Mr. D. Sarkar vs None
2021 Latest Caselaw 950 Tri

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                        HIGH COURT OF TRIPURA
                          _A_G_A_R_T_A_L_A_
                            Review Pet. No. 34 of 2021
For Petitioner(s)       :   Mr. D. Sarkar, Advocate.
For Respondent(s)       :   None.

HON'BLE MR. JUSTICE ARINDAM LODH _O_ R_ D_ E_ R_ 21/09/2021 Heard Mr. D. Sarkar, learned counsel appearing for the petitioner. Issue notice calling upon the respondents to show case as to why the review petition shall not be admitted as prayed for; and/or such other or further orders shall not be passed as to this Court may deem fit and proper.

Notice is made returnable by 16.11.2021. Petitioner is to take steps for causing service of notice upon the respondents within in a period of seven days by registered post with A/D.

The operation of the impugned judgment and order dated 16.04.2021 passed in L.A. App. No. 35 of 2019, shall remain stayed, till the next returnable date.

JUDGE

A. Ghosh