FEAST Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The petitioner has prayed for the following reliefs:

(2.) Petitioner has been explained the consequence of breach of his undertaking, including initiation of proceedings, if any, under the provision of Contempt of Courts Act.

(3.) With these observations and directions, the present petition is disposed of. Pending application(s), if any, also stands disposed of.