For vs For
2021 Latest Caselaw 432 Tri

                                  Page - 1 of 2




                        HIGH COURT OF TRIPURA
                                 AGARTALA

                               WA No.59/2018
        For Appellant(s)     : Sri Raju Datta, Advocate.
        For Respondents      : Sri Bidyut Majumder, Asstt. S. G.

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).

This appeal is filed by State of Tripura challenging the judgment of

the learned Single Judge. Sri Raju Datta for the appellants had completed his

arguments. Sri Somik Deb, who appears for the original petitioner, was

absent. We waited for over 15 minutes for him to arrive. No mentioning was

made on his behalf about his whereabouts or whether we would put up his

gracious presence before or not. We record that the other two Benches were

not in session. After waiting in vacuum for 15 minutes we were conveyed by

one of his colleagues that he has already left the Court.

Ordinarily we would have proceeded to decide the appeal on merits

without the assistance of the counsel for the original petitioner. However, the

judgment relates to the family pension benefits of the old widow whose son Page - 2 of 2

expired in the year 1997. Allowing the appeal without hearing her arguments

would cause great prejudice to her.

With great annoyance but with restrain we refrain from disposing

the appeal just now. We hope learned counsel Sri Deb had a very good

reason for leaving the Court without informing us and for not even having

the matter mentioned before us for adjournment.

List tomorrow(31st March,2021) at 10.30 a.m. peremptorily.

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




Sukhendu