Ms. R. Purkayasta vs None
2022 Latest Caselaw 687 Tri

                                      HIGH COURT OF TRIPURA
                                            AGARTALA

                                          CRP 53 of 2022

        For Petitioner(s)                        : Ms. R. Purkayasta, Adv.
        For Respondent(s)                        : None.

                          HON'BLE MR. JUSTICE T. AMARNATH GOUD

                                               ORDER

19.07.2022

Admit.

Issue notice to the respondents.

This court grants interim protection to the petitioner for willful

disobedience of the judgment and decree passed in connection with case No.T.S.

03 of 2011.

The petitioner is directed to obey the orders of the court below and

not to involve in any willful disobedience. If it is brought to the notice of this court

with regard to the petitioner involving in willful violation of the court order, the

order will stand vacated and the petitioner would be sent to jail in terms of the

order passed by this court.

List the matter on 16.08.2022.

JUDGE

Dipak