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Nbcc India Limited vs The Land Acquisition Collector & Anr
2024 Latest Caselaw 409 Tri

Citation : 2024 Latest Caselaw 409 Tri
Judgement Date : 11 March, 2024

Tripura High Court

Nbcc India Limited vs The Land Acquisition Collector & Anr on 11 March, 2024

                                      Page 1 of 1

                         HIGH COURT OF TRIPURA
                               AGARTALA
                           LA App. No.67 of 2023

NBCC India Limited, Formerly known as
National Building construction Corporation Ltd.

                                                       .........Appellant(s).
                                   Vs.
The Land Acquisition Collector & Anr.
                                                     .......Respondent(s).

For Appellant (s) : Mr. KK Pal, Adv.

For Respondent(s) : None.

HON'BLE MR. JUSTICE S.D. PURKAYASTHA

Order 11.03.2024

Heard Mr. KK Pal, learned counsel appearing for the appellant.

Mr. Pal, learned counsel submits that another appeal bearing No.

LA App. No.73/2023 is pending before this court which has also arisen

out of same notification and a common judgment was passed by the LA

Judge, South Tripura, Belonia and therefore both the cases may be

heard simultaneously.

Learned counsel also submits that the said appeal is now at the

stage of preparation of Paper Book.

Registry is directed to list both the appeals in usual course on the

same date, after preparation of Paper Book, if both the appeals are

found pending in this Bench.

JUDGE

SATABDI DUTTA Digitally signed by SATABDI DUTTA Date: 2024.03.13 17:23:45 +05'30' Satabdi

 
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