For vs For
2021 Latest Caselaw 1036 Tri

                                 HIGH COURT OF TRIPURA
                                       AGARTALA

                                     RSA No. 41 of 2018

          For Appellant(s)               : Mr. S Bhattacharjee, Adv.

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

HON'BLE MR. JUSTICE S. TALAPATRA

Order 05.10.2021

Mr. S Bhattacharjee, learned counsel appearing for the appellant

has submitted that the substantial question of law as formulated by the order

dated 22.07.2019 require to be reframed. The appellant has already submitted

the suggested substantial questions of law on 18.07.2021.

Mr. S Lodh, learned counsel appearing for the respondents has

submitted that the suggested substantial questions of law cannot be treated

as substantial questions of law within the four corners of the definition of

substantial question of law as evolved or developed by various judgments. For

that reason list the matter on 10.11.2021.

Release the appeal for the above development from part-heard.

JUDGE

Satabdi