None vs Mr. D. Bhattacharjee
2022 Latest Caselaw 791 Tri

                                 1




                  HIGH COURT OF TRIPURA
                        AGARTALA
                    Cont. Cas(C)35 of 2022
                              BEFORE

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

For the Petitioner(s)     :    None.

For the Respondent(s) :        Mr. D. Bhattacharjee, GA.
                               Mr. K. De, Addl.GA.



                              ORDER

23.08.2022 (Indrajit Mahanty, CJ)

None appears for the petitioner.

Learned Government Advocate produces before

this Court an order dated 22.07.2022 in Petition(s) for

Special Leave to Appeal (C) No.(s) 11715-

11717/2022 (Arising out of impugned final judgment and

order dated 10.08.2021 in WP(C)No. 723/2020 10-08-

2021 in WP(C) No.724/2020 10-08-2021 in WP(C)No.726 /

2020 passed by the High Court of Tripura At Agarthala),

whereby the Hon'ble Supreme Court has directed stay of

operation of the impugned order(s) passed in WP(C)No.

723/2020, WP(C) No.724/2020 & WP(C)No.726/2020.

In view of such, the matter shall remain in

abeyance awaiting final outcome in the Hon'ble Supreme

Court.

List this matter in the month of January, 2023

with liberty to the parties to seek early listing, if the

Supreme Court disposes of the matter in the meantime.

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

Saikat Sarma, P.S-II