For vs Mr. K. Roy
2023 Latest Caselaw 226 Tri

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                        HIGH COURT OF TRIPURA
                          _A_G_A_R_T_A_L_A_
                   I.A. No.03 of 2022 in RFA. No.12 of 2018 [D.O]
For Applicant(s)         :   Mr. Deepak Dhingra, Advocate.
                             Mr. K. Roy, Advocate.
For Respondent(s)        :   Mr. G. S. Bhattacharjee, Advocate.

HON'BLE THE CHIEF JUSTICE (ACTING) HON'BLE MR. JUSTICE ARINDAM LODH _O_ R_ D_ E_ R_ 22/03/2023 Heard Mr. Deepak Dhingra, learned counsel assisted by Mr. K. Roy, learned counsel appearing for the applicant. Also heard Mr. G. S. Bhattacharjee, learned counsel appearing for the respondent.

This application has been filed for necessary correction in the judgment and order dated 12.05.2022 passed by this Court.

After perusal of the judgment and order and other material evidence on record as well as the averments made in this application, this Court feels that the necessary corrections need to be done in the above mentioned judgment and order dated 12.05.2022.

Accordingly, Registry is directed issue fresh order re-arranging the paragraphs of the judgment & order thereafter, fresh decree be prepared, in accordance with law, as prayed for.

In view of above, the interlocutory application stands allowed and disposed of.

           JUDGE                               CHIEF JUSTICE (ACTING)




A. Ghosh