Ms. A. Debbarma vs Mr. S. Deb
2021 Latest Caselaw 561 Tri

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                           HIGH COURT OF TRIPURA
                                AGARTALA

                 WP(C)   NO.125 OF 2021/WP(C) NO.126    OF   2021
                 WP(C)   NO.127 OF 2021/WP(C) NO.128    OF   2021
                 WP(C)   NO.129 OF 2021/WP(C) NO.130    OF   2021
                 WP(C)   NO.131 OF 2021/WP(C) NO.132    OF   2021
                 WP(C)   NO.133 OF 2021/WP(C) NO.134    OF   2021
                            WP(C) NO.135 OF 2021

                  HON'BLE MR. JUSTICE ARINDAM LODH

Present:

For the Petitioner(s)               : Ms. A. Debbarma, Advocate.

For the Respondent(s)               : Mr. S. Deb, Sr. Advocate.

Mr. K.K. Pal, Advocate.

11.05.2021

Order

Heard Ms. A. Debbarma, learned counsel appearing for the

petitioners as well as Mr. S. Deb, learned Sr. counsel assisted by Mr.

K.K. Pal, learned counsel appearing for the respondents-Agartala

Municipal Corporation.

Mr. Deb, learned Sr. counsel has prayed for four weeks' time to

file counter affidavit.

Prayer is allowed.

It is made clear that since Ms. Debbarma, learned counsel has

brought to the notice of the Court that these matters are covered by a

judgment of this Court, an endeavour shall be taken to dispose of the

matters on the next date.

List the matter on 28.06.2021.

JUDGE suhanjit