Sri Kamalesh Datta vs . The State Of Tripura & 3 Ors.
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Tripura High Court

Sri Kamalesh Datta vs . The State Of Tripura & 3 Ors. on 3 May, 2024

Author: Arindam Lodh

Bench: Arindam Lodh

                                     HIGH COURT OF TRIPURA
                                           AGARTALA
                                                WP(C) 281 OF 2023

                 Sri Kamalesh Datta Vs. The State of Tripura & 3 Ors.

           For the petitioner (s)                 : Mr. Somik Deb, Sr. Advocate.
                                                    Mr. P. Chakraborty, Advocate.

           For the respondent (s)                 : Mr. M. Debbarma, Addl. G.A.

HON'BLE MR. JUSTICE ARINDAM LODH 03.05.2024 Order

It is informed by Mr. Somik Deb, learned senior counsel assisted by Mr. P. Chakraborty, learned counsel appearing for the petitioner that one SLP is pending before the Hon'ble Supreme Court in the same matter and the judgment passed by this Court has been stayed.

In view of this, the present writ petition stands disposed as infructuous.

JUDGE

SAIKAT KAR Digitally signed by SAIKAT KAR Date: 2024.05.04 16:41:07 +05'30'

sanjay