The Food Corporation Of India & Another vs Smti. Namita Paul
2024 Latest Caselaw 1060 Tri

Tripura High Court

The Food Corporation Of India & Another vs Smti. Namita Paul on 3 July, 2024

Author: Arindam Lodh

Bench: Arindam Lodh

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                                                 HIGH COURT OF TRIPURA
                                                       AGARTALA
                 IA No.01/2024 in Review Pet. No.05 of 2024
                   IA No.01/2024 in Review Pet.06 of 2024
The Food Corporation of India & another
                                                        .........Applicant(s);
                                   Versus
Smti. Namita Paul
                                                      .........Respondent(s).

For Applicant(s) : Mr. R.G. Chakraborty, Advocate.

For Respondent(s) : None.

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

Order 03/07/2024

Today again a request for adjournment is being made by Mr. R.G.

Chakraborty, learned counsel on the ground that the outstation counsel Mr.

Binode Kr. Singh from Guwahati could not come due to personal reasons. Mr.

Ratan Datta, the other learned counsel representing the review petitioner, is also

out of station. The matter has been adjourned earlier on the ground of outstation

counsel. The Special Leave Petition (C) No.27419-27420 of 2023 arising out of

the impugned judgments rendered in RFA No.25/2022 & RFA No.26/2022

dated 19.10.2023 has been dismissed by the Apex Court vide judgment dated

04.01.2024 annexed in both the review petitions.

However, in view of the request made on personal grounds, both

the matters are adjourned by way of last indulgence to next Wednesday

(10.07.2024).

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

Pijush/

MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2024.07.04 18:04:07 +05'30'