Mr. P. Maishan vs Mr. B. Majumder
2021 Latest Caselaw 441 Tri

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                           HIGH COURT OF TRIPURA
                                 AGARTALA
                             WP(C)No.241 of 2021

     For Petitioner(s)       :       Mr. P. Maishan, Adv.

     For Respondent(s)       :       Mr. B. Majumder, CGC.

HON'BLE MR. JUSTICE S. TALAPATRA

Order 31/03/2021

Mr. P. Maishan, learned counsel appearing for the

petitioner has submitted that mistakenly this writ petition has

been filed without challenging the judgment passed in Central

Administrative Tribunal. He has further stated that he has

instruction to withdraw the writ petition with liberty reserved to

file the appropriate application for judicial review against the

judgment and order dated 11.03.2021 delivered in Original

Application No.041/00028/2020 [Annexure-10 to this petition].

Prayer stands allowed.

This writ petition stands dismissed as withdrawn with

liberty reserved to the petitioner to file appropriate petition for

judicial review.

Mr. B. Majumder, learned CGC appears for the

respondents on advance notice.

JUDGE

Moumita