For vs For
2021 Latest Caselaw 556 Tri

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                        HIGH COURT OF TRIPURA
                               AGARTALA
                             IA No.1 of 2021
                          In WA No.157 of 2021

     For Applicant(s)        :     Ms. N. C. Saha, Adv.

     For Respondent(s)       :     None

HON'BLE MR. JUSTICE S. TALAPATRA HON'BLE MR. JUSTICE S. G. CHATTOPADHYAY

Order 07/05/2021 Heard Ms. N. Chakma Saha, learned counsel appearing for the

applicants.

This is an application for seeking an interim order for staying

the operation of the judgment and order dated 08.01.2021 delivered

in WP(C)828 of 2020 till disposal of the writ appeal.

Issue notice calling upon the respondents to show cause as to

why the operation of the judgment and order dated 08.01.2021

delivered in WP(C)828 of 2020 should not be stayed as prayed for;

and/or any other such further order(s) shall not be passed as to this

Court may deem fit and proper having regard to the circumstances of

the case.

Notice is made returnable on 25.06.2021.

The applicant shall take steps for service of notice on the

respondent within a week from today.

           JUDGE                                             JUDGE

Moumita