Ms. A. Debbarma vs None
2021 Latest Caselaw 663 Tri

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                       HIGH COURT OF TRIPURA
                             AGARTALA

                            Cont. Cas (C) No.38/2021
For Petitioner(s)              : Ms. A. Debbarma, Advocate.

For Respondent(s)              : None.

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI

Order 02/07/2021.

The petitioner had filed W.P. (C) No.03 of 2021, which was

disposed of by a judgment dated 13.01.2021 directing the respondents to

consider the case of the petitioner in light of the decision in case of

Bhupati Debnath vs. State of Tripura and Ors. [W.P. (C) No.1054/2019

dated 13th February, 2020] within four months from the date of the

judgment.

Grievance of the petitioner is that the respondents have not complied

the said directions.

Learned counsel, Ms. A. Debbarma for the petitioner submitted that

a copy of the judgment has also sent to the respondents on or around

25.01.2021.

Issue notice to the respondents, returnable for 30.07.2021.

(AKIL KURESHI), CJ

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