Ms. R. Purakayastha vs Mr. A. Bhowmik
2021 Latest Caselaw 622 Tri

                              HIGH COURT OF TRIPURA
                                    AGARTALA
                                   CRP 33 of 2021
     For Petitioner(s)              :    Ms. R. Purakayastha, Adv.
     For Respondent(s)              :    Mr. A. Bhowmik, Adv.

HON'BLE MR. JUSTICE S. TALAPATRA

Order 28/06/2021

Ms. R. Purakayastha, learned counsel appearing for the petitioner

has candidly submitted that in view of the decision of this Court in Dulal Shil

vs Smt. Dali Shil [judgment dated 06.05.2021 delivered in

MAT.APP.15/2014], this petition under Article 227 is not maintainable.

In view of that, Ms. Purakayastha, learned counsel seeks leave

from this Court to withdraw the said petition with liberty to file the appeal.The

leave to withdraw is granted.

For purpose of record, this Court is inclined to note that this

petition was filed on 24.04.2021 and is being disposed of by this order as

withdrawn. In view of the decision of this Court in Dulal Shil vs Smt. Dali

Shil, this Court does not have any jurisdiction to entertain the present

petition being CRP 33/2021. In this perspective fact, the petitioner may prefer

an appeal against the judgment dated 25.03.2021 [Annexure-H to this

petition], if he is so inclined.

In terms of the above observation, this petition stands disposed of

as withdrawn.

Mr. A. Bhowmik, learned counsel appears for the sole-respondent.

At the request of Ms. R. Purakayastha, learned counsel appearing

for the petitioner, Registry is directed to return the certificed copy of the order

dated 25.03.2021 on keeping a photo copy of the said order with the record

within 2(two) days from today.

JUDGE

Sabyasachi B