High Court Of Tripura vs Mr. Somik Deb
2021 Latest Caselaw 337 Tri

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                         HIGH COURT OF TRIPURA
                               AGARTALA
        W.A. No.81/2020; W.A. No.82/2020; W.A. No.83/2020; W.A. No.84/2020;
        W.A. No.85/2020; W.A. No.86/2020; W.A. No.87/2020; W.A. No.88/2020;
        W.A. No.89/2020; W.A. No.90/2020; W.A. No.91/2020; W.A. No.92/2020;
        W.A. No.93/2020; W.A. No.94/2020; W.A. No.95/2020; W.A. No.96/2020;
                W.A. No.97/2020; W.A. No.98/2020; W.A. No.99/2020;
                        W.A. No.100/2020; W.A. No.101/2020
For Appellant(s)                   : Mr. P. Roy Barman, Sr. Advocate,
                                     Mr. Somik Deb, Sr. Advocate,
                                     Mr. Samarjit Bhattacharjee, Advocate,
                                     Mr. Abir Baran, Advocate.
For Respondent(s)                  : Mr. Mangal Debbarma, Addl. G.A.

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

Order

15/03/2021 (Akil Kureshi, C.J.)

After some discussion at the Bar, learned counsel for the appellants sought permission to withdraw the writ petitions since the petitioners would like to make representations to the Government.

Permission to withdraw the petitions granted. In the result, the impugned common judgment of the learned Single Judge does not survive. It is, therefore, not necessary to decide these appeals on merits.

All appeals disposed of accordingly. Pending application(s), if any, also stands disposed of.

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

Pulak