Tripura High Court
Dr. Goutam Saha & Anr vs The State Of Tripura & Ors on 18 January, 2019
Author: S. Talapatra
Bench: S. Talapatra
HIGH COURT OF TRIPURA
AGARTALA
W.P.(C) No.72 of 2019
Dr. Goutam Saha & Anr.
-----Petitioner (s)
Versus
The State of Tripura & Ors.
----Respondent(s)
For Petitioner (s) : Mr. K. Nath, Adv.
For Respondent(s) : Mr. A.K. Bhowmik, Advocate General
Ms. M. Chakraborty, Adv.
HON'BLE MR. JUSTICE S. TALAPATRA
Order
18.01.2019
Heard Mr. K. Nath, learned counsel appearing for the petitioners. 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 order(s) shall not be passed as to this Court may deem fit and proper in the circumstances of the case.
Notice is made returnable on 19th February, 2019. Since Ms. M. Chakraborty, learned counsel appears and accepts the notice for the respondents, no formal notice needs be issued. However, the petitioner shall furnish one additional copy of the writ petition to Ms. Chakraborty, learned counsel in the course of the day.
Mr. Nath, learned counsel appearing for the petitioners has submitted that this case is covered by a previous judgment of this court dated 08.03.2018 delivered in W.P.(C) No.675 of 2017 [Dr. Anindita Begam (Kusari) vs. State of Tripura & Ors.] JUDGE Sujay