Citation : 2024 Latest Caselaw 1659 Tri
Judgement Date : 24 September, 2024
Page 1 of 2
HIGH COURT OF TRIPURA
AGARTALA
Cont. Cas (C) No. 55 of 2024
Cont. Cas (C) No. 56 of 2024 Cont. Cas (C) No. 67 of 2024
Cont. Cas (C) No. 57 of 2024 Cont. Cas (C) No. 68 of 2024
Cont. Cas (C) No. 58 of 2024 Cont. Cas (C) No. 69 of 2024
Cont. Cas (C) No. 59 of 2024 Cont. Cas (C) No. 70 of 2024
Cont. Cas (C) No. 60 of 2024 Cont. Cas (C) No. 71 of 2024
Cont. Cas (C) No. 61 of 2024 Cont. Cas (C) No. 72 of 2024
Cont. Cas (C) No. 62 of 2024 Cont. Cas (C) No. 73 of 2024
Cont. Cas (C) No. 63 of 2024 Cont. Cas (C) No. 74 of 2024
Cont. Cas (C) No. 64 of 2024 Cont. Cas (C) No. 75 of 2024
Cont. Cas (C) No. 65 of 2024 Cont. Cas (C) No. 76 of 2024
Cont. Cas (C) No. 66 of 2024 Cont. Cas (C) No. 77 of 2024
In Cont. Cas (C) No. 78 of 2024
Sri Subhash Chandra Biswas
...... Petitioner(s)
VERSUS
Dr. Shailesh Kumar Yadav & Anr.
...... Respondent(s)
For Petitioner(s) : Mr. P Roy Barman, Sr. Adv.
Mr. S Bhattacharjee, Adv.
Mr. K Nath, Adv.
Mr. D Paul, Adv.
Ms. A Debbarma, Adv.
For Respondent(s) : Mr. A Bhowmik, Adv.
BEFORE HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA
Order
24.09.2024
Mr. Arijit Bhowmik, learned counsel appearing for the respondents
submits that he has received instructions that the SLP which was preferred
by the Agartala Municipal Corporation against the judgment dated 19 th
February, 2024 being Serial No. 63, Diary No.39779/2024 was taken up by
the Apex court yesterday. He seeks time to appraise the court.
Accordingly, let the matters be listed on 1st October, 2024.
(S. DATTA PURKAYASTHA) J (APARESH KUMAR SINGH) CJ
SUJAY GHOSH Digitally signed by SUJAY GHOSH Date: 2024.09.26 18:30:08 +05'30'
Satabdi
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