For The vs For The
2022 Latest Caselaw 1014 Tri

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                                HIGH COURT OF TRIPURA
                                      AGARTALA

                                          IA 1 of 2022
                                       In LA App.No.43 of 2022
                                              BEFORE
                     HON'BLE MR. JUSTICE S.G.CHATTOPADHYAY

               For the Applicant (s)      :     Mr. Bidyut Majumder, DSGI.


               For the Respondent(s)      :     None.


                                              ORDER

05.12.2022

Heard Mr. Bidyut Majudmer, learned DSGI, appearing

for the applicant.

Issue notice returnable within 16.01.2023.

Steps are to be taken by the appellant petitioner within

a period of 5 days from today for issuing notice to the

respondent(s).

Execution proceedings arising out of the impugned

judgment, if any, shall remain stayed till the returnable date.

Let the matter be listed on 16.01.2023.

JUDGE

Saikat Sarma