The State Of Tripura & Others vs Sri Snehashish Roy & Others
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Tripura High Court

The State Of Tripura & Others vs Sri Snehashish Roy & Others on 21 January, 2025

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                       HIGH COURT OF TRIPURA
                             AGARTALA
                                WA No.97 of 2023
The State of Tripura & others
                                                         .........Appellant(s);
                                     Versus
Sri Snehashish Roy & others
                                                        .........Respondent(s).

Along with WA No.103 of 2023 The State of Tripura & others .........Appellant(s);

Versus Smt. Kalpita Sutradhar & others .........Respondent(s).

WA No.106 of 2023 The State of Tripura & others .........Appellant(s);

Versus Sri Raju Debnath & others .........Respondent(s).

For Appellant(s) : Mr. S.M. Chakraborty, Advocate General, Mr. D. Sharma, Addl. G.A., Mr. Karnajit De, Addl. G.A., Mr. Raju Datta, Advocate, Ms. P. Chakraborty, Advocate.

For Respondent(s) : Mr. Somik Deb, Sr. Advocate, Mr. Pannalal Debbarma, Advocate. Along with

Smt. Shrabani Ghosh & others .........Petitioner(s);

Versus The State of Tripura & others .........Respondent(s).

For Petitioner(s) : Mr. P. Roy Barman, Sr. Advocate, Mr. Samarjit Bhattacharjee, Advocate. For Respondent(s): Mr. D. Sarma, Addl. G.A., Mr. Raju Datta, Advocate.

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

Order 21/01/2025

Mr. S.M. Chakraborty, learned Advocate General assisted by Mr.

D. Sharma, learned Additional Government Advocate has informed that special

leave petitions have been filed in the case of Pankaj Bhowmik v. The State of

Tripura & others (WA No.458/2020) and in the case of Sri Rajib Roy &

another v. The State of Tripura & others (WA No.460/2020) against the

common judgment dated 19.12.2022 rendered by learned Division Bench of

this Court. Earlier Special Leave Petition (Civil) Diary No.32678 of 2023 was

preferred against the same common judgment rendered by this Court in the case

of Dipankar Saha Roy v. The State of Tripura & others in WP(C)

No.736/2022 in which an interim order of status quo was granted on

22.04.2024. As such, the common judgment rendered in these cases is already

under challenge before the Apex Court and there is an interim order. Therefore,

these matters may be adjourned awaiting the outcome of the said special leave

petitions since the issues are common. It is submitted that the special leave

petitions are likely to be taken up in near future.

In that view of the matter, these matters be listed on 10.03.2025.

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

Pijush/

DIPESH DEB Date: 2025.01.22 16:27:32