Mr. Ss Debnath vs Mr. A. Dey
2021 Latest Caselaw 842 Tri

                           HIGH COURT OF TRIPURA
                                   AGARTALA
                               WP(C) 604/2021
         For Petitioner(s)       :    Mr. SS Debnath, Advocate
         For Respondent(s)       :    Mr. A. Dey, Advocate

HON'BLE MR. JUSTICE ARINDAM LODH Order 03/09/2021 Heard Mr. SS Debnath, learned counsel for the petitioner and Mr. A. Dey, learned counsel for the respondents. Issue Notice calling upon the respondents to show cause as to why a Rule shall not be issued, as prayed for; and/or why such further and other order(s) shall not be passed as to this Court may deem fit and proper. Notice is made returnable on 22.11.2021. Since Mr. A. Dey, learned counsel appears and accepts notice on behalf of all the respondents, no formal notice needs be issued. It is submitted that the subject matter of the instant writ petition is covered by a judgment dated 19.03.2021 passed by this court in case No. WP(C) 703 of 2019, titled as Sri Kamanashis Das and others vs. State of Tripura and others.

On the returnable date, an endeavour shall be taken to dispose of the matter finally at this stage itself.

JUDGE

Saikat