High CourtsSingle Bench(2023) 01 TP CK 0004

Ajit Kumar Saha vs State Of Tripura & 3 Ors

Tripura High Court · Decided on 4 January 2023

HON’BLE JUDGES
Arindam Lodh, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (C) 2 Of 2023

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Judgment

5 paragraphs · 91 words

Arindam Lodh, J

Heard Mr. A. Dasgupta, learned counsel appearing for the petitioner. Also heard Mr. D. Bhattacharjee, learned GA assisted by Mr. K. De, learned Additional GA appearing for the respondents.

From the memorandum dated 11.11.2019 it reveals that a proceeding has been initiated against the petitioner, and he has been asked to participate in the said proceeding.

In view of this, I direct the respondents to complete the enquiry preferably within a period of 6 (six) weeks from today.

With the aforesaid direction, the instant writ petition stands disposed.