Mr. Samarjit Bhattacharjee vs Mr. D. Sarma
2021 Latest Caselaw 1116 Tri

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                           HIGH COURT OF TRIPURA
                                 AGARTALA
                           W.P(C) No. 686 of 2020 (DO)

For Petitioner(s)            :      Mr. Samarjit Bhattacharjee, Advocate.

For Respondent(s)            :      Mr. D. Sarma, Addl. G.A.

HON'BLE THE CHIEF JUSTICE MR. INDRAJIT MAHANTY HON'BLE MR. JUSTICE S.G. CHATTOPADHYAY Order 16/11/2021 (Indrajit Mahanty, C.J.)

It is stated by Mr. D. Sarma, learned Addl. G.A. that the State has

preferred an appeal against the judgment of the Hon'ble Single Judge passed in

W.P(C) No. 502 of 2020 [Smt. Kamalabati Gour. Vs. State of Tripura and Ors].

The said writ appeal is numbered as W.A 228 of 2021.

In the present case, the Hon'ble Single Judge has sought to differ

with a view expressed by a coordinate Single Judge Bench and the matter has now

been referred to this bench. Accordingly, it is necessary that both the matters

[W.P(C) 686 of 2020 and W.A 228 of 2021] be heard together.

List this matter on 22.11.2021 along with W.A 228 of 2021.

(S.G.CHATTOPADHYAY), J (INDRAJIT MAHANTY), CJ

Rudradeep