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Mr. Somik Deb vs Mr. D Bhattacharjee
2022 Latest Caselaw 519 Tri

Citation : 2022 Latest Caselaw 519 Tri
Judgement Date : 18 May, 2022

Tripura High Court
Mr. Somik Deb vs Mr. D Bhattacharjee on 18 May, 2022
                                    HIGH COURT OF TRIPURA
                                          AGARTALA

                                  WP (C) No. 660 of 2021

          For Petitioner(s)         :      Mr. Somik Deb, Sr. Adv.
                                           Mr. Abir Baran, Adv.

          For Respondent(s)         :      Mr. D Bhattacharjee, GA.

Mr. P Saha, Adv.

HON'BLE MR. JUSTICE S. TALAPATRA Order

18.05.2022

Mr. Somik Deb, learned senior counsel assisted by Mr. Abir Baran,

learned counsel appearing for the petitioner has submitted at the outset that

in view of the common judgment dated 07.02.2022 in WP(C) No. 916/2021

(Dr. Biplab De vs. The State of Tripura & Ors.) and WP(C) No. 917/2021 (Dr.

Rishi Raj Chhetree vs. The State of Tripura & Ors.), the petitioner intends to

withdraw this petition, if the leave is given to the petitioner to file a fresh writ

petition, if the future circumstances so require.

Prayer stands allowed.

This writ petition stands dismissed as withdrawn with liberty, as

above, reserved to the petitioner.

JUDGE

satabdi

 
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