Mr. S. Debgupta vs Mr. M. Debbarma
2021 Latest Caselaw 127 Tri

                              HIGH COURT OF TRIPURA
                                    AGARTALA

                                Cont.Cas(C) 43 of 2020

        For Petitioner(s)             : Mr. S. Debgupta, Adv.
        For Respondent(s)             : Mr. M. Debbarma, Addl GA.

HON'BLE MR. JUSTICE S. TALAPATRA

Order

05.02.2021

Mr. M. Debbarma, learned Addl. GA appearing for the

respondents has submitted that by the judgment dated 05.01.2021

delivered in WA 196 of 2020 (The State of Tripura & Others vs. Sri

Tarun Kumar Bhatta & Others) etc., the judgment which has been

alleged to have been violated by the respondents has been set aside. As

such, further proceeding has to be aborted and accordingly, the

proceeding stands closed. Notice as issued is recalled.

A copy of the said judgment dated 05.01.2021 be placed in

the record for purpose of future reference.

JUDGE

Dipak