Shri Ratan Chakraborty & Others vs Sri Biswajit Palit & Others
2023 Latest Caselaw 860 Tri

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                                                         HIGH COURT OF TRIPURA
                                                               AGARTALA
                       Cont.Cas(C) No.72 of 2023
Shri Ratan Chakraborty & others
                                                                                         .........Petitioner(s);
                                                                  Versus
Sri Biswajit Palit & others
                                                                                        .........Respondent(s)

For Petitioner(s) : Mr. S. Lodh, Advocate. For Respondent(s) : Mr. S.S. Dey, Advocate General, Mr. Debalay Bhattacharya, Sr. Advocate, Mr. Bidyut Majumder, Deputy SGI, Mr. Soumyadeep Saha, Advocate, Ms. A. Chakraborty, Advocate.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH Order 11/10/2023

Mr. S.S. Dey, learned Advocate General, submits that the

concerned respondents have discharged their responsibilities so far as the

implementation of the judgment under offence is concerned. The matter is

now at the level of the Council of Ministers. As such, suitable time may be

granted, so that an appropriate decision is taken by the cabinet.

As such, the matter is adjourned for 6(six) weeks for showing

compliance.

List it on 29.11.2023.

(APARESH KUMAR SINGH), CJ Pijush/ MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2023.10.12 15:33:32 +05'30'