Smt. Ranu Bala Deb vs The State Of Tripura And 5 Ors
2023 Latest Caselaw 382 Tri

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                          HIGH COURT OF TRIPURA
                                AGARTALA

                               WP(C) No.192 of 2023

        Smt. Ranu Bala Deb
                                                                    ....Petitioner(s)
                            Versus

        The State of Tripura and 5 Ors.
                                                                  ....Respondent(s)

For the Petitioner(s) : Ms. A. Debbarma, Advocate For the Respondent(s) : Mr. D. Bhattacharya, G.A.

Mr. B. Majumder, Dy. SGI

HON'BLE MR. JUSTICE ARINDAM LODH Order

15/05/2023

Ms. A. Debbarma, learned counsel appearing for the petitioner has submitted that she does not like to press the instant writ petition.

In view of this, the instant writ petition stands disposed as not pressed.

The direction passed by this Court to take information as to whether any person is appointed in place of the petitioner after 28.02.2022 is hereby recalled in view of the judgment passed by Hon'ble Supreme Court of India in civil appeal nos. 3084-3087 of 2023 [arising out of SLP(civil) nos.23437-23440 of 2022], titled as State of Tripura & Ors. Vs. Rina Purkayashta and Anr.

JUDGE

Rohit