High Court Of Tripura vs For
2021 Latest Caselaw 93 Tri

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                          HIGH COURT OF TRIPURA
                                AGARTALA
                         IA No. 2/2021 in WA No. 21/2020
For Applicant(s)     :       Mr. A.L. Saha, Advocate.
For Respondent(s)    :       Mr. S. M. Chakraborty, Sr. Advocate
                             Ms. A. Pal, Advocate.

           HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI
            HON'BLE MR. JUSTICE S. G. CHATTOPADHYAY

                                     ORDER

02/02/2021 (Akil Kureshi, CJ)

Rule.

Learned senior counsel, Mr. S. M. Chakraborty waived rule on behalf of

the respondents.

Having heard learned advocates for the parties, interim order dated

13.08.2020 against execution and operation of the judgment of the learned

Single Judge is continue till final disposal of the writ appeal. However, the writ

appeal may be notified for final hearing on 5th April, 2021.

IA disposed of accordingly.

(S. G. CHATTOPADHYAY),J. (AKIL KURESHI),CJ.

Dipankar