CourtKutchehry.com
High CourtsSingle Bench(2023) 09 TP CK 0012

Manoj Kanti Ghosh vs State Of Tripura And 8 Ors

Tripura High Court · Decided on 8 September 2023

HON’BLE JUDGES
Arindam Lodh, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (C) No. 547 0f 2023

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

5 paragraphs · 237 words

bw + bsl && x + aw - ah / 2 - cw >= bsl ) { c.style.left = x + aw - ah / 2 - cw; } else { c.style.left = x + ah / 2; } if (y + ch + ah / 2 > bh + bst && y + ah / 2 - ch >= bst ) { c.style.top = y + ah / 2 - ch; } else { c.style.top = y + ah / 2; } c.style.visibility = "visible"; } } } function msoCommentHide(com_id) { if(msoBrowserCheck()) { c = document.all(com_id); if (null != c && null == c.length) { c.style.visibility = "hidden"; c.style.left = -1000; c.style.top = -1000; } } } function msoBrowserCheck() { ms = navigator.appVersion.indexOf("MSIE"); vers = navigator.appVersion.substring(ms + 5, ms + 6); ie4 = (ms > 0) && (parseInt(vers) >= 4); return ie4; } if (msoBrowserCheck()) { document.styleSheets.dynCom.addRule(".msocomanchor","background: infobackground"); document.styleSheets.dynCom.addRule(".msocomoff","display: none"); document.styleSheets.dynCom.addRule(".msocomtxt","visibility: hidden"); document.styleSheets.dynCom.addRule(".msocomtxt","position: absolute"); document.styleSheets.dynCom.addRule(".msocomtxt","top: -1000"); document.styleSheets.dynCom.addRule(".msocomtxt","left: -1000"); document.styleSheets.dynCom.addRule(".msocomtxt","width: 33%"); document.styleSheets.dynCom.addRule(".msocomtxt","background: infobackground"); document.styleSheets.dynCom.addRule(".msocomtxt","color: infotext"); document.styleSheets.dynCom.addRule(".msocomtxt","border-top: 1pt solid threedlightshadow"); document.styleSheets.dynCom.addRule(".msocomtxt","border-right: 2pt solid threedshadow"); document.styleSheets.dynCom.addRule(".msocomtxt","border-bottom: 2pt solid threedshadow"); document.styleSheets.dynCom.addRule(".msocomtxt","border-left: 1pt solid threedlightshadow"); document.styleSheets.dynCom.addRule(".msocomtxt","padding: 3pt 3pt 3pt 3pt"); document.styleSheets.dynCom.addRule(".msocomtxt","z-index: 100"); } // -->

Arindam Lodh, J

Heard Mr. D. Paul, learned counsel appearing for the petitioner.

It is submitted that the reliefs sought for by the petitioner in the present writ petition have been granted.

In view of the above submission, the instant writ petition stands disposed as infructuous.