Sri Satyendra Bhattacharya vs The Tripura Gramin Bank & Others
2024 Latest Caselaw 1533 Tri

Tripura High Court

Sri Satyendra Bhattacharya vs The Tripura Gramin Bank & Others on 10 September, 2024

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                        HIGH COURT OF TRIPURA
                              AGARTALA
                                 W.A. No.35/2020
Sri Satyendra Bhattacharya
                                                                 ......... Appellant(s).
                              VERSUS
The Tripura Gramin Bank & others
                                                                .........Respondent(s).

For Appellant(s) : Mr. Arijit Bhaumik, Advocate. For Respondent(s) : Mr. A. Roy Barman, Advocate.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH HON'BLE MR. JUSTICE S.D. PURKAYASTHA

Order 10/09/2024

The matter has been placed before the Bench pursuant to the order

passed by the Hon'ble Supreme Court dated 05.08.2024 in Special Leave to

Appeal (C) No.6659 of 2024 whereby the judgment and order dated 05.02.2024

passed in the instant appeal was set aside and the matter was restored to the file

of the High Court to be heard afresh.

Mr. Arijit Bhaumik, learned counsel for the appellant, submits that

after disposal of the appeal, his client had taken away the file. He needs fresh

instructions. Mr. A. Roy Barman, learned counsel for the respondents-Bank,

also submits that the file has been returned to the respondents-Bank. He would

also seek instructions. Therefore, learned counsel for both the parties pray that

the case may come up under the heading "For Hearing" after the Puja vacation.

Accordingly, as prayed for by learned counsel for the parties, list

the matter on 05.11.2024.

   (S.D. PURKAYASTHA), J                    (APARESH KUMAR SINGH), CJ


Pulak


SIDDHARTHA LODH             LODH
                            Date: 2024.09.11 17:22:03 +05'30'