Sri Satya Ranjan Dey And Anr vs The State Of Tripura And 4 Ors
2023 Latest Caselaw 746 Tri

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                  HIGH COURT OF TRIPURA
                        AGARTALA

                        WP(C) No.5 of 2023

Sri Satya Ranjan Dey and Anr.
                                                           ....Petitioner(s)
                    Versus

The State of Tripura and 4 Ors.
                                                         ....Respondent(s)

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

Mr. N. Majumdar, Advocate

HON'BLE MR. JUSTICE ARINDAM LODH Order 04/09/2023

This matter came up for hearing on 03.07.2023. After hearing the

matter, I dictated the judgment in open court. But, later on, while editing

the judgment, some legal questions came up which were necessary to be

clarified. For that matter, this writ petition was again listed on 01.09.2023

under the head 'Speaking to the Minutes'. On that day, with the consent

of learned counsel appearing for both the parties the matter has been

posted today for re-hearing.

I have heard Mr. P. Roy Barman, learned senior counsel assisted

by Ms. A. Debbarma, learned counsel appearing for the petitioners. Also

heard Mr. D. Bhattacharya, learned counsel appearing for the

respondents-State and Mr. N. Majumder, learned counsel appearing for

the respondents-TSECL.

Arguments heard. Judgment reserved.

JUDGE

SAIKA Digitally signed by SAIKAT KAR Date:

T KAR 2023.09.05 17:08:15 +05'30'

Rohit