Tripura High Court
Party Name : Ajit Debnath vs The State Of Tripura & Ors on 17 March, 2017
Author: S.Talapatra
Bench: S.Talapatra
Case No :WP(C) 0001255/2016 Party Name : AJIT DEBNATH Vs THE STATE OF TRIPURA & ORS THE HONBLE MR. JUSTICE S.TALAPATRA Mr. T. D. Majumder, learned G.A. appearing for the respondents has submitted that in this
batch of writ petitions on the analogous controversy, the respondents have been filed the reply in W.P.(C) No.1255 of 2016, W.P.(C) No.1256 of 2016 and W.P.(C) No.1257 of 2016, but in other writ petitions they could not file the reply. For this purpose Mr. T. D. Majumder, learned G.A. prays for some accommodation.
Prayer stands allowed.
List this matter on 24.04.2017.
In the meanwhile the respondents are permitted to file their reply in the other writ petitions being W.P.(C) No.1295 of 2016, W.P.(C) No.1296 of 2016, W.P.(C) No.1297 of 2016, W.P.(C) No.1298 of 2016, W.P.(C) No.1299 of 2016, W.P.(C) No.1300 of 2016, W.P.(C) No.1301 of 2016, W.P.(C) No.1302 of 2016, W.P.(C) No.1303 of 2016, W.P.(C) No.1304 of 2016, W.P.(C) No.1305 of 2016, W.P.(C) No.1306 of 2016, W.P.(C) No.1307 of 2016, W.P.(C) No.1308 of 2016, W.P.(C) No.1309 of 2016, W.P.(C) No.1310 of 2016 and W.P.(C) No.1211 of 2016. No prayer for extension of time for filing the reply shall be entertained by this court.
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