Mr. Somik Deb vs Mr. M Debbbarma
2021 Latest Caselaw 699 Tri

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                                  HIGH COURT OF TRIPURA
                                        AGARTALA

                                    WP (C) No. 364 of 2021

          For Petitioner(s)              :   Mr. Somik Deb, Sr. Adv.
          For Respondent(s)              :   Mr. M Debbbarma, Addl. GA.

Ms. P Dhar, Adv.

HON'BLE MR. JUSTICE S. TALAPATRA

Order 12.07.2021

Heard Mr. Somik Deb, learned senior counsel appearing for the

petitioners.

The grievance, as prima facie appears from this petition, is that

despite the observation, as made by this court in para 15 and 16 of the

judgment and order dated 02.09.2019 delivered in WP(C) No. 611 of 2019, and

the petitioners having filed a representation for implementation of the

observation made in the said judgment and order, the petitioners are still

unaware what action or what course the respondents have taken.

Issue Notice.

Notice is made returnable on 03.08.2021.

Since Mr. M Debbarma, learned Addl. GA appears and waives

notice for the respondents No. 1 & 2 and Ms. P Dhar, learned counsel appears

and waives notice for respondents No. 3, 4 & 5, no formal notice is called for.

JUDGE

satabdi