For vs Mr. S. Saha
2022 Latest Caselaw 695 Tri

                                             Page - 1 of 1

                                      HIGH COURT OF TRIPURA
                                            AGARTALA
                                            WA 171/2021

           For Appellant(s)            :     Mr. D. Bhattacharya, Govt. Advocate.
                                             Mr. S. Saha, Advocate.
           For Respondent(s)           :     Mr. Somik Deb, Sr. Advocate.

Ms. P. Dhar, Advocate.

Ms. R. Chakraborty, Advocate.

HON'BLE THE CHIEF JUSTICE MR. INDRAJIT MAHANTY HON'BLE MR. JUSTICE S.G. CHATTOPADHYAY Order 25.07.2022 (Indrajit Mahanty, C.J.)

It is submitted at the Bar by the learned counsel for the original writ

petitioner (respondent herein) that the present writ appeal is based on an earlier

judgment passed by the learned Single Judge of this Court in WP(C) 1741 of

2017. It appears that the State of Tripura have also challenged the said

judgment before the Hon'ble Supreme Court in Special Leave to Appeal

(c)No(s).8768/2022 and the same has been admitted and pending adjudication.

It would be pertinent to note herein that while entertaining the present

writ appeal, this Court has placed reliance upon the interim directions issued by

the Hon'ble Supreme Court in the aforesaid Special Leave to Appeal.

Since the issues raised in the present writ appeal are also subject matter

of challenge before the Hon'ble Apex Court in Civil Appeal No.9198-9199 of

2018, both parties to the present appeal are at liberty to move the Hon'ble

Supreme Court to seek transfer of the present appeal, if they are so advised.

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

paritosh