Sri Satya Sarkar vs The Union Of India & Ors
2024 Latest Caselaw 1714 Tri

Tripura High Court

Sri Satya Sarkar vs The Union Of India & Ors on 3 October, 2024

Author: Arindam Lodh

Bench: Arindam Lodh

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                                  HIGH COURT OF TRIPURA
                                        AGARTALA

                                    WA No.148 of 2022

Sri Satya Sarkar
                                                                 ----Appellant(s)

                                            Versus

The Union of India & Ors.
                                                               ----Respondent(s)

For Appellant(s)                       :       Mr. Somik Deb, Senior Advocate.
                                               Mr. P. Chakraborty, Advocate.

For Respondent(s)                      :       Mr. B. Majumder, Dy. S.G.I.

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

                                            ORDER

03.10.2024

Heard Mr. Somik Deb, learned senior counsel assisted by

Mr. P. Chakraborty, learned counsel appearing for the appellant. Also

heard Mr. B. Majumder, learned Dy. S.G.I. for the respondents-Union of

India.

Arguments heard.

Judgment is reserved.

             JUDGE                                              JUDGE




SUJAY       Digitally signed by
            SUJAY GHOSH

GHOSH       Date: 2024.10.03
            16:49:20 +05'30'
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