The State Of Tripura And Ors vs Rajib Debnath And Ors
2024 Latest Caselaw 88 Tri

Tripura High Court

The State Of Tripura And Ors vs Rajib Debnath And Ors on 25 January, 2024

Author: Arindam Lodh

Bench: Arindam Lodh

                                                     Page 1 of 1


                                                 HIGH COURT OF TRIPURA
                                                       AGARTALA
                                                      WA 99 of 2022

                     The State of Tripura and Ors.
                                                                                  ---Appellant(s)
                                                           Versus
                     Rajib Debnath and Ors.
                                                                                 ---Respondent(s)

For the Appellant(s) : Mr. S. S. Dey, Advocate General Mr. Ayantika Chakraborty, Advocate For the Respondent(s) : Mr. B. Majumder, Dy. SGI Mr. P. Roy Barman, Sr. Advocate Mr. Samarjit Bhattacharjee, Advocate

HON'BLE MR. JUSTICE ARINDAM LODH HON'BLE MR. JUSTICE S.D. PURKAYASTHA Order 25.01.2024

Heard Mr. S. S. Dey, learned Advocate General appearing for the appellants-State. Also heard Mr. B. Majumder, learned Dy. SGI appearing for the respondents-Union of India and Mr. P. Roy Barman, learned senior counsel assisted by Mr. Samarjit Bhattacharjee, learned counsel appearing for the private respondents.

After substantial hearing, Mr. Roy Barman, learned senior counsel for the respondents has sought for an adjournment to place some judgments before this Court.

For this purpose, place the matter for continuation of hearing on 01.02.2024 as Part Heard.

                                     JUDGE                                       JUDGE
SAIKAT Digitally signed
       by SAIKAT KAR

KAR 15:29:29 +05'30'
       Date: 2024.01.29



     Rohit