Tripura High Court
For Applicant(S) : Ms vs For Applicant(S) : Ms. V. Poddar on 1 December, 2022
Author: S.G. Chattopadhyay
Bench: S.G. Chattopadhyay
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HIGH COURT OF TRIPURA
AGARTALA
IA No.3 of 2022 in FA No.1 of 2020 (D/O)
For Applicant(s) : Ms. V. Poddar, Advocate.
For Respondent(s) : None.
HON'BLE THE CHIEF JUSTICE (ACTING) HON'BLE MR. JUSTICE S.G. CHATTOPADHYAY Order 01/12/2022 Heard Ms. V. Poddar, learned counsel appearing for the applicant. No representation on behalf of the respondent. After advancing arguments for some time, the learned counsel for the applicant prays to withdraw this interlocutory application.
Request considered.
Accordingly, the interlocutory application stands dismissed as withdrawn with liberty to the applicant to avail remedies under law.
JUDGE CHIEF JUSTICE (ACTING) Munna S