The State Of Tripura And Others vs S.R.P. Projects Private Limited
2022 Latest Caselaw 1132 Tri

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                      HIGH COURT OF TRIPURA
                            AGARTALA
                         Review Pet. No.28/2022

The State of Tripura and others
                                                         ...... Petitioner(s)
                             VERSUS
S.R.P. Projects Private Limited
                                                         ......Respondent(s)

For Petitioner(s) : Mr. S.S. Dey, Advocate General, Ms. A. Chakraborty, Advocate.

For Respondent(s) : Mr. S.M. Chakraborty, Sr. Advocate, Ms. P. Chakraborty, Advocate.

HON'BLE THE CHIEF JUSTICE (ACTING) HON'BLE MR. JUSTICE S.G. CHATTOPADHYAY

Order 20/12/2022

Since common issues are involved, for convenience, learned

counsel for the parties have argued only in Review Pet. No.27 of 2022 and

they have adopted the arguments advanced in this case.

In view of the judgment and order passed today in Review Pet.

No.27 of 2022, the instant review petition is also allowed. The order of

retention and exemption dated 13.08.2013 which has been withdrawn by the

respondents and which is impugned in the connected writ petition is upheld.

The common judgment and order dated 09.02.2021 passed by this Court at

paragraph-24 relating to WP(C) No.370 of 2013 is reviewed and

accordingly, set aside. The writ petition being WP(C) No.370 of 2013 stands

dismissed.

Registry to enclose a copy of the judgment and order dated

20.12.2022 passed in Review Pet. No.27 of 2022 with this petition.

(S.G. CHATTOPADHYAY), J CHIEF JUSTICE (ACTING)

Pulak