For The vs Mr. S. Debnath
2022 Latest Caselaw 507 Tri

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                           HIGH COURT OF TRIPURA
                                 AGARTALA

                                   IA No. 1 of 2022
                                In Crl.A. No. 6 of 2022

          For the Applicant-Appellant(s)         :Mr. R. Datta, P. P.
                                                  Mr. S. Debnath, Addl. P. P.
          For the Respondent(s)                  :Mr. S. Sarkar, Sr. Advocate

Ms. P. Chakraborty, Advocate

HON'BLE MR. JUSTICE ARINDAM LODH Order

17/05/2022

Learned counsel appearing for the applicant-appellant

submits that certified copy of the judgment and order dated, 19/03/2021,

passed by learned trail Court has already been filed in the connected

appeal No. Crl.A. 05 of 2022. As such, learned counsel prays for

dispensing the appellant from filing certified copy of the judgment and

order passed in Case No. S.T. 15(GT/U) of 2015.

In view of that, the application filed by the applicant-

appellant stands allowed and the appellant is dispensed from filing the

original certified copy of the judgment and order of the trial court passed

in Case No. S.T. 15(GT/U) of 2015.

Interlocutory Application accordingly stands disposed.

JUDGE

Snigdha