Ms. A. Debbarma vs Mr. D. Bhattacharjee
2022 Latest Caselaw 464 Tri

                 HIGH COURT OF TRIPURA
                       AGARTALA

                    Cont. Cas (C) 28 /2022

For the Petitioner(s)    :     Ms. A. Debbarma, Advocate
For the Respondent(s)    :     Mr. D. Bhattacharjee, Sr. Advocate

Mr. S. Saha, Advocate, Advocate

HON'BLE MR. JUSTICE ARINDAM LODH Order 26/04/2022

Heard Ms. A. Debbarma, learned counsel, appearing for the petitioner. Also heard Mr. D. Bhattacharjee, learned senior counsel assisted by Mr. S. Saha, learned counsel appearing for the respondent-contemnor. Mr. Bhattacharjee, learned senior counsel has submitted that the State has preferred intra-court appeal against the judgment and order dated 07.10.2021 and 15.11.2021, passed in WP(C) No. 762/2020 by this court, and the appellate court vide order dated 06.04.2022 in connection with writ appeal being W.A. No. 59 of 2022 has stayed the operation of the impugned judgment.

In view of this, the instant contempt application may be dropped at this stage.

Accordingly, the instant Contempt Application is dropped, and thus, disposed of.

JUDGE

Rohit