High Court Of Tripura vs Sri Bimal Ch. Ghosh
2021 Latest Caselaw 848 Tri

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                        HIGH COURT OF TRIPURA
                                   AGARTALA
                        IA No.2/2021 in WA No.209/2021
The State of Tripura and Ors.
                                                            ............ Applicant(s).
              - Vs. -
Sri Bimal Ch. Ghosh.
                                                          ............ Respondent(s).

For Applicant(s) : Mr. Debalaya Bhattachariya, Govt. Advocate Mr. S Saha, Advocate.

For Respondent(s) : Ms. Swarupa Chisim, Advocate.

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE JUSTICE MR. S G CHATTOPADHYAY

_O_R_D_E_ R_

06/9/2021 (Akil Kureshi, CJ).

Request for dispensing with the requirement of filing certified copy

of the impugned judgment of the Single Judge is granted.

Interlocutory application is disposed of.

( S G CHATTOPADHYAY, J ) ( AKIL KURESHI, CJ )

Sukhendu