Sri Dipankar Das vs Sri Debasish Sarkar And Anr
2023 Latest Caselaw 896 Tri

                                            HIGH COURT OF TRIPURA
                                                  AGARTALA

                                             Cont. Cas(C) No.138 of 2023

           Sri Dipankar Das
                                                                                    ....Petitioner(s)
                                            Versus

           Sri Debasish Sarkar and Anr.
                                                                     ....Respondent-Contemnors(s)

For the Petitioner(s) : Mr. A. Bhaumik, Advocate Mr. S. Dey, Advocate For the Respondent-Contemnor(s) : Mr. N. Majumdar, Advocate

HON'BLE MR. JUSTICE ARINDAM LODH

Order 17/11/2023

It is submitted by Mr. N. Majumdar, learned counsel appearing for the respondents-TSECL that the impugned judgment and order dated 22.05.2023 passed by this Court in WP(C) 425 of 2021 has been considered by the respondent-TSECL.

In view of this, the instant Cont. petition stands dropped. However, if the petitioner has any grievance, he can approach any appropriate court for remedy.

JUDGE

Rohit Digitally signed SANJAY GHOSH by SANJAY

GHOSH Date: 2023.11.17 16:43:42 +05'30'