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Tripura High Court

Party Name : Manoj Kr. Debbarma vs The State Of Tripura & Ors on 16 February, 2017

Author: S.C.Das

Bench: S.C.Das

Case No :WP(C) 0000212/2016


Party Name : MANOJ KR. DEBBARMA Vs THE STATE OF TRIPURA & ORS


THE HONBLE MR. JUSTICE S.C.DAS


 Learned counsel, Ms. A. Banik for the petitioner in WP(C) No.329 of 2015 and learned
counsel, Mr. D. Sarkar for the petitioner in WP(C) No.212 of 2016 are present.
Learned Advocate General, Mr. B.C. Das, assisted by learned counsel, Mr. N. Majumder for
the State respondents are also present.

So far WP(C) No.329 of 2015 is concerned exchange of affidavit is complete. In WP(C) No.212 of 2016, on behalf of respondents-Union of India, three weeks time is sought to file affidavit.

Learned counsel, Mr. Sarkar submits that the petitioner shall file rejoinder affidavit in respect of the affidavit filed by the State respondents.

So, list both the cases on 13.04.2017 and in the meantime the respondents-Union of India may file their counter affidavit in WP(C) No.212 of 2016 and rejoinder may be filed by that time.