For vs Mr. S. Saha
2021 Latest Caselaw 1253 Tri

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                           HIGH COURT OF TRIPURA
                                 AGARTALA
                                   WA No. 201 of 2021
                                   WA No. 202 of 2021
                                   WA No.203 of 2021
                                   WA No.204 of 2021
                                   WA No.205 of 2021

For Appellant(s)             :        Mr. D. Bhattacharya, Government Advocate.
                                      Mr. S. Saha, Advocate.
For Respondent(s)            :        Mr. Arijit Bhowmik, Advocate.

Mr. S. Dey, Advocate.

HON'BLE THE CHIEF JUSTICE MR. INDRAJIT MAHANTY HON'BLE MR. JUSTICE S.G. CHATTOPADHYAY Order 14/12/2021 (Indrajit Mahanty, C.J.)

Admit.

Since the respondents have already entered appearance, no further

notice is required to be issued.

As an interim measure, we direct stay of operation of directions

contained in Para 14 of the impugned judgment dated 16.03.2021 issued by the

Hon'ble Single Judge subject to the result of the writ appeal. However, we make

it clear that the State shall be obliged during the pendency of the present writ

appeal to comply with directions contained in Para 15 of the impugned judgment

within the timeframe as directed, to be computed from today.

(S.G.CHATTOPADHYAY), J (INDRAJIT MAHANTY), CJ

Rudradeep