Citation : 2023 Latest Caselaw 18 Tri
Judgement Date : 5 January, 2023
Page 1 of 1
HIGH COURT OF TRIPURA
AGARTALA
WP(C) No. 999 of 2022
For the Petitioner(s) : Mr. K. Nath, Advocate
For the Respondent(s) : Mr. D. Bhattacharya, GA
Mr. S. Saha, Advocate
HON'BLE MR. JUSTICE ARINDAM LODH Order
05/01/2023
Heard Mr. K. Nath, learned counsel appearing for the petitioner. Also heard Mr. D. Bhattacharya, learned GA assisted by Mr. S. Saha, learned counsel appearing for the respondents-State.
Mr. Nath, learned counsel has submitted that the present case is fully covered by the judgment of this Court.
However, Mr. Bhattacharya, learned GA has submitted that in the instant case the State needs to file counter affidavit and for this purpose he has sought for 4(four) weeks time.
The State-respondents are given liberty to file counter affidavit within 4(four) weeks.
List the matter on 13.02.2023. An endeavour shall be taken to dispose of the matter at the admission stage itself.
JUDGE
Snigdha
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