Cont. Cas(C) No.70/202 vs Sri Manoj Kumar
2021 Latest Caselaw 278 Tri

                                   Page - 1 of 1


                          HIGH COURT OF TRIPURA
                                AGARTALA

                            Cont. Cas(C) No.70/2020
Smt. Manika Debbarma
                                                       .............. Petitioner(s).
                - Vs. -
Sri Manoj Kumar, IAS and Ors.
                                                    ............... Respondent(s).

For Petitioner(s) : Mr. T D Majumder, Sr. Advocate, Ms. Kussmi Debbarma, Advocate.

For Respondent(s) : Mr. Sumit Debnath, Addl. P.P.

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI

_O_R_D_E_ R_

04/3/2021

Learned Government Advocate stated that the judgment in

question is stayed by the Division Bench today. In that view of the matter,

it is not necessary to continue with the contempt proceedings.

However, it is provided that if upon disposal of the State appeal

against the judgment, the question of implementation arises and if the

directions are not implemented within 3(three) months of the disposal of

the appeal, it would be open for the petitioner to approach again or seek

revival of the contempt petition. Disposed of accordingly.

( AKIL KURESHI, CJ )

Sukehendu