Tripura High Court
Agartala Municipal Corporation vs Sri Samir Kumar Ghosh on 22 May, 2023
Author: T. Amarnath Goud
Bench: T. Amarnath Goud
Page 1 of 2
HIGH COURT OF TRIPURA
AGARTALA
IA NO.02 OF 2023
IN WA NO.29 OF 2023
Agartala Municipal Corporation
..................Appellant-Applicant(s)
Vs.
Sri Samir Kumar Ghosh
................................Respondent(s)
Present:
For the Appellant-Applicant(s) : Mr. A. Bhaumik, Advocate.
For the Respondent(s) : Mr. P. Roy Barman, Sr. Advocate.
Mr. S. Bhattacharjee, Advocate. Mr. K. Nath, Advocate.
HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH HON'BLE MR. JUSTICE T. AMARNATH GOUD Order 22.05.2023 Having heard learned counsel appearing for the applicant-
Corporation and learned counsel for the writ petitioner, the delay of 35 days in preferring the instant memo of appeal is condoned.
Accordingly, the present interlocutory application stands disposed of. Let a copy of the memo of appeal along with its annexures be served upon the learned counsel for the respondent- writ petitioner.
Let the instant appeal be listed along with W.A. No.161 of 2022, W.A. No.207 of 2022, W.A. No.206 of 2022, W.A. No.205 of 2022, W.A. No.204 of 2022, W.A. No.203 of 2022, W.A. No.202 of 2022, W.A. No.201 of 2022, W.A. No.200 of 2022, W.A. No.199 of 2022, W.A. No.198 of 2022, W.A. No.197 of 2022, W.A. NO.196 of 2022, W.A. No.195 of 2022, W.A. No.194 of 2022, W.A. No.193 of Page 2 of 2 2022, W.A. No.192 of 2022, W.A. No.191 of 2022, W.A. No.190 of 2022, W.A. No.189 of 2022, W.A. No.188 of 2022, W.A. No.187 of 2022, W.A. No.186 of 2022, W.A. No.185 of 2022, W.A. No.161 of 2022 on 19.06.2023 when learned counsel appearing for the parties shall submit written notes and decisions on which they seek to rely upon before the next date of hearing.
JUDGE (APARESH KUMAR SINGH), CJ suhanjit