Mr. Biplab Debnath vs Mr. Rajib Saha
2022 Latest Caselaw 487 Tri

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                       HIGH COURT OF TRIPURA
                             AGARTALA
                              WP(C) No.506/2020
                                    with
           WP(C) No.507/2020; WP(C) No.508/2020; WP(C) No.510/2020;
           WP(C) No.511/2020; WP(C) No.512/2020; WP(C) No.513/2020;
           WP(C) No.514/2020; WP(C) No.515/2020; WP(C) No.516/2020;
                              WP(C) No.517/2020

For Petitioner(s)                : Mr. Biplab Debnath, Advocate.
For Respondent(s)                : Mr. Rajib Saha, Advocate.

HON'BLE THE CHIEF JUSTICE MR. INDRAJIT MAHANTY

Order 05/05/2022

Mr. Rajib Saha, learned counsel, submits that he has received

instructions to appear on behalf of respondents No.8 to 11 and undertakes to

file Vakalatnama and counter affidavit, if any, within a period of one week

from today. Hence, notices in respect of respondents No.8 to 11 are held to

be sufficient. Name of counsel Mr. Rajib Saha may be indicated in the cause

list.

Mr. Biplab Debnath, learned counsel for the petitioners,

submits that similar cases have already been decided by this Court and

undertakes to serve list of judgments, he seeks to rely upon, on the counsel

for the State as well as the other respondents.

List these matters on 19.05.2022.

(INDRAJIT MAHANTY), CJ

Pulak