Mr. T. D. Majumder vs Mr. M. Debbarma
2021 Latest Caselaw 521 Tri

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                         HIGH COURT OF TRIPURA
                                AGARTALA
                          Cont.Cas(C)No.5 of 2021

     For Petitioner(s)     :    Mr. T. D. Majumder, Adv.

     For Respondent(s)     :    Mr. M. Debbarma, Addl. G.A.

HON'BLE MR. JUSTICE S. TALAPATRA

Order 19/04/2021

Mr. M. Debbarma, learned Addl. G.A. appearing for the

respondents has submitted that the judgment and order dated

19.12.2019 delivered in W.P.(C) No.1078 of 2018 has been

complied with by the notification dated 17.04.2021.

Mr. T. D. Majumder, learned counsel appearing for the

petitioner has acceded by stating that the said judgment has

been complied with.

In view of compliance, the proceeding stands closed.

Notices as issued on the respondents are recalled.

A copy of the notification dated 17.04.2021 be made part

of the proceeding.

JUDGE

Moumita