Present vs For The
2022 Latest Caselaw 190 Tri

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                      HIGH COURT OF TRIPURA
                            AGARTALA

                           CONT CAS (C) 1 OF 2022
Present:
  For the petitioner (s)        : Mr. T. Debbarma, Advocate.

  For the respondent-           :    Mr. S. Saha, Advocate.

contemnor(s)

HON'BLE MR.JUSTICE ARINDAM LODH 17.02.2022 Order It is submitted by Mr. S. Saha, learned counsel appearing for the respondent-contemnors that a Writ Appeal has been filed before the Divison Bench against the impugned judgment and order.

Mr. T. Debbarma, learned counsel appearing for the petitioner has conceded to it.

However, Mr. Saha, learned counsel appearing for the respondent-contemnors is requested to submit the order passed by the Division Bench for staying the operation of the impugned judgment and order dated 23.07.2021, passed in WP(C) 419/2020 within four weeks otherwise, appropriate direction will be made in the present contempt petition.

List the matter on 22.03.2022.

JUDGE