Tripura High Court
Party Name : Tarun Choudhury vs The State Of Tripura & Ors on 27 March, 2017
Author: S.Talapatra
Bench: S.Talapatra
Case No :WP(C) 0000301/2017 Party Name : TARUN CHOUDHURY Vs THE STATE OF TRIPURA & ORS THE HONBLE MR. JUSTICE S.TALAPATRA Heard Mr. N. Majumder, learned counsel appearing for the petitioner. Issue notice calling upon the respondents to show cause as to why a Rule should not be
issued as prayed for; and/or any other such further order(s) shall not be passed as to this Court may deem fit and proper having regard to the circumstances of the case. Notice is made returnable on 27.04.2017.
Since Mr. K. Nath, learned counsel appears and accepts notice for the respondents No.1-4, no formal notice needs be issued on those respondents. No notice is required to be issued on the remaining respondents as they are not at all related to the controversy. As a result, their name should be deleted from the array of the parties.
The respondents No.1-4 shall invariably file their reply on the next date as there shall be an endeavour to hear the matter finally on the next date.
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