Tripura High Court
No.87700831 Anup Pati vs The Union Of India & Ors on 23 November, 2018
Bench: Sanjay Karol, Arindam Lodh
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HIGH COURT OF TRIPURA
AGARTALA
WA No.16 of 2016
No.87700831 Anup Pati
----Appellant(s)
Versus
The Union of India & Ors.
----Respondent(s)
Connected With WA No.17 of 2016 For Appellant(s) : Mr. Somik Deb, Advocate, Mr. Anujit Dey, Advocate, For Respondent(s) : Mr. H. Deb, Asst. S.G., Mr. Biswanath Majumder, CGC.
HON'BLE THE CHIEF JUSTICE MR. SANJAY KAROL HON'BLE MR. JUSTICE ARINDAM LODH Order 23/11/2018 Counsel for the appellant seeks permission to withdraw the present appeals with liberty to file review petition to which the respondents have no objection.
As such, the present appeals stand disposed of as withdrawn, reserving liberty to the writ appellants to file an appropriate petition seeking review of the judgment dated 08-12- 2015 rendered in WP(C) No.34/2015 & Another titled as No.87700831, Anup Pati versus The Union of India & Others. It stands clarified that if the review petition is filed within a period of four weeks from today, the issue of limitation shall not come in the way of the writ appellants seeking remedy before this Court.
(ARINDAM LODH), J (SANJAY KAROL), CJ Dipesh