Tripura High Court
The Food Corporation Of India And ... vs Smt. Namita Paul on 3 August, 2023
Author: Arindam Lodh
Bench: Arindam Lodh
Page 1 of 1
HIGH COURT OF TRIPURA
AGARTALA
RFA No.25 of 2022
&
RFA No.26 of 2022
The Food Corporation of India and another
......... Appellant(s)
VERSUS
Smt. Namita Paul
...... Respondent(s)
For Appellant(s) : Mr. A. Bhaumik, Advocate.
Mr. S. Dey, Advocate.
For Respondent(s) : Mr. Raju Datta, Advocate. HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH HON'BLE MR. JUSTICE ARINDAM LODH _O_R_D_E_R_ 03/08/2023 The additional written notes have been supplied by learned counsel for the respondent on 17.07.2023 itself.
However, learned counsel for the appellants has submitted additional written notes today itself and prays for an adjournment.
Accordingly, let the matter be listed on 22.08.2023 as part- heard.
(ARINDAM LODH), J (APARESH KUMAR SINGH), CJ Rudradeep Digitally signed by RUDRADEEP RUDRADEEP BANERJEE BANERJEE Date: 2023.08.04 14:10:30 +05'30'