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Mr. P. Roy Barman vs Mr. P. Saha
2021 Latest Caselaw 738 Tri

Citation : 2021 Latest Caselaw 738 Tri
Judgement Date : 20 July, 2021

Tripura High Court
Mr. P. Roy Barman vs Mr. P. Saha on 20 July, 2021
                             HIGH COURT OF TRIPURA
                                   AGARTALA
                                 WP(C) 141/2021

         For Petitioner(s)          :     Mr. P. Roy Barman, Sr. Advocate
                                          Mr. S. Bhattacharjee, Advocate
         For Respondent(s)          :     Mr. P. Saha, Advocate

HON'BLE MR. JUSTICE ARINDAM LODH Order 20/07/2021 Mr. P. Roy Barman, learned senior counsel assisted by Mr. S. Bhattacharjee, learned counsel for the petitioner has submitted that the subject matter of the case is squarely covered by a judgment of this court passed in Writ Appeal no. 48 of 1999 and WP(C) 637 of 2017, annexed to the present writ petition as Annexure 9, 10 and 11. Mr. P. Saha, learned counsel for the respondents is instructed to examine the matter in the light of the averments made in the writ petition as well as in the judgments annexed to this writ petition. List the matter on 26.07.2021 on which date an endeavour shall be taken to dispose of the matter finally at the admission stage itself.

JUDGE

Saikat

 
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