Mr. T. Debbarma vs Mr. R. Tiwari
2021 Latest Caselaw 939 Tri

                         HIGH COURT OF TRIPURA
                                AGARTALA
                          Cont.Cas(C)No.48 of 2021

     For Petitioner(s)     :    Mr. T. Debbarma, Adv.

     For Respondent(s)     :    Mr. R. Tiwari, Adv.

Mr. R. Datta, Adv.

HON'BLE MR. JUSTICE S. TALAPATRA

Order 17/09/2021

List this matter on 15.11.2021 as it has been apprised that

from the judgment which has been alleged to have been violated

by the respondents a Special Leave Petition (Civil), according to

Mr. R. Tiwari, learned counsel, has been preferred by the

University-respondents.

Be that as it may, no stay order has been produced before

this court.

On the next date it is expected that the order staying the

above judgment be placed before this court, otherwise this court

may be compelled to proceed with this matter.

JUDGE

Moumita