GITA SHYAM Vs. STATE OF TRIPURA

JUDGEMENT

(1.) In terms of the instant petition, for the reason so assigned therein, State as also the learned Advocate General seeks review/recall of order dated 20th December, 2017 passed by this Court.

(2.) On 20th August, 2015 when the matter came up for hearing before the Division Bench of this Court, the following order was passed:

(3.) Whereafter, on 28th July, 2016 the following order was passed: