For vs Mr. K. De
2022 Latest Caselaw 820 Tri

Citation : 2022 Latest Caselaw 820 Tri
Judgement Date : 31 August, 2022

Tripura High Court

For vs Mr. K. De on 31 August, 2022

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                           HIGH COURT OF TRIPURA
                                 AGARTALA
                               Arb.A. No.10/2022

For Appellant(s)                 : Mr. Debalay Bhattacharjee, G.A.,
                                   Mr. K. De, Addl. G.A.
For Respondent(s)                : None.

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

Order 31/08/2022 (Indrajit Mahanty, C.J.)

Admit.

Issue post admission notice to the sole respondent, returnable

within four weeks.

List the matter on 09.11.2022.

In the meanwhile, the operation and execution of the impugned

judgment dated 19.03.2022 passed by the learned Judge, District

Commercial Court, West Tripura, Agartala in case No. Civil Misc.

(Arbitration) 05 of 2017 shall remain stayed.

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

Pulak