Ms. A. Debbarma vs Mr. D. Bhattacharya
2022 Latest Caselaw 202 Tri

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                         HIGH COURT OF TRIPURA
                                AGARTALA
                          Cont.Cas(C)No.88 of 2021
     For Petitioner(s)      :    Ms. A. Debbarma, Adv.
     For Respondent(s)      :    Mr. D. Bhattacharya, Sr. Adv.

Mr. S. Saha, Adv.

HON'BLE MR. JUSTICE S. TALAPATRA

Order 18/02/2022 Mr. D. Sharma, learned Addl. G.A. appearing for the

respondent No.1 has produced the order dated 15.02.2022 as

delivered in WA No.298 of 2021 and WA No.303 of 2021. It

transpires from the said order that the judgment, violation of

which has been alleged in the present petition, has been kept in

abeyance.

Hence, this proceeding stands closed. The fresh cause, if

any, may arise that cannot be considered in this proceeding. As

consequence, the notice as issued stands recalled.

Ms. A. Debbarma, learned counsel appears for the petitioner.

Mr. D. Bhattacharya, learned senior counsel assisted by Mr.

S. Saha, learned counsel appears for the respondent No.2.

A copy of this order dated 15.02.2022 be made part of this

record.

JUDGE

Moumita