Tripura High Court
Samir Ranjan Barman vs Agartala Municipal Corporation Ltd. & ... on 27 April, 2018
Author: Ajay Rastogi
Bench: Ajay Rastogi
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HIGH COURT OF TRIPURA
AGARTALA
W.P (C) No.558/2017
Samir Ranjan Barman
----Petitioner(s)
Versus
Agartala Municipal Corporation Ltd. & Others.
----Respondent(s)
For Petitioner(s) : Mr. D. K. Biswas, Advocate.
Ms. B. Chakraborty, Advocate.
For Respondent(s) : Mr. K.K. Pal, Advocate.
Mr. P. Roy Barman, Advocate Mr. Smarjit Bhattacharjee, Advocate. HON'BLE THE CHIEF JUSTICE MR. AJAY RASTOGI Order 27/4/2018 Counsel for the Municipal Corporation, Agartala in compliance of the order of this court dt. 16.2.2018 has informed this court that the parties were heard by the Municipal Appellate Tribunal on 26.4.2018 and matter has been posted for further hearing on 18.5.2018.
This court considered it appropriate to observe that the Municipal Appellate Tribunal may not linger the pending appeal and dispose of expeditiously without any further loss of time as informed the matter is coming up before the Tribunal on 18.5.2018 it is expected to hear and dispose of the pending appeal expeditiously in accordance with law and parties may inform the outcome of the appeal.
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Let the matter may come up before the court to be apprised about pending appeal before the Tribunal on 11.6.2018.
Copy of this order be supplied to the Municipal Appellate Tribunal for necessary compliance.
CHIEF JUSTICE d. dey.