Mr. T. Debbarma vs Mr. R. Datta
2022 Latest Caselaw 35 Tri

                                         HIGH COURT OF TRIPURA
                                                AGARTALA
                                          Cont.Cas(C)No.48 of 2021
               For Petitioner(s)                : Mr. T. Debbarma, Adv.
               For Respondent(s)                : Mr. R. Datta, Adv.

HON'BLE MR. JUSTICE S. TALAPATRA

Order

11/01/2022

List the matter on 28.01.2022 in view of the order passed in the

intra court appeal which has been carried out by the respondents of the writ

petition against the judgment and order which has been stated to have been

violated by those respondents.

The name of the respondent No.3 stands deleted in view of the

observation made in the order dated 03.01.2022.

Mr. T. Debbarma, learned counsel appears for the petitioner whereas

Mr. R. Datta, learned counsel appears for the respondents No.1, 2 and 4.

Appearance of the respondents in person has been dispensed with,

for the time being.

JUDGE

Sabyasachi B