In Mfa(Fa) 1/202 vs For
2021 Latest Caselaw 305 Tri

                      HIGH COURT OF TRIPURA
                            AGARTALA
                                I.A. 1/2020
                            In MFA(FA) 1/2021
                                 PRESENT
For Applicant(s)        :      Mr. N. Majumder, Advocate
For Respondent(s)       :      Ms. R. Purkayastha, Advocate

HON'BLE MR. JUSTICE ARINDAM LODH Order 09/03/2021 This application is filed under Chapter VA of the High Court Rules read with Order 41 Rule 5 of the CPC for staying the operation of the impugned judgment and decree dated 26.09.2019 and 03.10.2019 respectively passed by the learned Civil Judge (Sr. Division), North Tripura, Dharmanagar in case No. Money Suit 14 of 2017 till disposal of the appeal. Heard Mr. N. Majumder, learned counsel for the applicants as well as Ms. R. Purkayastha, learned counsel for the respondents. Perused the record.

The execution of the proceeding, if any, shall remain stayed until further orders, subject to deposit of 50% of the total decreetal amount to the Registry of this Court within a period of one month from today.

JUDGE

Saikat