Present vs Mr. G.K. Nama
2022 Latest Caselaw 221 Tri

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                      HIGH COURT OF TRIPURA
                            AGARTALA

                 IA NO 10 OF 2021 IN RFA 19 OF 2016
Present:
  For the petitioner (s)        : Mr. D.K.Biswas, Sr. Advocate.
                                  Mr. G.K. Nama, Advocate.
  For the respondent (s)        :    None.

HON'BLE MR.JUSTICE ARINDAM LODH 22.02.2022 Order Heard Mr. D.K.Biswas, learned senior counsel assisted by Mr. G.K.Nama, learned counsel appearing for the petitioner-appellants.

In this interlocutory application, it has been brought to the notice of the court that in the order dated 12.11.2021, passed in IA No.9/2021 arising out of RFA 19/2016, the judgment and decree of the learned trial court was not set aside.

In view of this inadvertent mistake, it is ordered that the order dated 12.11.2021 shall be corrected as follows:-

"Accordingly, the judgment and decree dated 20.06.2016 and 30.06.2016 respectively, passed by learned Civil Judge, Senior Division, Dharmanagar, North Tripura in connection with case No. T.S.(Partition) 03/2012 stand set aside."

This order shall form a part of the order dated 12.11.2021, passed in IA No.9/2021 arising out of RFA 19/2016.

The IA, accordingly, stands allowed and disposed.

JUDGE