Mr. Somik Deb vs Mr. D. Bhattacharya
2023 Latest Caselaw 305 Tri

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                     HIGH COURT OF TRIPURA
                       _A_G_A_R_T_A_L_A_
                      Cont.Cas(C) No.41 of 2017
For Petitioner(s)     : Mr. Somik Deb, Sr. Advocate,
                        Mr. Samarjit Bhattacharjee, Advocate

For Respondent(s)       : Mr. D. Bhattacharya, G.A.,

Mr. Soumyadeep Saha, Advocate.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH _O_ R_ D_ E_ R_ 17/04/2023 Learned counsel for the petitioner submits that the Special

Leave to Appeal No.4532 of 2018 along with SLP (C) No.4533 of 2018

has been dismissed by the Hon'ble Supreme Court vide judgment dated

14.02.2023 without interference in the judgment under challenge and

however, left the question of law open. Therefore, the decision of this

Court has attained finality.

Learned counsel for the respondents-State submits that the

order under offence would be complied with in a matter of 3(three)

weeks.

Let the case be listed on 8th May, 2023.

(APARESH KUMAR SINGH) CJ

Dipesh