shall not be further extension of time for filing the reply. An attempt would be made for hearing the matter finally on the next date.
Download Date: 8-05-2017 15:05 1/1