Mr. A. Bhowmik vs Mr. P. Saha
2021 Latest Caselaw 301 Tri

                             HIGH COURT OF TRIPURA
                                   AGARTALA
                             CONT. CAS (C) No.76 of 2020

For Petitioner (s)            :       Mr. A. Bhowmik, Adv.
For Respondent(s)             :       Mr. P. Saha, Adv.

HON'BLE MR. JUSTICE S. TALAPATRA Order 09.03.2021

Mr. A. Bhowmik, learned counsel appearing for the petitioners has submitted that the respondents had filed an SLP against the judgment and order dated 15.07.2020 passed in review petition No.75 of 2019 and the order dated 27.02.2019 delivered in W.P.(C) No.503 of 2018 by this court. The apex court having set aside the order passed in the review petition has remanded the matter back with the following observation:

"Since the orders of the Single Judge are amenable to a Writ Appeal before the Division Bench of the High Court, we decline to entertain the Special Leave Petitions under Article 136 on that ground. However, while we relegate the petitioner to the remedy of a Writ Appeal before the High Court, we direct that no coercive steps shall be taken in the contempt proceedings which have been initiated in pursuance of the order of the Single Judge for a period of eight weeks so as to enable the petitioner to pursue its remedies in appeal."

In view of the said order, list this matter on 04.06.2021.

A copy of order dated 05.03.2020 of the apex court is kept in the record.

JUDGE

Sujay