Mr. Arijit Bhaumik vs Mr. D. Bhattacharya
2021 Latest Caselaw 861 Tri

                                     Page 1 of 1




                        HIGH COURT OF TRIPURA
                          _A_G_A_R_T_A_L_A_
                         IA 01 of 2021 IN WA No.231 of 2021
                         IA 01 of 2021 IN WA No.232 of 2021
                         IA 01 of 2021 IN WA No.233 of 2021
                         IA 01 of 2021 IN WA No.234 of 2021
                         IA 01 of 2021 IN WA No.235 of 2021
                         IA 01 of 2021 IN WA No.236 of 2021
                         IA 01 of 2021 IN WA No.237 of 2021
                         IA 01 of 2021 IN WA No.238 of 2021
                         IA 01 of 2021 IN WA No.239 of 2021
                         IA 01 of 2021 IN WA No.240 of 2021
                         IA 01 of 2021 IN WA No.241 of 2021

For Petitioner(s)         :    Mr. Arijit Bhaumik, Advocate,
                               Mr. S. Dey, Advocate.
For Respondent(s)             : Mr. D. Bhattacharya, G.A.,

Mr. M. Debbarma, Addl. G.A., Mr. S. Saha, Advocate.

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

_O_ R_ D_ E_ R_ 07/09/2021 (Akil kureshi, CJ)

Since the certified copy of the impugned judgment of the

learned Single Judge is produced in the main matter, requirement of

producing such certified copies in each case is dispensed with.

Applications are disposed of.

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

Dipesh