BHANU LODH Vs. TRIPURA UNIVERSITY

JUDGEMENT

(1.) By means of filing this writ petition, the petitioner has prayed for the following reliefs:

(2.) This Court vide its order, dated 28.08.2019, passed in the connected interlocutory application(IA No.1 of 2019) had passed the following order:

(3.) Today, Mr. A.K. Bhowmik, learned Advocate General appearing for the Tripura University has submitted that he had filed a petition for vacating the stay order passed by this Court as aforestated.