Tripura High Court
The State Of Tripura And Others vs Sri Jayanta Chakraborty on 13 July, 2023
Author: Arindam Lodh
Bench: Arindam Lodh
Page 1 of 1
HIGH COURT OF TRIPURA
AGARTALA
WA No.74 of 2023
The State of Tripura and others
.........Appellant(s);
Versus
Sri Jayanta Chakraborty
.........Respondent(s).
For Appellant(s) : Mr. Mangal Debbarma, Addl. G.A. For Respondent(s) : None.
HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH HON'BLE MR. JUSTICE ARINDAM LODH Order 13/07/2023 Let WA No.76/2023, WA No.77/2023 and WA No.78/2023 be tagged together along with the instant appeal as they arise out of the common impugned judgment and order.
Mr. Mangal Debbarma, learned Additional Government Advocate for the appellants-State, submits that 4(four) other writ appeals have been preferred which are waiting for listing. He would supply the writ appeal numbers to the Registry of this Court so that all the writ appeals arising out of the common impugned judgment and order can be listed and taken up together on the next date.
Let the matter appear on 01.08.2023.
(ARINDAM LODH), J (APARESH KUMAR SINGH), CJ Pijush MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2023.07.14 15:53:06 +05'30'