For vs For
2022 Latest Caselaw 450 Tri

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                           HIGH COURT OF TRIPURA
                                 AGARTALA
                      I.A. No.01/2022 in W.A. No.30/2022
                      I.A. No.02/2022 in W.A. No.31/2022
                      I.A. No.01/2022 in W.A. No.32/2022
                      I.A. No.02/2022 in W.A. No.33/2022
                      I.A. No.02/2022 in W.A. No.34/2022
                      I.A. No.02/2022 in W.A. No.35/2022
                      I.A. No.02/2022 in W.A. No.36/2022
                      I.A. No.02/2022 in W.A. No.37/2022
                      I.A. No.02/2022 in W.A. No.38/2022
                      I.A. No.02/2022 in W.A. No.39/2022
                      I.A. No.02/2022 in W.A. No.40/2022
                      I.A. No.01/2022 in W.A. No.41/2022
                      I.A. No.01/2022 in W.A. No.42/2022
                      I.A. No.02/2022 in W.A. No.43/2022
                      I.A. No.02/2022 in W.A. No.44/2022
                      I.A. No.01/2022 in W.A. No.45/2022
                      I.A. No.02/2022 in W.A. No.46/2022

For Applicant(s)                 : Mr. Arijit Bhowmik, Advocate.
For Respondent(s)                : Mr. Debalay Bhattacharjee, G.A.,

Mr. G.K. Nama, Advocate, Mr. P. Saha, Advocate.

HON'BLE THE CHIEF JUSTICE MR. INDRAJIT MAHANTY HON'BLE MR. JUSTICE S.G. CHATTOPADHYAY

Order 18/04/2022 (Indrajit Mahanty, C.J.)

Heard learned counsel for the applicant.

This is an application for dispensing with the requirement of

filing certified copy of the impugned judgment and order dated 02.09.2019

passed in the connected batch of writ petitions.

Application is allowed since it is stated by the learned counsel

for the applicant that certified copy of the impugned judgment and order is

available in W.A. No.250 of 2021. The connected writ appeals be tagged

together.

Application stands disposed of.

(S.G. CHATTOPADHYAY), J (INDRAJIT MAHANTY), CJ

Pulak