For vs For
2022 Latest Caselaw 42 Tri

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                   HIGH COURT OF TRIPURA
                       _A_G_A_R_T_A_L_A_
              IA No.01 of 2021 IN LA APP No.47 of 2021
For Applicant(s)      :    Mr. T. Chakraborty, Advocate.
For Respondent(s)         : Mr. U.K. Majumder, Advocate.

HON'BLE THE CHIEF JUSTICE MR. INDRAJIT MAHANTY

_O_ R_ D_ E_ R_ 12/01/2022

This is an application filed by the applicant seeking stay of

the impugned award dated 7th February, 2020 passed by the learned L.A.

Judge, Sepahijala District, Sonamura in Misc.(L.A) No.14 of 2014.

Prayer is allowed. The operation of the impugned judgment

and award is stayed subject to the appellant depositing the entire awarded

amount with interest thereon before the Registrar General of this Court in

fixed deposit in any Nationalized Bank initially for a period of one year

and to be renewed from time to time till final disposal of the appeal and

copy of the said fixed deposit may be filed by way of an affidavit before

this Court within a period of 6(six) weeks.

The application stands disposed of. The appeal [LA APP

No.47 of 2021] be listed on 13th April, 2022.

(INDRAJIT MAHANTY), CJ

Dipesh