For vs For
2021 Latest Caselaw 1229 Tri

                          HIGH COURT OF TRIPURA
                                AGARTALA
                              I.A No. 01 of 2021
                            In RFA No. 08 of 2021

For Applicant(s)             :     Mr. S. Bhattacharjee, Adv.

For Respondent(s)            :     None.

HON'BLE MR. JUSTICE S. TALAPATRA HON'BLE MR. JUSTICE S.G. CHATTOPADHYAY

Order

09/12/2021

Heard Mr. S. Bhattacharjee, learned counsel appearing for the

applicant.

This is an application under Order 41, Rule 5 of the CPC for

staying the operation of the judgment and decree dated 16.08.2021

delivered in Title Suit 11 of 2016 passed by the Civil Judge (Senior Division),

Court No.2, Agartala, West Tripura.

Issue notice calling upon the respondent to show cause as to

why the said judgment and order dated 16.08.2021 shall not be stayed

and/or why such further and other order(s) should not be passed as to this

court may deem fit and proper in the circumstances of the case.

Notice is made returnable on 27.01.2022.

Steps for service of notice on the sole respondent shall be taken

by the applicant by Registered post with A/D within a week from today.

In the meantime, operation of the said judgment and decree

dated 16.08.2021 shall remain stayed.

            JUDGE                                             JUDGE


Rudradeep