The State Of Tripura vs Sri Binode Bihari Das
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Tripura High Court

The State Of Tripura vs Sri Binode Bihari Das on 13 March, 2024

Author: Arindam Lodh

Bench: Arindam Lodh

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                                                  HIGH COURT OF TRIPURA
                                                        AGARTALA
                                                 Commercial Appeal No.04 of 2023
The State of Tripura
                                                                                    .........Appellant(s);
                                                              Versus
Sri Binode Bihari Das, Contractor
                                                                                  .........Respondent(s).

For Appellant(s) : Mr. S.M. Chakraborty, Sr. Advocate, Ms. Mampi Chakraborty, Advocate. For Respondent(s) : Mr. Somik Deb, Sr. Advocate, Mr. H. Sarkar, Advocate, Mr. Pranabindu Chakraborty, Advocate. HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH HON'BLE MR. JUSTICE ARINDAM LODH Order 13/03/2024

Arguments concluded.

Judgment is reserved.

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

MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2024.03.18 12:18:54 +05'30'

Pijush/