BANTI GANGULI CHAKRBORTY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Learned counsel for the parties jointly state that issues arising in these petitions are similar to those arising in WP(C) No.1241/2019 and connected petitions in case of Dr. Pradip Debnath v. State of Tripura .

(2.) In the said group of petitions on 4th December, 2019 following order was passed :

(3.) This order and directions contained therein shall cover these cases also, with the modification that the representations of the present petitioners shall be disposed of within a period of 2(two) months from the date of receipt of copy of this order by a speaking order.