The State Of Tripura & Others vs Sri Bikash Bhowmik & Others
2023 Latest Caselaw 910 Tri

Tripura High Court

The State Of Tripura & Others vs Sri Bikash Bhowmik & Others on 29 November, 2023

Author: Arindam Lodh

Bench: Arindam Lodh

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                      HIGH COURT OF TRIPURA
                            AGARTALA
                            W.A. No.115/2023
The State of Tripura & others
                                                      ......... Appellant(s).
                                VERSUS
Sri Bikash Bhowmik & others
                                                     .........Respondent(s).

For Appellant(s) : Mr. Dipankar Sarma, Addl. G.A. For Respondent(s) : None.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH HON'BLE MR. JUSTICE ARINDAM LODH

Order 29/11/2023

Admit.

Issue notice on the respondents.

Respondents No.2 and 3/TPSC have already appeared through

their learned counsel Mr. Raju Datta.

Therefore, notice be effected upon writ petitioner/respondent

No.1 under ordinary process and speed post, for which requisites be filed

within one week.

Meanwhile, there shall be stay on the operation of the

impugned judgment and order dated 19.07.2023 passed in WP(C) No.96 of

2023.

Notice is made returnable on 03.01.2024.

(ARINDAM LODH), J (APARESH KUMAR SINGH), CJ

PULAK BANIK Date: 2023.11.30 17:13:15 +05'30'