The United Bank Of India And Others vs Ranjit Basfore And Another
2021 Latest Caselaw 676 Tri

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                      HIGH COURT OF TRIPURA
                            AGARTALA

                               W.A. No.180/2019

The United Bank of India and others
                                                         .....Appellant(s)

                             Versus

Ranjit Basfore and another
                                                       .....Respondent(s)

For Appellant(s)              : Mr. Daniel Debbarma, Advocate.

For Respondent(s)             : Mr. Biswanath Majumder, CGC.


     HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI
      HON'BLE MR. JUSTICE S.G. CHATTOPADHYAY

                                 ORDER

06/07/2021.

(Akil Kureshi, CJ).

The respondent No.1-original petitioner had challenged his transfer,

which was set aside by the learned Single Judge by the impugned

judgment. Against the said judgment, the Bank has filed this Appeal.

Pending this Appeal, the original petitioner had filed I.A. No.02 of 2021

along with which he has produced a letter dated 22.02.2021 written to the

Deputy General Manager of the Bank stating that he no longer has

grievance against his transfer by the Bank. That being the position, this

Appeal has become infructuous.

Learned counsel for the Bank stated that subsequently, the original

petitioner was already transferred on promotion to his home town.

In view of these developments, Writ Appeal along with connected

Applications are disposed of.

(S.G. CHATTOPADHYAY), J (AKIL KURESHI), CJ

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