For vs For
2022 Latest Caselaw 142 Tri

                               HIGH COURT OF TRIPURA
                                     AGARTALA

                            IA No. 1 of 2021 in RSA 22 of 2021

        For Applicant(s)                    : Ms S. Debgupta, Adv.
        For Respondent(s)                   : Mr. S. Pandit. Adv.

                       HON'BLE MR. JUSTICE T. AMARNATH GOUD

                                          ORDER

07.02.2022

This a petition under Order XLI, Rule 5 of the CPC for

staying the judgment and decree dated 31.08.2021 and 08.09.2021

passed by the Addl. District Judge, Court No.5, West Tripura, Agartala

in Title Appeal No. 25 of 2018.

Heard counsel for the parties.

The counsel for the respondent does not oppose the petition

for staying the judgment and thus the interim order granted stands

extended till pendency of the present RSA.

In view of the above, this application stands allowed and

disposed of.

JUDGE

Dipak