For vs For
2022 Latest Caselaw 818 Tri

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                       HIGH COURT OF TRIPURA
                         _A_G_A_R_T_A_L_A_
                             WA. No.102 of 2020
                               Connected with
                    WA. No.103 of 2020 WA. No.104 of 2020
                    WA. No.105 of 2020 WA. No.106 of 2020
                    WA. No.107 of 2020 WA. No.108 of 2020
                    WA. No.109 of 2020 WA. No.110 of 2020
                    WA. No.111 of 2020 WA. No.112 of 2020
                    WA. No.113 of 2020 WA. No.114 of 2020
                    WA. No.115 of 2020 WA. No.116 of 2020
                    WA. No.117 of 2020 WA. No.118 of 2020
                    WA. No.119 of 2020 WA. No.120 of 2020
                    WA. No.121 of 2020 WA. No.122 of 2020
                             WA. No.123 of 2020
For Appellant(s)         :   Mr. B. Majumder, CGC.
For Respondent(s)        :   None.

HON'BLE MR. JUSTICE T. AMARNATH GOUD HON'BLE MR. JUSTICE ARINDAM LODH _O_ R_ D_ E_ R_ 31/08/2022 It is represented by both the parties that the subject matter involved in these writ appeals is sub judice before the Hon'ble Apex Court and awaiting for judgment.

In view of above submissions made by the learned counsel appearing for the parties, let these matters be listed for hearing in usual course after receipt of the judgment of the Apex Court. Both the parties are at liberty to file their appropriate application(s) before this Court for seeking accommodation of listing, once the judgment is pronounced by the Apex Court.

           JUDGE                                                       JUDGE




A. Ghosh