Mr. S.S. Dey vs Mr. S.M. Chakraborty
2023 Latest Caselaw 314 Tri

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                         HIGH COURT OF TRIPURA
                               AGARTALA
                          REV.PET. NO.7 OF 2023

        HON'BLE MR. JUSTICE T. AMARNATH GOUD

Present:
For the Petitioner(s)                 : Mr. S.S. Dey, Sr. Advocate.
                                        Mr. S.S. Debnath, Advocate.
                                        Ms. A. Chakraborty, Advocate.

For the Respondent(s)                 : Mr. S.M. Chakraborty, Sr. Advocate.

Ms. A. Pal, Advocate.

19.04.2023

Order

Mr. S.S. Dey, learned Sr. counsel appearing for

the petitioner in the review petition/for respondents in the

CRP made his submission on the point of maintainability of

filing the review petition against the order passed by this

Court in CRP which is filed under Article 227 of the

Constitution of India.

Learned Sr. counsel further advanced his

argument seeking interference of this Court in order passed

and to review the same. Accordingly, he made his

submission on the facts and merits of the case and he relied

upon several Apex Court Judgments.

On the other hand, Mr. S.M. Chakraborty,

learned Sr. counsel assisted by Ms. A. Pal, learned counsel

appearing for the respondents in the review petition

opposed the same. He contended that no review lies against

the CRP. The petitioner ought to have approached the

Supreme Court by way of filing an SLP but not a review

petition before this Court.

Arguments heard.

Judgment reserved.

JUDGE

suhanjit