For vs For
2022 Latest Caselaw 643 Tri

Citation : 2022 Latest Caselaw 643 Tri
Judgement Date : 8 July, 2022

Tripura High Court

For vs For on 8 July, 2022

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                      HIGH COURT OF TRIPURA
                            AGARTALA
                             L.A. App. No. 28/2022

For Appellant(s)        : Mr. Arijit Bhowmik, Advocate.
For Respondent(s)       : None.

HON'BLE THE CHIEF JUSTICE MR. INDRAJIT MAHANTY

Order 08/07/2022

Issue notice indicating that the matter is likely to be disposed of

at the stage of admission.

Notice is made returnable within four weeks.

List the matter on 18/08/2022.

In the meanwhile, the operation and execution of the impugned

judgment dated 09.04.2021 followed by decree dated 17.04.2021 passed by

learned Land Acquisition Judge, Court No.2, West Tripura, Agartala shall

remain stayed.

(INDRAJIT MAHANTY), CJ

Pulak