Mr. A. Bhowmik vs Mr. D. Bhattacharya
2021 Latest Caselaw 1031 Tri

                         HIGH COURT OF TRIPURA
                                AGARTALA
                           Cont.Cas(C)60 of 2021

For Petitioner(s)          :     Mr. A. Bhowmik, Adv.

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

Mr. S. Saha, Adv.

HON'BLE MR. JUSTICE S. TALAPATRA

Order

05/10/2021

Heard Mr. A. Bhowmik, learned counsel appearing for the

petitioners as well as Mr. D. Bhattacharya, learned senior counsel

assisted by Mr. S. Saha, learned counsel appearing for the

respondents.

Mr. Saha, learned counsel has handed up the memorandum

No.F.10(10)-REV/P.IV dated 04.10.2021. According to Mr. D.

Bhattacharya, learned G.A. this memorandum dated 04.10.2021

has been issued to fully comply the direction of this court and

there is no reason to read the para-3 of the said memorandum

dated 04.10.2021 differently from the direction as contained in

the judgment and order dated 15.01.2021 delivered in WP(C)

1329 of 2019.

In view of the above statement made by Mr. D.

Bhattacharya, learned senior counsel and on reading of the

memorandum dated 04.10.2021, this court does not find

anything remained to be decided upon.

Accordingly, this proceeding stands closed.

The notices as issued on the respondents are recalled.

A copy of the memorandum dated 04.10.2021 is made part

of the records of the present proceeding.

JUDGE

Moumita