Mr. A. Debbarma vs Mr. Mangal Debbarma
2022 Latest Caselaw 90 Tri

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                           HIGH COURT OF TRIPURA
                                 AGARTALA
                             WP(C)(PIL) No.23/2019

For Petitioner(s)                 : Mr. A. Debbarma, Advocate.
For Respondent(s)                 : Mr. Mangal Debbarma, Addl. G.A.

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

Order 25/01/2022 (Indrajit Mahanty, C.J.)

Learned Addl. Government Advocate Mr. Mangal Debbarma

submits that the State does not intend to file any further affidavit against the

additional affidavits filed by the petitioner for which time had been granted

to the State by order dated 29.11.2021. Accordingly, in view of such

submission we proceed with hearing the matter.

Heard learned counsel for the petitioner as well as learned

Addl. Government Advocate Mr. Mangal Debbarma for the State.

Hearing closed.

Judgment reserved.

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

Pulak