Mr. A. Nandi vs Mr. S.S. Dey
2021 Latest Caselaw 737 Tri

                           HIGH COURT OF TRIPURA
                                 AGARTALA
                                WP(C) 90/2021

         For Petitioner(s)          :      Mr. A. Nandi, Advocate
         For Respondent(s)          :      Mr. S.S. Dey, Advocate General

HON'BLE MR. JUSTICE ARINDAM LODH Order 20/07/2021 When the matter is taken up for admission hearing, at the very outset, Mr. S.S. Dey, learned Advocate General, has informed this court that the State has preferred SLP before the apex court challenging the judgment dated 15.07.2020 passed in RSA 45 of 2016 and, he has requested this court to list the matter after a month. Mr. A. Nandi, learned counsel appearing for the petitioner has contended that he has no information about filing of such SLP. However, considering the submission of learned Advocate General, list the matter on 23.08.2021.

It is made clear that on the next date an endeavour shall be taken to dispose of the matter finally at the admission stage itself.

JUDGE

Saikat