For vs For
2021 Latest Caselaw 216 Tri

                           HIGH COURT OF TRIPURA
                                 AGARTALA
                                 I.A. No.1 of 2021
                            in W.P.(C) No.1105 of 2018

For Applicant (s)           :      Ms. S. Deb Gupta, Adv.
For Respondent(s)           :      Mr. M. Debbarma, Addl. GA

HON'BLE MR. JUSTICE S. TALAPATRA Order 22.02.2021

Heard Ms. S. Deb Gupta, learned counsel appearing for the applicant as well as Mr. M. Debbarma, learned Addl. GA appearing for the respondents.

This application has been filed for setting up a date for implementation of the judgment and order dated 07.02.2020 delivered in W.P.(C) No.1105 of 2018. This court does not find any impediment in setting up the time frame for implementation of the said judgment and order dated 07.02.2020. Accordingly, the judgment and order dated 07.02.2020 shall be complied with within a period of 3[three] months from today.

With this direction, this application stands disposed of.

JUDGE

Sujay