For vs For
2022 Latest Caselaw 776 Tri

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                           HIGH COURT OF TRIPURA
                                 AGARTALA
                               L.A. App. No.14/2022

For Appellant(s)                    : Mr. Ashutosh De, Advocate.
For Respondent(s)                   : Mr. Subhash Bhattacharjee, Advocate.

HON'BLE THE CHIEF JUSTICE MR. INDRAJIT MAHANTY

Order 18/08/2022 (Indrajit Mahanty, C.J.)

Learned counsel for the appellant submits that the appellant-N.F.

Railway has complied with the direction of this Court regarding deposit of

the entire decretal amount before the Registry of this Court.

Admit.

Mr. Subhash Bhattacharyee, learned counsel is present on behalf of

respondent No.1. Issue post admission notice to respondent No.2 Land

Acquisition Collector, West Tripura, Agartala.

Learned counsel for the private respondent submits that this case is

covered by an earlier judgment of this Court. He is directed to serve a copy

of the judgment to which he seeks to rely upon to the learned counsel for the

appellant during the course of the day.

List this matter on 01.09.2022.

(INDRAJIT MAHANTY), CJ

Manti