Mr. T. Debbarma vs Mr. G.K. Name
2023 Latest Caselaw 244 Tri

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                           HIGH COURT OF TRIPURA
                                 AGARTALA
                              IA NO.03 OF 2023
                        IN WP(C) NO.639 OF 2020(D/O)

                  HON'BLE THE CHIEF JUSTICE (ACTING)

Present:
For the Petitioner(s)           : Mr. T. Debbarma, Advocate.

For the Respondent(s)           : Mr. G.K. Name, Advocate.

24.03.2023

Order

This instant application has been filed under Article 215 of

the Constitution of India for grant of 6(six) months' time for placing

the case of the petitioners for sensitization & decision of the

Executive Council of Tripura University in compliance of Common

Judgment & Order dated 05.07.2022 passed in WP(C) No.639 of

2020.

Heard Mr. T. Debbarma, learned counsel appearing for the

petitioners as well as well as Mr. G.K. Nama, learned counsel

appearing for the respondent and perused the evidence on record.

For the reasons stated in Paras-4, 5 & 6 of affidavit

appended in this instant application, this instant interlocutory

application stands allowed and time is extended for 6(six) months

from today.

CHIEF JUSTICE (ACTING)

suhanjit