Ms. S. Deb Gupta vs Mr. P. Saha
2021 Latest Caselaw 495 Tri

Citation : 2021 Latest Caselaw 495 Tri
Judgement Date : 9 April, 2021

Tripura High Court

Ms. S. Deb Gupta vs Mr. P. Saha on 9 April, 2021

                                 Page 1 of 1


                         HIGH COURT OF TRIPURA
                                AGARTALA
                           W.P.(C) No.191 of 2020

     For Petitioner(s)     :    Ms. S. Deb Gupta, Adv.

     For Respondent(s)     :    Mr. P. Saha, Adv.

HON'BLE MR. JUSTICE S. TALAPATRA

Order

09/04/2021

At the request of Mr. P. Saha, learned counsel appearing

on instruction of Mr. D. Bhattacharya, learned G.A. for the

respondents, list this matter on 20.04.2021.

It has been contended by the counsel for the petitioner

that the controversy as raised in this petition is well covered

by the judgment of this court in Harisadhan Adhikari vs. State

of Tripura and Ors. delivered in W.P.(C) No.371 of 2014.

JUDGE

Moumita