Mr. P. Roy Barman vs Mr. S. Saha
2021 Latest Caselaw 1277 Tri

                    HIGH COURT OF TRIPURA
                          AGARTALA
                      WP(C) No.902 of 2021

For Petitioner(s)     :     Mr. P. Roy Barman, Sr. Adv.

                            Mr. K. Nath, Adv.

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

HON'BLE MR. JUSTICE S. TALAPATRA

Order

18/12/2021

Heard Mr. P. Roy Barman, learned senior counsel assisted

by Mr. K. Nath, learned counsel appearing for the petitioners.

Issue notice calling upon the respondents to show cause

as to why a Rule should not be issued as prayed for; and/or any

other such further order(s) shall not be passed as to this Court

may deem fit and proper having regard to the circumstances of

the case.

Notice is made returnable on 02.02.2022.

Since Mr. S. Saha, learned counsel appears and waives

notice for the respondents, no formal notice is called for.

It is stated by Mr. Roy Barma, learned senior counsel that

the controversy as raised in this petition is squarely covered by a

previous judgment of this court.

In view of this, the respondents shall file their reply by the

returnable date as this court would take up the matter for final

disposal.

JUDGE

Moumita