The State Of Tripura And Others vs Sri Swarup Saha And Others
2021 Latest Caselaw 945 Tri

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                         HIGH COURT OF TRIPURA
                           _A_G_A_R_T_A_L_A_
                             WA No.254 of 2021
The State of Tripura and others
                                                         ......... Appellant(s)

                                         Versus

Sri Swarup Saha and others
                                                         ........ Respondent(s)

For Appellant(s) : Mr. M. Debbarma, Addl. G.A.

For Respondent(s) : None.

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

_O_ R_ D_ E_ R_ 20/09/2021 (Akil kureshi, CJ)

Learned Additional Government Advocate fairly brought to

our notice an order dated 7th September, 2021 passed in WA No.249 of

2021 in which under identical circumstances appeal of the Government

against the judgment of the learned Single Judge was dismissed.

Without recording separate reasons, therefore, this writ

appeal is also dismissed.

Pending application(s), if any, also stands disposed of.

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

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