Mr. S. Bhattacharjee vs Mr. P. Saha
2021 Latest Caselaw 702 Tri

                           HIGH COURT OF TRIPURA
                                   AGARTALA
                               WP(C) 277/2020
         For Petitioner(s)       :    Mr. S. Bhattacharjee, Advocate
         For Respondent(s)       :    Mr. P. Saha, Advocate

Mr. N. Majumder, Advocate

HON'BLE MR. JUSTICE ARINDAM LODH Order 12/07/2021 Mr. S. Bhattacharjee, learned counsel for the petitioner has submitted that this matter is squarely covered by a judgment of this court. Mr. P. Saha, learned counsel appearing for the respondent no. 1, has submitted that the State-respondent has filed the counter affidavit. Mr. N. Majumder, learned counsel appearing for the respondent- TSECL has prayed for 4 weeks time to file counter affidavit. Prayer stands allowed but, as a last chance. List the matter on 10.08.2021.

It is made clear that if counter affidavit is not filed by the respondent- TSECL within the next date, in that case, the matter will be heard and disposed off in absence of the counter affidavit.

JUDGE

Saikat