All Tripura Eps Pensioners And ... vs The State Of Tripura And Others
2023 Latest Caselaw 800 Tri

                                    Page 1 of 2




                      HIGH COURT OF TRIPURA
                            AGARTALA

                  IA No.1 of 2022 in WA No.171 of 2022


All Tripura EPS Pensioners and Employees Association
                               ........................... Applicant/Appellant(s).
                                 Versus
The State of Tripura and others
                                      ........................ Respondent(s).

For Applicant/Appellant(s) : Mr. D. C. Saha, Advocate. For Respondent(s) : Mr. S.S. Dey, Advocate General, Ms. A. Chakraborty, Advocate.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH HON'BLE MR. JUSTICE T. AMARNATH GOUD

_O_R_D_E_R_ 26/09/2023

Mr. S.S. Dey, learned Advocate General assisted by Ms. A.

Chakraborty, learned counsel appears and accepts notice on behalf of the

respondent-State and seeks time to file objection.

However, it appears that neither A/D Card nor unserved notice

upon respondent No.2 has been received.

Awaiting service report on the unserved respondent, matter is

adjourned to 28.11.2023.

Mr. D. C. Saha, learned counsel for the appellant submits that

W.A. No.224 of 2022, W.A. No.225 of 2022, W.A. No.226 of 2022 and

W.A. No.227 of 2022 are arising out of the same judgment.

Let them also be listed together on the next date.

(T. AMARNATH GOUD), J (APARESH KUMAR SINGH), CJ

Munna S MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2023.09.29 16:07:53 +05'30'