Sri Haripada Debnath And Anr vs The State Of Tripura And Ors
2024 Latest Caselaw 885 Tri

Tripura High Court

Sri Haripada Debnath And Anr vs The State Of Tripura And Ors on 30 May, 2024

Author: Arindam Lodh

Bench: Arindam Lodh

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                                    HIGH COURT OF TRIPURA
                                              AGARTALA
                                        RFA 15 of 2024

        Sri Haripada Debnath and Anr.
                                                                     ---Appellant(s)
                                               Versus
        The State of Tripura and Ors.

                                                                    ---Respondent(s)

For the Appellant(s) : Mr. P. Roy Barman, Sr. Advocate Mr. Parikshit Roy, Advocate Mr. Samarjit Bhattacharjee, Advocate For the Respondent(s) : Mr. D. Sarma, Addl. G.A

HON'BLE MR. JUSTICE ARINDAM LODH HON'BLE MR. JUSTICE S.D. PURKAYASTHA

Order 30.05.2024

This is a regular first appeal filed under Section 96 of the Code of Civil Procedure, 1908 challenging the judgment and decree dated 08.04.2024 and 18.04.2024 respectively passed by learned Civil Judge, Senior Division, Gomati Judicial District, Udaipur in connection with Money Suit No.04 of 2021.

Heard Mr. P. Roy Barman, learned senior counsel assisted by Mr. Parikshit Roy, learned counsel and Mr. Samarjit Bhattacharjee, learned counsel appearing for the appellants. Also heard Mr. D. Sarma, learned Addl. G.A appearing for the State-respondents.

Admit.

Call for records.

List the matter for hearing in its usual course after preparation of paper book.

                     JUDGE                                          JUDGE




Rohit