Mr. A. Bhowmik vs Mr. M. Debbarma
2021 Latest Caselaw 1190 Tri

                       HIGH COURT OF TRIPURA
                             AGARTALA
                           WP(C)540 of 2021
     For Petitioner(s)   :    Mr. A. Bhowmik, Adv.
     For Respondent(s)   :    Mr. M. Debbarma, Addl. G.A.

Mr. N. Majumder, Adv.

HON'BLE MR. JUSTICE S. TALAPATRA

Order 01/12/2021

At the request of Mr. N. Majumder, learned counsel appearing

for the respondents No.2-4, list this matter on 03.01.2022.

Despite the order dated 08.11.2021, the respondents have

not filed the reply. The order dated 08.11.2021 observed as follows:

"It is made clear that if the reply is not filed by the next date, no further accommodation will be made as Mr. A Bhowmik, learned counsel appearing for the petitioner has categorically asserted that this case is squarely covered by the judgment of this Court dated 03.03.2021 [Sri Kalyanbrata Bhattacharjee Vs. State of Tripura & Ors.]. He has further submitted that the said judgment has already been implemented by the State Government."

With serious reluctance the present accommodation has been

made. But on the next date there shall not be further

accommodation and if the reply is not filed, the matter will be heard

on the basis of the records available with this petition.

Mr. A. Bhowmik, learned counsel appears for the petitioner.

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

respondent No.1 which is a mere formal party.

JUDGE

Moumita