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Judgment
Mr. S.M. Chakraborty, learned Advocate General, assisted by Ms. Pinki Chakraborty, learned counsel, has placed the order dated 14.02.2025 passed by the Hon'ble Supreme Court by which 8(eight) weeks' time has been allowed to cure the defects pointed out by the Registry, failing which the matter shall stand dismissed without further reference to the Bench. Learned Advocate General submits that the appellants-State is taking steps for removal of the defects. He submits that since the main issue is pending before the Apex Court in the Special Leave Petitions arising out of the common judgment dated 19.12.2022 passed in W.A. No.458 of 2020 [Pankaj Bhowmik vrs. The State of Tripura & others] and other analogous writ appeals, the present batch of writ appeals may be adjourned sine-die to be revived after disposal of the pending Special Leave Petitions or any other development that may take place in those cases.
Mr. P. Roy Barman, learned senior counsel for the writ petitioners, has also agreed to the submission.
In view of the above reasons, these appeals are adjourned sine-die with liberty to the parties to move the Court for its revival depending upon the outcome of the pending Special Leave Petitions or any development that may take place in those cases.