Mr. Pradeep Dahiya vs Mr. Debalay Bhattacharya
2022 Latest Caselaw 679 Tri

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                           HIGH COURT OF TRIPURA
                                 AGARTALA
                             Cont.Cas(C) No.35/2022

For Petitioner(s)                 : Mr. Pradeep Dahiya, Advocate.
For Respondent(s)                 : Mr. Debalay Bhattacharya, G.A.,

Mr. Soumyadeep Saha, Advocate.

HON'BLE THE CHIEF JUSTICE MR. INDRAJIT MAHANTY HON'BLE MR. JUSTICE S.G. CHATTOPADHYAY

Order 19/07/2022 (Indrajit Mahanty, C.J.)

It is stated by Mr. Debalay Bhattacharya, learned Government

Advocate, that a Special Leave Petition has been filed by the State of Tripura

challenging the judgment of the Division Bench passed in WP(C) No.723 of

2020 and connected matters. Non-compliance of the said direction is the

subject matter raised in the present contempt proceedings. It is stated by the

learned Government Advocate, on instructions, that the matter is likely to be

taken up by the Hon'ble Apex Court by the end of July, 2022.

Although there is no order of stay granted by the Hon'ble

Supreme Court yet, it appears that it is only after issue of notice of contempt

on 12.04.2022 had the State filed the SLP on 16.04.2022. However, in view

of the fact that the matter remains pending before the Hon'ble Supreme

Court, we refrain from exercising jurisdiction at the present and adjourn the

matter to 16.08.2022.

In the meantime, if any orders are passed by the Hon'ble

Supreme Court, learned counsel for both parties are at liberty to bring such

fact to the notice of this Court on the next date.

List this matter on 16.08.2022.

(S.G. CHATTOPADHYAY), J (INDRAJIT MAHANTY), CJ

Pulak