None vs Mr. P. Saha
2021 Latest Caselaw 667 Tri

                                      HIGH COURT OF TRIPURA
                                             AGARTALA
                                        Cont.Cas(C)08 of 2021
               For Petitioner(s)         :      None.
               For Respondent(s)         :      Mr. P. Saha, Adv.

HON'BLE MR. JUSTICE S. TALAPATRA

Order 05/07/2021

Ms. S. Nandi, learned counsel appearing on instruction of Ms. S.

Debgupta, learned counsel for the petitioner has at the beginning stated that she

has instruction to state before this Court that the petitioner will not press this

petition in view of the subsequent development that the respondents have filed a

writ appeal against the judgment which has been alleged to have violated is still

pending for adjudication.

Mr. P. Saha, learned counsel appearing for the respondents have not

opposed such prayer.

In view of that, this petition for drawing up of contempt proceeding

against the respondents stands dismissed as not pressed.

JUDGE

Sabyasachi B