Ms. Aradhita Debbarma vs None
2021 Latest Caselaw 736 Tri

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                      HIGH COURT OF TRIPURA
                            AGARTALA

                            Cont. Cas (C) No.46/2021
For Petitioner(s)              : Ms. Aradhita Debbarma, Advocate.

For Respondent(s)              : None.

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

                                  ORDER

19/07/2021.

(Akil Kureshi, CJ).

Learned counsel, Ms. Aradhita Debbarma submitted that the

respondents have not complied with the directions contained in the

judgment dated 02.02.2021 in W.P. (C) No.291 of 2020 within the time

permitted.

We notice that there are large number of respondents in this petition.

However, for the present, we do not find it necessary to issue notice to all

of them. It would prima facie appear that the respondents No.2 and 3 had

the primary duty to carry out the directions contained in the said judgment.

Let the notice be issued to respondents No.2 and 3 only, returnable

for 16.08.2021.

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

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