For vs For
2021 Latest Caselaw 1160 Tri

                          HIGH COURT OF TRIPURA
                                AGARTALA
                                 I.A. 1/2021
                               In RFA 5/2021

         For Applicant(s)          :     Mr. DK Das Choudhury, Advocate
         For Respondent(s)         :     Mr. S. Roy, Advocate

HON'BLE MR. JUSTICE ARINDAM LODH Order 24/11/2021

Heard Mr. DK Das Choudhury, learned counsel for the applicant. Also heard Mr. S. Roy, learned counsel for the respondent no. 4. This application is filed under Rule 5 of Order XLI of CPC for staying the execution of the judgment and preliminary decree dated 20.02.2021 and 23.02.2021 respectively passed in T.S. (P) 13 of 2018 passed by the learned Civil Judge, Senior Division, Court no.2, Gomati, Udaipur. Having heard the learned counsel appearing for the parties and after perusal of the records, I deem it imperative to stay the execution of the judgment and preliminary decree dated 20.02.2021 and 23.02.2021 respectively, till disposal of appeal being RFA 5 of 2021. Accordingly, the interlocutory application stands allowed and disposed.

JUDGE

Saikat