Mr. Debalaya Bhattacharya vs None
2022 Latest Caselaw 194 Tri

Citation : 2022 Latest Caselaw 194 Tri
Judgement Date : 17 February, 2022

Tripura High Court

Mr. Debalaya Bhattacharya vs None on 17 February, 2022

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                     HIGH COURT OF TRIPURA
                                AGARTALA

                           Review Pet. No.4/2022
           For Petitioner(s) : Mr. Debalaya Bhattacharya, Govt. Advocate,
                               Mr. Partha Saha, Advocate.
           For Respondent(s) : None.

HON'BLE THE CHIEF JUSTICE MR. INDRAJIT MAHANTY

_O_R_D_E_ R_

17/02/2022

The matter is adjourned for six weeks.

Learned Government Advocate is directed to produce the

judgment, if any, in the review petition said to have been filed by the State

against the judgment passed in WP(C) No.588/2017 (Mrs. Henarani Das

Vs. State of Tripura).

List this matter on 31st March 2022.

( INDRAJIT MAHANTY, CJ )

Sukhendu

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