None vs Mr. S. Saha
2021 Latest Caselaw 1020 Tri

                              HIGH COURT OF TRIPURA
                                     AGARTALA
                               Cont.Cas(C)No.62 of 2021

     For Petitioner(s)           :    None

     For Respondent(s)           :    Mr. S. Saha, Adv.

HON'BLE MR. JUSTICE S. TALAPATRA

Order

04/10/2021

Mr. S. Saha, learned counsel appearing for the respondents

No.1 & 3 has referred to the notification No.F.1(602)-

DHE/Estt(G)/2013/2646(08) dated 30.09.2021 [Annexure-R/1 to

the reply filed by the respondents No.1 and 3]. It is apparent

that by the said notification the direction of the court as

contained in the judgment and order dated 01.12.2020 delivered

in W.P.(C)No.1329 of 2017 has been fully complied with.

Hence, this proceeding stands closed.

The notice that was issued on each of the respondents is

recalled.

Ms. R. Chakraborty, learned counsel appears for the

petitioner.

JUDGE

Moumita