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 25 March, 2025

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                         HIGH COURT OF TRIPURA
                               AGARTALA
                                W.A. No.97/2023
The State of Tripura & others
                                                           ......... Appellant(s).
                                  VERSUS
Sri Snehashish Roy & others
                                                          .........Respondent(s).

Along with

The State of Tripura & others ......... Appellant(s).

VERSUS Smt. Kalpita Sutradhar .........Respondent(s).

The State of Tripura & others ......... Appellant(s).

VERSUS Sri Raju Debnath .........Respondent(s).

For Appellant(s) : Mr. S.M. Chakraborty, Advocate General, Mr. Dipankar Sarma, Addl. G.A., Ms. Pinki Chakraborty, Advocate. For Respondent(s) : Ms. Janhavi Mahana, 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. S.M. Chakraborty, Advocate General, Mr. Dipankar Sarma, Addl. G.A., Ms. Pinki Chakraborty, Advocate.

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

Order 25/03/2025

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

Pinki Chakraborty, learned counsel, has placed the order dated 14.02.2025

passed by the Hon'ble Supreme Court by which 8(eight) weeks' time has been

allowed to cure the defects pointed out by the Registry, failing which the matter

shall stand dismissed without further reference to the Bench. Learned Advocate

General submits that the appellants-State is taking steps for removal of the

defects. He submits that since the main issue is pending before the Apex Court

in the Special Leave Petitions arising out of the common judgment dated

19.12.2022 passed in W.A. No.458 of 2020 [Pankaj Bhowmik vrs. The State

of Tripura & others] and other analogous writ appeals, the present batch of

writ appeals may be adjourned sine-die to be revived after disposal of the

pending Special Leave Petitions or any other development that may take place

in those cases.

Mr. P. Roy Barman, learned senior counsel for the writ petitioners,

has also agreed to the submission.

In view of the above reasons, these appeals are adjourned sine-die

with liberty to the parties to move the Court for its revival depending upon the

outcome of the pending Special Leave Petitions or any development that may

take place in those cases.

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

Pulak

PULAK BANIK Digitally signed by PULAK BANIK Date: 2025.03.25 16:14:26 +05'30'