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Ia No.2/2021 In Wa No.127/202 vs Sri Sanjib Debbarma
2021 Latest Caselaw 430 Tri

Citation : 2021 Latest Caselaw 430 Tri
Judgement Date : 30 March, 2021

Tripura High Court
Ia No.2/2021 In Wa No.127/202 vs Sri Sanjib Debbarma on 30 March, 2021
                                   Page - 1 of 1




                        HIGH COURT OF TRIPURA
                                   AGARTALA

                       IA No.2/2021 in WA No.127/2021
State of Tripura and Ors.
                                                          ......... Applicant(s).
                                       Vs.
Sri Sanjib Debbarma.
                                                        ......... Respondent(s).

For Applicant(s) : Mr. Bebalaya Bhattacharya, Govt. Advocate, Mr. Partha Saha, Advocate.

For Respondents : None.

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

_O_R_D_E_ R_

30/3/2021 (Akil Kureshi, CJ).

Since the certified copy of the impugned judgment of learned

Single Judge is already produced in connected appeal, producing the same in

this appeal is dispensed with.

Interlocutory application is disposed of.

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

Sukhendu

 
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