Smt. Namita Paul vs . Food Corporation Of India & 3 Ors.
2024 Latest Caselaw 761 Tri

Tripura High Court

Smt. Namita Paul vs . Food Corporation Of India & 3 Ors. on 14 May, 2024

Author: Arindam Lodh

Bench: Arindam Lodh

                                  HIGH COURT OF TRIPURA
                                        AGARTALA
                                            WP(C) 686 OF 2023

             Smt. Namita Paul Vs. Food Corporation of India & 3 Ors.

                                             ALONG WITH
                                            WP(C) 687 OF 2023
                                            WP(C) 688 OF 2023
                                            WP(C) 689 OF 2023
                                            WP(C) 691 OF 2023
                                            WP(C) 692 OF 2023
                                            WP(C) 693 OF 2023

          For the petitioner (s)             : Mr. Raju Datta, Advocate.

          For the respondent (s)             : Mr. Ratan Datta, Advocate.

HON'BLE MR. JUSTICE ARINDAM LODH 14.05.2024 Order

All the above writ petitions are taken up together for hearing on consent of learned counsel appearing for the parties since common questions of facts and laws are involved in all the writ petitions.

Heard at length Mr. Raju Datta, learned counsel appearing for the petitioners and Mr. Ratan Datta, learned counsel appearing for the respondents-FCI.

Hearing concluded.

Judgment reserved.

JUDGE

SANJAY GHOSH Digitally signed by SANJAY GHOSH Date: 2024.05.15 10:21:02 +05'30'

sanjay