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For The vs For The
2021 Latest Caselaw 421 Tri

Citation : 2021 Latest Caselaw 421 Tri
Judgement Date : 26 March, 2021

Tripura High Court
For The vs For The on 26 March, 2021
                                 Page 1 of 1


                     HIGH COURT OF TRIPURA
                           AGARTALA
                             LA APP 24 OF 2021
Present:

     For the appellant (s)      : Mr.T. Datta Majumder, Advocate.

     For the respondent (s)     : None.

HON'BLE MR.JUSTICE ARINDAM LODH

26.03.2021 Order

Heard Mr. T. Datta Majumder, learned counsel appearing for the appellant.

None appears for the respondents. The appeal is admitted to be beard. Call for the records.

Issue usual notice to the respondents, returnable within six weeks.

The appellant is to take steps within seven days. In the meanwhile, the judgment and award dated 20.03.2020 passed by the learned L.A. Judge, Court No.1, West Tripura District, Agartala in Misc.(LA) 230 of 2016 shall remain stayed subject to deposit of 50% of the awarded amount with this Registry till disposal of this appeal.

List the matter on 10.05.2021.

JUDGE

 
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