Mr. S. Lodh vs Mr. Ratan Datta
2023 Latest Caselaw 110 Tri

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                    HIGH COURT OF TRIPURA
                          AGARTALA

               Crl.L.P. No.13/2022 in Crl.A. No.23/2022

For Petitioner(s)                : Mr. S. Lodh, Advocate.
For Respondent(s)                : Mr. Ratan Datta, P.P.,

Ms. R. Guha, Advocate, Ms. Sudipa Nath, Advocate.

HON'BLE THE CHIEF JUSTICE (ACTING) Order

24/01/2023

Ms. R. Guha, learned counsel appearing for the respondent,

placing reliance on the judgments of the Hon'ble Supreme Court in the

case of Revajeetu Builders and Developers vrs. Narayanaswamy and

sons and others reported in (2009) 10 SCC 84 and in the case of

Mallikarjun Kodagali vrs. State of Karnataka and others reported in

(2019) 2 SCC 752 contended that the present petition which has been

filed is under wrong provision of law and prayed to reject the said leave

petition.

On the other hand, Mr. S. Lodh, learned counsel appearing

for the petitioner, contends that for filing the petition before this Court

under wrong provision, the petitioner cannot be deprived of his right and

accordingly, seeks time for placing certain judgments before this Court.

List this matter on 31.01.2023.

CHIEF JUSTICE (ACTING)

Pulak