For vs Mr. S. Saha
2021 Latest Caselaw 863 Tri

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                         HIGH COURT OF TRIPURA
                            _A_G_A_R_T_A_L_A_
                     IA No.02 of 2021 IN WA No.246 of 2021
For Applicant(s)          :     Mr. Debalay Bhattacharya, G.A.,
                                Mr. S. Saha, Advocate.
For Respondent(s)             : Mr. S.M. Chakraborty, Sr. Advocate,

Mr. P. Roy Barman, Sr. Advocate, Ms. P. Chakraborty, Advocate, Ms. A. Debbarma, 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)

IA for dispensation of certified copy is allowed since

certified copy of the impugned judgment is already filed in the main

appeal.

IA disposed of accordingly.

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

Dipesh