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M/S J.C. Enterprise vs Union Of India And Others
2025 Latest Caselaw 208 Tri

Citation : 2025 Latest Caselaw 208 Tri
Judgement Date : 29 July, 2025

Tripura High Court

M/S J.C. Enterprise vs Union Of India And Others on 29 July, 2025

                                                   Page 1 of 1




                               HIGH COURT OF TRIPURA
                                 _A_G_A_R_T_A_L_A_
                                   WA No.60 of 2025
 M/S J.C. Enterprise
                                                                    ...... Appellant(s)
                                           VERSUS
 Union of India and others
                                                                   ...... Respondent(s)

For Petitioner(s) : Mr. Tapas Kumar Deb, Advocate. For Respondent(s) : Mr. Bidyut Majumder, Dy. S.G.I.

HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA =O=R=D=E=R=

29/07/2025 Counsel for the appellant shall satisfy the Court as to the

maintainability of the instant LPA challenging the judgment of the learned

Single Judge dismissing a review petition under the Letters Patent law which

is applicable in the State.

List the matter on 12th August, 2025.

(S. DATTA PURKAYASTHA, J) (M.S. RAMACHANDRA RAO, CJ)

DIPESH DEB Digitally signed by DIPESH DEB Date: 2025.07.30 17:21:12 +05'30'

 
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