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Mr. K. Nath vs Mr. D. Sharma
2021 Latest Caselaw 1078 Tri

Citation : 2021 Latest Caselaw 1078 Tri
Judgement Date : 10 November, 2021

Tripura High Court
Mr. K. Nath vs Mr. D. Sharma on 10 November, 2021
                                                    Page 1 of 1


                                        HIGH COURT OF TRIPURA
                                               AGARTALA
                                         Cont.Cas(C)No.31 of 2021
               For Petitioner(s)           :        Mr. K. Nath, Adv.
               For Respondent(s)           :        Mr. D. Sharma, Adv.

HON'BLE MR. JUSTICE S. TALAPATRA

Order 10/11/2021

Mr. K. Nath, learned counsel appearing for the petitioner has submitted

that the judgment, violation of which has been complained of this proceeding has

been complied by the respondents in the pendency and as such, the petitioner is not

inclined to pursue this matter further.

In view of the said statement, this proceeding stands closed. The notice

that was issued on the respondents stands recalled.

Mr. D. Sharma, learned counsel appears for the respondents.

JUDGE

Sabyasachi B

 
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