The State Of Tripura And Others vs Sri Jayanta Chakraborty
2023 Latest Caselaw 526 Tri

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                                                        HIGH COURT OF TRIPURA
                                                              AGARTALA
                                                            WA No.74 of 2023
The State of Tripura and others
                                                                                 .........Appellant(s);
                                                                 Versus
Sri Jayanta Chakraborty
                                                                                  .........Respondent(s).

For Appellant(s) : Mr. Mangal Debbarma, Addl. G.A.

For Respondent(s) : None.

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

Order 13/07/2023

Let WA No.76/2023, WA No.77/2023 and WA No.78/2023 be

tagged together along with the instant appeal as they arise out of the

common impugned judgment and order.

Mr. Mangal Debbarma, learned Additional Government

Advocate for the appellants-State, submits that 4(four) other writ appeals

have been preferred which are waiting for listing. He would supply the writ

appeal numbers to the Registry of this Court so that all the writ appeals

arising out of the common impugned judgment and order can be listed and

taken up together on the next date.

Let the matter appear on 01.08.2023.

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

Pijush MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2023.07.14 15:53:06 +05'30'