Mr. Pk Biswas vs Mr. Ratan Datta
2022 Latest Caselaw 246 Tri

                  HIGH COURT OF TRIPURA
                         AGARTALA
                          I.A. 2/2022
                    In Tr.P. (Crl.) 1 /2022
For the Petitioner(s)    :      Mr. PK Biswas, Sr. Advocate
                                Mr. D. Biswas, Advocate
For Respondent(s)        :      Mr. Ratan Datta, PP

Mr. S. Debnath, Additional PP HON'BLE MR. JUSTICE ARINDAM LODH Order 28/02/2022 Heard Mr. PK Biswas, learned senior counsel assisted by Mr. D. Biswas, learned counsel appearing for the applicant-petitioner as well as Mr. Ratan Datta, learned PP assisted by Mr. S. Debnath, learned Additional PP appearing for the State-respondent.

Mr. Biswas, learned senior counsel has submitted that after pronouncement of the judgment and order dated 15.02.2022 passed in Tr.P(Crl) 1 of 2022, the applicant-petitioners have collected the certified copy of the said judgment and order on 16.02.2022. Thereafter, having detected some errors in the said judgment and order dated 15.02.2022, the original copy of the judgment was corrected by this court and it was uploaded again in the official website, but, in the meantime, the applicant- petitioners had sent the certified copy of the judgment and order dated 15.02.2022 for filing an SLP before the Hon'ble Supreme Court, which has already been filed. So, Mr. Biswas, learned senior counsel has submitted that it is not possible for the applicant-petitioners to submit the certified copy they have collected on 16.02.2022. However, it is submitted that the applicant-petitioners have also collected the corrected copy of the judgment and order and that also has been submitted before the Hon'ble Supreme Court.

In view of this, the applicant-petitioners are exempted from returning the certified copy of the judgment and order dated 15.02.2022 before the Registry of this court, which they have collected on 16.02.2022. With the aforesaid order, the interlocutory application stands disposed.

JUDGE

Saikat