For vs For
2023 Latest Caselaw 317 Tri

                                 Page 1 of 1



                        HIGH COURT OF TRIPURA
                              AGARTALA
                             W.A. No.102/2021

For Appellant(s)                : Mr. Dipankar Sarma, Addl. G.A.
For Respondent(s)               : Mr. P. Roy Barman, Sr. Advocate,

Mr. Kawsik Nath, Advocate.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH HON'BLE MR. JUSTICE ARINDAM LODH

Order 20/04/2023

Mr. Dipankar Sarma, learned Addl. Government Advocate

appearing for the appellants-State has sought to distinguish the case of the

writ petitioners on the plea raised at paragraphs-10, 12 and 20 of their

counter affidavit as per which the present petitioners were working under

JICA Project which was an external aided project closed in 2018 itself and

different from that of Gopesh Malakar whose judgment has been confirmed

up to the Apex Court.

Let the records of WP(C) No.450 of 2019 disposed of on

13.09.2019 and the connected Writ Appeal No.192 of 2020 be placed along

with the present appeal.

Let the case be listed on 27.04.2023.

(ARINDAM LODH), J (APARESH KUMAR SINGH), CJ

Pulak