High CourtsSingle Bench(2025) 01 TP CK 1693

Ashok Kr. Debbarma & 3 Ors. vs State Of Tripura & 3 Ors.

Tripura High Court · Decided on 15 January 2025

CASE NUMBER
Writ Petition (C) 625 Of 2024

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Judgment

9 paragraphs · 119 words

Arindam Lodh, J

Heard Mr. DC Saha, learned counsel appearing vice Mr. CS Sinha, learned counsel for the petitioners. Also heard Mr. Kohinoor N. Bhattacharjee, learned GA appearing for the respondents-State and Mr. Raju Datta, learned counsel for the respondents-TPSC.

Mr. Saha, learned counsel has sought for an accommodation on the ground of illness of Mr. Sinha, learned counsel for the petitioners.

Learned counsel for the respondents have submitted that the respondents have filed their counter affidavit.

Accordingly, let the matter be admitted.

Issue Rule.

Rule is waived since all the parties have already entered their appearance.

List the matter for hearing in its usual course.

In the meanwhile, the petitioners may file their rejoinder affidavit, if so desire.