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Ms. S. Deb Gupta vs Mr. D. Bhattacharya
2022 Latest Caselaw 138 Tri

Citation : 2022 Latest Caselaw 138 Tri
Judgement Date : 3 February, 2022

Tripura High Court
Ms. S. Deb Gupta vs Mr. D. Bhattacharya on 3 February, 2022
                                 Page 1 of 1


                         HIGH COURT OF TRIPURA
                                AGARTALA
                          Cont.Cas(C)No.47 of 2021
     For Petitioner(s)      :    Ms. S. Deb Gupta, Adv.
     For Respondent(s)      :    Mr. D. Bhattacharya, G.A.

Mr. P. Saha, Adv.

HON'BLE MR. JUSTICE S. TALAPATRA HON'BLE MR. JUSTICE S. G. CHATTOPADHYAY

Order 03/02/2022

Let the matter be listed on 17.02.2022 at it has been

stated by Mr. D. Bhattacharya, learned senior counsel assisted

by Mr. P. Saha, learned counsel appearing for the respondents

that the judgment which has been alleged to have been violated

has been challenged in the apex court and the matter will be

taken up for consideration on 15.02.2022.

It is made absolutely clear that unless the stay order is

obtained and placed before this court, this court is not going to

keep the proceeding in abeyance.

Ms. S. Deb Gupta, learned counsel appears for the

petitioners.

          JUDGE                                       JUDGE



Moumita
 

 
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