For vs Mr. Kawsik Nath
2021 Latest Caselaw 979 Tri

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                        HIGH COURT OF TRIPURA
                          _A_G_A_R_T_A_L_A_
                            WA No.258 of 2021
For Appellant(s)         :     Mr. P. Roy Barman, Sr. Advocate,
                               Mr. Kawsik Nath, Advocate,
                               Ms. A. Debbarma, Advocate.
For Respondent(s)            : Mr. D. Bhattacharya, 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_ 27/09/2021 (Akil kureshi, CJ)

Since the impugned judgment of the learned Single Judge

refers to and follows a decision rendered by the Chief Justice as a Single

Judge, this writ appeal may be placed before a Bench in which one of us

(Chief Justice) is not a member.

To be heard with WA No.256 of 2021.

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

Dipesh