The Food Corporation Of India & ... vs Sri Ratan Bardhan
2023 Latest Caselaw 751 Tri

                                Page 1 of 1




                      HIGH COURT OF TRIPURA
                            AGARTALA
                            RFA No.04/2020
The Food Corporation of India & another
                                                       ......... Appellant(s).
                               VERSUS
Sri Ratan Bardhan
                                                      .........Respondent(s).

Along with RFA No.03/2016 The Chairman-cum-Managing Director, Food Corporation of India & others ......... Appellant(s).

VERSUS Shri Ratan Bardhan .........Respondent(s).

For Appellant(s) : Mr. Arijit Bhaumik, Advocate, Mr. S. Dey, Advocate.

For Respondent(s) : Mr. I. Chakraborty, Advocate.

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

Order 05/09/2023

Learned counsel for the appellants submits that the matter may

come up after three weeks. He further submits that similar issues are

involved in RFA No.25 of 2022 and RFA No.26 of 2022 in which judgment

is reserved. As such, the matters may come up on 03.10.2023.

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

PULAK BANIK Date: 2023.09.06 16:27:53 +05'30'