The State Of Tripura And Others vs Sri Snehashish Roy
2024 Latest Caselaw 1163 Tri

Tripura High Court

The State Of Tripura And Others vs Sri Snehashish Roy on 15 July, 2024

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                         HIGH COURT OF TRIPURA
                               AGARTALA

                              WA No.97 of 2023
The State of Tripura and others
                                                      ....... Appellant(s)
                             VERSUS
Sri Snehashish Roy
                                                          ...... Respondent(s)

Along with WA No.103 of 2023 The State of Tripura and others ....... Appellant(s) VERSUS Smt. Kalpita Sutradhar ...... Respondent(s)

WA No.106 of 2023 The State of Tripura and others ....... Appellant(s) VERSUS Sri Raju Debnath ...... Respondent(s)

For Appellant(s) : Mr. S. S. Dey, Advocate General, Mr. D. Sarma, Addl. G.A., Ms. Ayantika Chakraborty, Advocate. For Respondent(s) : Mr. Somik Deb, Sr. Advocate, Mr. P. Chakraborty, Advocate.

Shrabani Ghosh and others ....... Petitioner(s) VERSUS The State of Tripura and others ...... Respondent(s) For Petitioner (s) : Mr. P. Roy Barman, Sr. Advocate, Mr. Samarjit Bhattacharjee, Advocate. For Respondent(s) : Mr. T.D. Majumder, Sr. Advocate, Mr. D. Sarma, Addl. G.A., Mr. T. Halam, Advocate.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH HON'BLE MR. JUSTICE S. D. PURKAYASTHA

_O_R_D_E_R_ 15/07/2024

The learned writ Court relied upon the common judgment in W.A.

No.458/2020 [Pankaj Bhowmik versus The State of Tripura and others]; WA

No.460/2020 [Sri Rajib Roy and another versus The State of Tripura and

others] and WP(C) No.736/2022 [Dipankar Saha Roy versus The State of

Tripura and others] dated 19.12.2022 which is under challenge before the

Hon'ble Supreme Court. From the order dated 22.04.2024 passed in Special

Leave Petition (Civil) Diary No.32678/2023 arising out of said judgment and

order dated 19.12.2022 in WPC No.736/2022 and order dated 04.04.2023 in RP

No.09/2023 it appears that the Apex Court while issuing notice has passed an

interim order of status quo. Therefore, the instant matters have to be adjourned

awaiting the outcome of the Special Leave Petitions pending before the Apex

Court.

Mr. S.S. Dey, learned Advocate General submits that State has also

preferred an appeal against the common impugned judgment rendered in W.A.

No.458/2020 and WA No.460/2020 before the Apex Court.

As such, matters are adjourned for 6(six) seeks.

Let the matters appear on 02.09.2024.

(S. D. PURKAYASTHA), J (APARESH KUMAR SINGH), CJ

Munna S MUNNA SAHA

Date: 2024.07.16 16:15:21 +05'30'