For vs For
2021 Latest Caselaw 45 Tri

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                        HIGH COURT OF TRIPURA
                              AGARTALA
                           WA No.202 of 2020

     For Appellant(s)       :     Ms. R. Purakayastha, Adv.

     For Respondent(s)      :     None

HON'BLE MR. JUSTICE S. TALAPATRA HON'BLE MR. JUSTICE S. G. CHATTOPADHYAY

Order

07/01/2021 Ms. R. Purakayastha, learned counsel appearing for the

appellant has submitted quite assertively that the points of

argument she raised before the learned Single Judge have not

been considered and even not referred in the judgment and

order dated 05.08.2020. We are not ready to accept such oral

statement in respect of the proceeding which was before us.

But on the face of such statement we are inclined to grant

liberty to learned counsel for the appellant to file an affidavit in

this regard.

List this matter on 13.01.2021.

In the meanwhile if the learned counsel is desirous of

filing such affidavit, she may file so.

          JUDGE                                          JUDGE


Moumita