Mr. A. Bhowmik vs Mr. A. De
2022 Latest Caselaw 183 Tri

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                    HIGH COURT OF TRIPURA
                          AGARTALA
                      WP(C)No.672 of 2021
For Petitioner(s)      :    Mr. A. Bhowmik, Adv.
For Respondent(s)      :    Mr. A. De, Adv.

HON'BLE MR. JUSTICE S. TALAPATRA

Order 16/02/2022

As a final chance to the respondents, as it has been stated

that they will make prayer before the Division Bench where an

appeal against the base judgment is pending, is afforded for

taking steps, as suggested, if any, in order to tag all these writ

petitions to that appeal.

In this regards, this court has nothing to observe or

indicate to. But this matter is squarely covered by a decision of

this court in Kamanashis Das and Ors. vs. The State of

Tripura and Ors. [judgment and order dated 19.03.2021

delivered in WP(C)No.703 of 2019].

Let the matter be listed on 23.02.2022.

On that day, there shall be no accommodation under

whatsoever circumstances and the matter will be decided on

hearing the parties.

Mr. A. Bhowmik, learned counsel appearing for the

petitioner has raised serious resistance against the prayer for

such accommodation.

Despite that this court has provided accommodation with

the above condition.

Mr. A. De, learned counsel appears for the respondents.

JUDGE

Moumita