For vs For
2022 Latest Caselaw 219 Tri

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                           HIGH COURT OF TRIPURA
                                 AGARTALA
                     I.A. No.02/2021 in W.A. No.295/2021

For Applicant(s)                 : Mr. Dipankar Sharma, Addl. G.A.
For Respondent(s)                : None.

HON'BLE THE CHIEF JUSTICE MR. INDRAJIT MAHANTY HON'BLE MR. JUSTICE S.G. CHATTOPADHYAY

Order 22/02/2022 (Indrajit Mahanty, C.J.)

Heard learned counsel for the applicants.

This is an application for dispensing with the requirement of

filing certified copy of the impugned judgment and order dated 12.01.2021

passed in WP(C) No.1337 of 2017.

Application is allowed since it is stated by the learned counsel

for the State that certified copy of the impugned order is available in W.A.

No.296 of 2021. The present writ appeal [W.A. No.295 of 2021] be tagged

along with W.A. No.296 of 2021.

Application stands disposed of.

(S.G. CHATTOPADHYAY), J (INDRAJIT MAHANTY), CJ

Pulak