Tripura High Court
Party Name : Sujit Kr. Datta vs The State Of Tripura & Ors on 14 February, 2017
Author: S.C.Das
Bench: S.C.Das
Case No :WP(C) 0001220/2016 Party Name : SUJIT KR. DATTA Vs THE STATE OF TRIPURA & ORS THE HONBLE MR. JUSTICE S.C.DAS It is submitted by learned senior counsel, Mr. A.K. Bhowmik assisted by learned counsel, Ms. A. Banik for the petitioners that all the cases involves identical facts and questions of law. So, those cases may be taken up together. Learned counsel, Mr. P. Roy Barman for the private-respondents and learned counsel, Mr. T.
Debbarma for the respondent-TPSC pray for 4(four) weeks@@@@@ time to file affidavit. The State-respondents have already filed their affidavit. Respondent-TPSC also filed affidavit in WP(C) No.1205 of 2016. Private respondents did not file any affidavit in any of the writ petitions. So, learned senior counsel, Mr. Bhowmik raised objection in granting 4(four) weeks@@@@@ time. However, 4(four) weeks@@@@@ time is allowed as a last chance. No further time will be given to file affidavit.
List it on 12.04.2017.
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