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None vs Mr. S. Bhattacharjee
2023 Latest Caselaw 217 Tri

Citation : 2023 Latest Caselaw 217 Tri
Judgement Date : 16 March, 2023

Tripura High Court
None vs Mr. S. Bhattacharjee on 16 March, 2023
                                      Page 1 of 2


                          HIGH COURT OF TRIPURA
                                AGARTALA
                          REV. PET.NO.61 OF 2022

Peerless Tea Industry Ltd.
Vs.
The State of Tripura and ors.

             HON'BLE THE CHIEF JUSTICE (ACTING)
             HON'BLE MR JUSTICE ARINDAM LODH

Present:
For the Petitioner(s)                  : None.

For the Respondent(s)           : Mr. S. Bhattacharjee, Advocate.

Mr. K. De, Advocate.

16.03.2023

Order

This instant review petition is filed by the petitioner

herein against the Judgment dated 04.12.2020 in W.A. No.2 of

2017 which was passed in absence of the petitioner. Many

factual aspects were not brought before this Court and

otherwise, also there are errors apparent on the fact of the

record which if not corrected shall stand precedent. The

petitioner had no knowledge that the instant proceeding was

initiated and disposed of.

Hence the petitioner has filed this instant petition

praying for the following reliefs:-

"i) Admit the petition.

ii) Issue Notice upon the Respondent.

iii) Call for the records pertaining to W.A.2 of 2017.

iv) After hearing the parties be kind enough to recall/set aside the judgment dated 04.12.2020, passed in W.A. No.2 of 2017.

v. Pass any other order/orders as this Hon'ble Court deems fit and proper."

When the case is called today, none appears for the

petitioner. Heard Mr. K. De, learned counsel appearing for the

State-respondents as well as Mr. S. Bhattacharjee, learned

counsel appearing for the respondent TTDC Ltd.

Heard learned counsel appearing for the respondents

and perused the evidence on record. After perusing the

grounds stated in the review petition, this Court finds that the

reasons stated in the accompanying affidavit are not sufficient

for reviewing the order passed by this Court in W.A. No.2 of

2017.

Accordingly, this instant review petition stands

dismissed. Consequently stay order, if any, stands vacated,

and pending application(s), if any also stands closed.

                JUDGE                  CHIEF JUSTICE (ACTING)




   suhanjit
 

 
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