Tripura High Court
Sri Pranab Deb vs The State Of Tripura And 2 Ors on 25 April, 2023
Author: Arindam Lodh
Bench: Arindam Lodh
Page 1 of 1
HIGH COURT OF TRIPURA
AGARTALA
WP(C) No.893 of 2022
Sri Pranab Deb
....Petitioner(s)
Versus
The State of Tripura and 2 Ors.
....Respondent(s)
For the Petitioner(s) : Mr. A.L. Saha, Advocate For the Respondent(s) : Mr. Soumyadeep Saha, Advocate HON'BLE MR. JUSTICE ARINDAM LODH Order 25/04/2023 Despite repeated opportunities, the respondents have not filed counter-affidavit.
Admit.
Issue rule.
Rule is waived since all the respondents have entered their appearance.
List the matter for hearing in its usual course. In the meantime, the respondents may file counter-affidavit, if they so desire.
JUDGE Snigdha