Mr. Bidyut Majumder vs Mr. K Roy
2021 Latest Caselaw 341 Tri

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                         HIGH COURT OF TRIPURA
                                  AGARTALA

                                WP(C) No.35/2017

             For Petitioner(s) : Mr. Bidyut Majumder, Asst. S.G.
             For Respondent(s) : Mr. K Roy, Advocate.

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

_O_R_D_E_ R_

15/3/2021 (Akil Kureshi, CJ).

Learned counsel Mr. K Roy prayed for time citing the reason that

Senior Advocate Mr. S Chetia who was to argue the matter, could not

travel from Mumbai. His prayer is strongly opposed by the counsel for the

petitioners contending that the issues raised by the petitioner are squarely

covered by the Supreme Court judgments in case of Union of India v.

Association of Unified Telecom Service Providers of India and Ors.

reported in (2020) 3 SCC 525 and in case of Union of India v. Association

of Unified Telecom Service Providers of India and Ors.

reported in (2020) 9 SCC 748. He submitted that by interim order passed

by this Court, the petitioner is protected against coercive recoveries

pursuant to impugned notices in which revenue demands of more than Rs.7

crores each are raised.

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Considering the submissions made by the counsel for the

respondents, fix the petition for final hearing peremptorily on 23rd March,

2021.

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

Sukhendu