Ms. S. Nandy vs Mr. D. Bhattacharjee
2021 Latest Caselaw 1196 Tri

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                           HIGH COURT OF TRIPURA
                                 AGARTALA

                             Cont.Cas(C) No.47/2021

For Petitioner(s)                 : Ms. S. Nandy, Advocate.
For Respondent(s)                 : Mr. D. Bhattacharjee, Sr. Advocate (GA),

Mr. Partha Saha, Advocate.

HON'BLE THE CHIEF JUSTICE MR. INDRAJIT MAHANTY HON'BLE MR. JUSTICE ARINDAM LODH

Order 02/12/2021 (Indrajit Mahanty, C.J.)

Learned Government Advocate submits on instruction that the

State of Tripura have challenged the impugned judgment before the Hon'ble

Supreme Court of India in Special Leave to Appeal (C) No.15389/2021 and it

appears from various copies of the order sheets submitted that the next date

on which the matter is likely to be taken up by the Hon'ble Supreme Court is

09.12.2021. Accordingly, matter may be listed in the first week of January,

2022 and liberty is granted to both sides to inform the Court about what has

occurred in the said case.

List the matter on 06.01.2022.

(ARINDAM LODH), J (INDRAJIT MAHANTY), CJ

Pulak