Mr. S. Bhattacharjee vs Mr. D. Bhattacharya
2022 Latest Caselaw 217 Tri

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                    HIGH COURT OF TRIPURA
                           AGARTALA
                     Cont.Cas(C)No.76 of 2021
For Petitioner(s)      :    Mr. S. Bhattacharjee, Adv.
For Respondent(s)      :    Mr. D. Bhattacharya, G.A.

Mr. P. Saha, Adv.

HON'BLE MR. JUSTICE S. TALAPATRA

Order

22/02/2022

Let the matter be listed on 23.02.2022 at 2.00 p.m.

Mr. D. Bhattacharya, learned senior counsel assisted by

Mr. P. Saha, learned counsel has submitted that it is expected

that in the early part of the session tomorrow i.e. 23.02.2022,

the apex court would pass the order for staying the operation of

the judgment which has been alleged to have been violated by

the respondents.

Mr. Bhattacharya, learned senior counsel has submitted

that Mr. V.S. Yadav, the Director General of Police, the

respondent No.2 and Mr. Routhlunga Darlong, the respondent

No.3 cannot play any role so far the appointment is concerned.

If that is so, those respondents may file a simple application for

deletion of their name as for the first time, it has been pointed

out to the court by Mr. V.S. Yadav himself who has appeared

before this court in terms of the order dated 18.02.2022. So far

the personal appearance is concerned it will be only limited to

the respondent No.1, Shri Saradindu Choudhury who will

appear tomorrow. Personal appearance for the remaining

respondent is dispensed with subject to the order for deletion of

their name, as contemplated.

JUDGE

Moumita