The State Of Tripura & Others vs Sri Bipul Ranjan De & Others
2024 Latest Caselaw 4 Tri

Tripura High Court

The State Of Tripura & Others vs Sri Bipul Ranjan De & Others on 10 January, 2024

Author: Arindam Lodh

Bench: Arindam Lodh

                                 Page 1 of 2




                      HIGH COURT OF TRIPURA
                            AGARTALA
                            W.A. No.114/2023
The State of Tripura & others
                                                       ......... Appellant(s).
                                VERSUS
Sri Bipul Ranjan De & others
                                                      .........Respondent(s).

Along with

The State of Tripura & others ......... Appellant(s).

VERSUS Sri Pradip Roy .........Respondent(s).

For Appellant(s) : Mr. Mangal Debbarma, Addl. G.A. For Respondent(s) : Mr. P. Chakraborty, Advocate.

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

Order 10/01/2024

Mr. P. Chakraborty, learned counsel, seeks to enter appearance

on behalf of the respondent No.5. He submits that learned senior counsel Mr.

Somik Deb would be representing respondent No.5. The matter may be

adjourned for suitable period so that the concerned respondent may suitably

assist the Court on the next date.

Mr. Mangal Debbarma, learned Addl. Government Advocate,

submits that W.A. No.113/2023 also arises out of the same impugned

judgment.

Accordingly, let both the matters be tagged together and listed

on 21.02.2024.

Interim order dated 29.11.2023 to continue.

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

Pulak

PULAK BANIK Date: 2024.01.11 16:18:36 +05'30'