Ms. A. Debbarma vs None
2021 Latest Caselaw 913 Tri

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                        HIGH COURT OF TRIPURA
                          _A_G_A_R_T_A_L_A_
                         Cont Cas (C) No.71 of 2021
For Petitioner(s)         :    Ms. A. Debbarma, Advocate,
                               Mr. Samarjit Bhattacharjee, Advocate.
For Respondent(s)             : None.

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

_O_ R_ D_ E_ R_ 14/09/2021 (Akil kureshi, CJ)

Counsel for the petitioner pointed out that this Court in its

judgment dated 04.01.2021 while dismissing the government writ appeal

had granted time of 4(four) months to comply with the directions of the

Single Judge which was in challenge at the hands of the government. She

submitted that so far the exercise is not yet completed.

Issue notice to the respondents, returnable for 9th November,

2021.

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

Dipesh