Mr. Subrata Sarkar vs Mr. Ratan Datta
2022 Latest Caselaw 613 Tri

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                     HIGH COURT OF TRIPURA
                           AGARTALA
                        Crl. Rev. Petn. 36 of 2022

For the Petitioner(s)             :        Mr. Subrata Sarkar, Advocate
For the Respondent(s)             :        Mr. Ratan Datta, P.P.

HON'BLE MR. JUSTICE ARINDAM LODH JUDGMENT & ORDER (ORAL) 30/06/2022

Heard Mr. Subrata Sarkar, learned counsel appearing for the

Petitioner. Also heard Mr. Ratan Datta, learned P.P appearing for the

State-respondent.

Let a notice be issued calling upon the respondent to show cause

as to why the revision petition should not be admitted as prayed for;

and/or as to why such further order/s should not be passed as to this

court may seem fit and proper.

Notice is made returnable on 11.07.2022.

Since, Mr.Datta, learned P.P appears and accepts notice on behalf

of State-respondent, issuance of formal notice is waived.

JUDGE

Rohit