For vs Mr. P. Saha
2022 Latest Caselaw 463 Tri

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                           HIGH COURT OF TRIPURA
                                 AGARTALA
                                WA No.297/2021
                                  Along with
                                WA No.299/2021
                                WA No.300/2021
                                WA No.301/2021
For Appellant(s)                 : Mr. Debalay Bhattacharya, G.A.,
                                   Mr. P. Saha, Advocate.
For Respondent(s)                : None.

HON'BLE THE CHIEF JUSTICE MR. INDRAJIT MAHANTY HON'BLE MR. JUSTICE S.G. CHATTOPADHYAY

Order 26/04/2022 (Indrajit Mahanty, C.J.)

Issue notice to the respondents.

Learned counsel for the State(appellants) are granted liberty to

serve notice on the private respondent(s) through their counsel who appeared

before the Hon'ble Single Judge and whose order is subject matter of

challenge herein.

List these matters on 17.05.2022.

As an interim measure, we direct stay of the impugned

judgment and order dated 19.01.2021 passed by learned Single Judge in

W.P.(C) No. 1212 of 2017 and other connected matters.

(S.G. CHATTOPADHYAY), J (INDRAJIT MAHANTY), CJ

Pijush