Mr. S. Lodh vs Mr. R. Datta
2022 Latest Caselaw 1011 Tri

                                           HIGH COURT OF TRIPURA
                                                  AGARTALA
                                            Crl.Rev.P.No.68 of 2022
                     For Petitioner(s)          :      Mr. S. Lodh, Adv.
                     For Respondent(s)          :      Mr. R. Datta, P.P.

HON'BLE THE CHIEF JUSTICE (ACTING)

Order

05.12.2022

Heard learned counsel for the parties.

Admit.

Both the parties shall remain present with their respective counsel

on 07.12.2022 in the court proceedings at 10.30 am.

In the meanwhile, the operation and execution of the impugned

judgment of conviction and sentence dated 31.03.2022 passed by the Judicial

Magistrate, 1st Class, Court No.3, Udaipur, Gomati in Case No.PRC(WP)122 of

2019 shall remain stayed.

CHIEF JUSTICE (ACTING)

Sabyasachi B