Srei Infrastructure Finance Limited vs State Of Tripura & Another
2024 Latest Caselaw 1061 Tri

Tripura High Court

Srei Infrastructure Finance Limited vs State Of Tripura & Another on 3 July, 2024

Author: Arindam Lodh

Bench: Arindam Lodh

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                                               HIGH COURT OF TRIPURA
                                                     AGARTALA
                            WP(C) No.260 of 2024
Srei Infrastructure Finance Limited
                                                                                .........Petitioner(s);
                                                          Versus
State of Tripura & another
                                                                             .........Respondent(s).

For Petitioner(s) : Mr. R.G. Chakraborty, Advocate. For Respondent(s) : Mr. Kohinoor N. Bhattacharyya, G.A., Mr. Kundan Pandey, Advocate.

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

Order 03/07/2024

Counter Affidavit has not been filed by the respondents-State

despite time granted on 15.05.2024.

Learned counsel for the State prays for and is allowed 3(three)

weeks' more time to file Counter Affidavit positively.

Let the matter appear after four weeks (31.07.2024) so that

petitioner in the meantime may also file Rejoinder Affidavit, if so advised.

Compilation of judgments has already been submitted by learned counsel for

the petitioner.

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

Pijush/

MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2024.07.04 18:06:08 +05'30'