Mr. K. Nath vs Mr. D. Bhattacharya
2021 Latest Caselaw 291 Tri

                                             HIGH COURT OF TRIPURA
                                                   AGARTALA
                                                  WP(C)No.141 of 2021
                      For Petitioner(s)         :     Mr. K. Nath, Adv.
                      For Respondent(s)         :     Mr. D. Bhattacharya, G.A.

Mr. P. Saha, Adv.

HON'BLE MR. JUSTICE S. TALAPATRA

Order 08/03/2021

Heard Mr. K. Nath, learned counsel appearing for the petitioners.

Issue notice calling upon the respondents to show cause as to why a

Rule should not be issued as prayed for; and/or any other such further order(s) shall

not be passed as to this Court may deem fit and proper having regard to the

circumstances of the case.

Notice is made returnable on 12.04.2021.

Since, Mr. P. Saha, learned counsel appears and waives notice for all the

respondents, no formal notice is called for.

On the next date, there shall be an attempt to hear the matter finally as

Mr. K. Nath, learned counsel appearing for the petitioners has stated before this

court that the controversy raised in this petition is covered by a previous judgment

of this court.

In the meanwhile, the respondents are permitted to file their reply, if

any.

JUDGE

Sabyasachi B