The State Of Tripura And Others vs Sri Biplab Bhowmik And Others
2023 Latest Caselaw 357 Tri

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                      HIGH COURT OF TRIPURA
                        _A_G_A_R_T_A_L_A_
                   IA No.01 of 2022 IN WA No.177 of 2022
The State of Tripura and others
                                                      ...... Applicant(s)
                          VERSUS
Sri Biplab Bhowmik and others
                                                        ......Respondent(s)

For Applicant(s) : Mr. D. Bhattacharya, G.A., Mr. Soumyadeep Saha, Advocate, Ms. N.C. Saha, Advocate.

For Respondent(s) : Mrs. S. Deb(Gupta), Advocate, Mr. Bikram Paul, Advocate.

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

_O _R _D _E_ R_ 02.05.2023

Heard learned counsel for the parties.

The appeal suffers from a delay of 96 days for condonation of

which IA No.01 of 2022 has been preferred. There is no serious opposition

to the prayer since the main issue decided by the learned Writ Court is now

no longer res integra in view of subsequent judgments rendered by this

Court as affirmed in appeal and upheld vide judgment dated 09.01.2023 in

Special Leave Petition (Civil) Diary No.8546 of 2022 [Annexure-9].

As such, delay is condoned.

Application stands disposed of.

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

Dipesh