Mr. R Datta vs Mr. D Bhattacharjee
2021 Latest Caselaw 976 Tri

                                  HIGH COURT OF TRIPURA
                                        AGARTALA

                                 Cont. Cas(C) No. 53 of 2021

          For Petitioner(s)                : Mr. R Datta, Adv.

          For Respondent(s)                : Mr. D Bhattacharjee, Sr. Adv.

HON'BLE MR. JUSTICE S. TALAPATRA

Order 27.09.2021

It has been stated by Mr. R Datta, learned counsel appearing for

the petitioner that a Division Bench of this court has stayed the judgment and

order dated 09.02.2021 delivered in WP(C) 161/2018, violation of which has

been alleged in this petition, by an order passed in WA No.159/2021.

In view of this, this proceeding stands closed. However,

depending on the outcome of the writ appeal, the petitioner will be at liberty

to institute further or fresh proceeding under Section 12 of the Contempt of

the Courts Act, read with Article 215 of the Constitution.

In terms of the above, this petition stands disposed of.

The notice as issued on the respondents is recalled.

JUDGE

Satabdi