For vs Mr. S Das
2021 Latest Caselaw 514 Tri

                               HIGH COURT OF TRIPURA
                                     AGARTALA

                                   IA No. 01 of 2021
                                In WA No. 129 of 2021

          For Applicant (s)      : Mr. S Deb, Sr. Adv.
                                   Mr. S Das, Adv.
          For Respondent(s)      : None

HON'BLE MR. JUSTICE S. TALAPATRA HON'BLE MR. JUSTICE S.G. CHATTOPADHYAY Order 16/04/2021

Heard Mr. S Deb, learned senior counsel assisted by Mr. S Das,

learned counsel appearing for the aplicants.

Issue notice calling upon the respondents to show cause as to

why stay would not be granted against the operation of the judgment

and order dated 05.02.2021 delivered in WP(C) No. 900/2016, as

prayed for; and/or why such further and other order(s) shall not be

passed as to this Court may deem fit and proper.

Notice is made returnable on 04.06.2021.

The appellants shall take steps for service of notice on the

respondents by registered post with A/D within 1 (one) week from

today.

In the meanwhile, the operation of the said judgment dated

05.02.2021 shall remain stayed.

                JUDGE                                        JUDGE

satabdi