Mr. B Banerjee vs Mr. Tk Choudhury
2021 Latest Caselaw 224 Tri

                     HIGH COURT OF TRIPURA
                           AGARTALA

                      WP(C) No. 108 of 2021

For Petitioner (s)      : Mr. B Banerjee, Adv.
                          Ms. R Majumder, Adv.

For Respondent(s)       : Mr. TK Choudhury, Adv.

HON'BLE MR. JUSTICE S. TALAPATRA

Order

23/02/2021

Heard Mr. B Banerjee, learned counsel appearing for the

petitioners.

Issue notice calling upon the respondents to show cause

as to why rule should not be issued, as prayed for; and/or

why such further and other order(s) should not be passed as

to this Court may deem fit and proper.

Notice is made returnable on 07.04.2021.

Since, Mr. TK Choudhury, learned counsel appears and

waives notice for the respondents No.1, 2, 3 & 4, no formal

notice is called for in respect of these respondents.

However, the petitioner shall take steps for service of

notice on respondents No.5 & 6 by registered post with A/D,

within 1(one) week from today.

Mr. Banerjee, learned counsel has stated that the

controversy, as raised in this petition, is squarely covered by

the judgment dated 14.07.2017 delivered in WP(C)

No.290/2017 (Ranjit Malakar vs. State of Tripura & Ors),

Annexure-10 to the writ petition.

In view of that position, the respondents shall invariably

file their reply by the returnable date.

JUDGE

satabdi