Tripura High Court

Sri Sajal Deb vs Sri Raval Hamendra Kumar on 1 July, 2025

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                       HIGH COURT OF TRIPURA
                             AGARTALA
                           Cont.Cas(C) No.92 of 2024
Sri Sajal Deb
                                                             .........Petitioner(s);
                                Versus
Sri Raval Hamendra Kumar, IAS & others
                                                          .........Respondent(s)

along with Cont.Cas(C) No.16 of 2025 Ardhendu Sekhar Paul & others .........Petitioner(s);

Versus Sri Raval Hamendra Kumar, IAS & others .........Respondent(s) Cont.Cas(C) No.17 of 2025 Sri Bhajan Sen & another .........Petitioner(s);

Versus Sri Raval Hamendra Kumar, IAS & others .........Respondent(s).

For Petitioner(s) : Mr. Samarjit Bhattacharjee, Advocate. For Respondent(s) : Mr. Saktimoy Chakraborti, Advocate General, Mr. Dipankar Sarma, Addl. G.A. HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH HON'BLE MR. JUSTICE S.D. PURKAYASTHA

Order 01/07/2025

Learned Advocate General has placed the order dated 19.05.2025

passed by the Hon'ble Supreme Court in Special Leave Petition (Civil) Diary

No(s).45051/2024 which arises out of final judgment and order dated

16.07.2024 passed in a batch of writ appeals led by WA No.86/2023 whereby

the Apex Court has condoned the delay and issued notice. It is submitted that

learned counsel for the petitioners /private respondents therein have undertaken

not to press the contempt proceedings before this Court till the next date of

hearing.

Mr. Samarjit Bhattacharjee, learned counsel who appears in

Cont.Cas(C) No.16/2025, submits that in view of the undertaking they are not

pressing the matter for the present.