Mr. A. Bhowmik vs Mr. D. Bhattacharya
2021 Latest Caselaw 1081 Tri

                                                  Page 1 of 1


                                        HIGH COURT OF TRIPURA
                                               AGARTALA
                                         Cont.Cas(C)No.76 of 2020
               For Petitioner(s)           :      Mr. A. Bhowmik, Adv.
               For Respondent(s)           :      Mr. D. Bhattacharya, Sr. Adv.

Ms. N. Chakma(Saha), Adv.

HON'BLE MR. JUSTICE S. TALAPATRA

Order 10/11/2021

It appears that both the writ appeals emerged from the judgment,

violation of which has been alleged in this proceeding, have been decided.

Mr. D. Bhattacharya, learned senior counsel assisted by Ms. N.

Chakma(Saha), learned counsel appearing for the respondents has submitted that

the respondents may prefer an appeal to the apex Court subject to grant of leave.

Be that as it may, this matter will be taken up for disposal on

01.12.2021.

It is made absolutely clear that on the next date, if no stay order is not

produced before this Court, the observation that has been made above will be

strictly followed.

JUDGE

Sabyasachi B