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Ms. S. Deb Gupta vs Mr. D. Bhattacharya
2022 Latest Caselaw 192 Tri

Citation : 2022 Latest Caselaw 192 Tri
Judgement Date : 17 February, 2022

Tripura High Court
Ms. S. Deb Gupta vs Mr. D. Bhattacharya on 17 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, Sr. Adv.

Mr. P. Saha, Adv.

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

Order 17/02/2022

Let the matter be listed again on 17.03.2022 at the

request of Mr. D. Bhattacharya, learned senior counsel assisted

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

It appears from the records that the apex court has not

passed any stay order staying the operation of the judgment

which has been alleged to have been violated by the

respondents.

However, for enabling the respondents to place the

appropriate order to this court, this accommodation has been

made.

          JUDGE                                             JUDGE




Moumita
 

 
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