Mr. Harish Pandya vs Mr. Asutosh De
2021 Latest Caselaw 998 Tri

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                    HIGH COURT OF TRIPURA
                          AGARTALA
                         Crl. Rev. P. No.41 of 2021
For Petitioner(s)    :     Mr. Harish Pandya, Advocate.
                           Ms. Shreya Agarwal, Advocate.
For Respondent(s):         Mr. Asutosh De, Advocate.
                           Mr. S. Ghosh, Addl. P. P.

           THE HON'BLE MR. JUSTICE S. G. CHATTOPADHYAY

                                ORDER

29/09/2021

Heard Mr. Harish Pandya, learned advocate appearing for the

revision petitioner along with Ms. Shreya Agarwal, learned advocate.

Heard Mr. Asutosh De, learned advocate appearing for the private

respondents. Also Heard Mr. S. Ghosh, learned Addl. P.P representing

the State respondents.

The petitioner wants to submit rejoinder in this case, the same

may be submitted and accepted.

The State respondent also wants to file a report of the I.O. The

respondent may submit the same after supplying a copy to the other

side.

Judgment is reserved.

JUDGE

Dipankar