For vs Ms. S. Chisim
2022 Latest Caselaw 99 Tri

                                       HIGH COURT OF TRIPURA
                                             AGARTALA
                                           W.A.459 of 2020
               For Appellant(s)                  : Mr. Somik Deb, Sr. Adv.
                                                   Ms. S. Chisim, Adv.
               For Respondent(s)                 : Mr. M. Debbarma, Addl. G.A.

HON'BLE MR. JUSTICE S. TALAPATRA HON'BLE MR. JUSTICE S.G. CHATTOPADHYAY

Order 27/01/2022

At the time of hearing this appeal, nobody has pointed out that one

of us [S. Talapatra, J] had recused from hearing the writ petition being

WP(C)No.368 of 2016, which is reflected in the order dated 17.03.2017 passed in

WP(C)No.368 of 2017. The said order reads as follows :

"List this matter before any other bench except me (S. Talapatra, J)."

The judgment was kept reserved on 09.12.2021 after hearing the

counsel for the parties. At the time of preparing the judgment that incidence of

recusal came to our notice. As such, this appeal is released from CAV.

The Registry is directed to list the matter before the appropriate

bench where one of us (Talapatra, J) is not a member.

                       JUDGE                                                       JUDGE




Sabyasachi B