Mr. A. Bhowmik vs Mr. P.K. Dhar
2021 Latest Caselaw 1111 Tri

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                                       HIGH COURT OF TRIPURA
                                             AGARTALA
                                               WP(C)No.261 of 2021
               For Petitioner(s)           :      Mr. A. Bhowmik, Adv.
               For Respondent(s)           :      Mr. P.K. Dhar, Sr. G.A.

Mr. A. Dey, Adv.

HON'BLE MR. JUSTICE S. TALAPATRA

Order 15/11/2021

At the request of Mr. P.K. Dhar, learned Senior G.A. assisted by

Mr. A. Dey, learned counsel appearing for the petitioner, list the matter on

03.12.2021.

In the meanwhile, the respondents may file their reply, if any. In

addition, Mr. Dhar, learned Senior G.A. has submitted that the judgment which

is placed with this writ petition has been challenged by the state by filing a writ

appeal.

Be that as it may, on the next date, this Court would try to

dispose of this writ petition, as according to Mr. A. Bhowmik, learned counsel

appearing for the petitioner, this writ petition is wholly covered by the

judgment dated 16.03.2021 delivered in a series of writ petitions including

WP(C)No.1391 of 2019 titled as Dr. Manabendra Debnath versus The

State of Tripura and Others.

JUDGE

Sabyasachi B