Unknown vs Court On Its Own Motion
2022 Latest Caselaw 694 Tri

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                                      HIGH COURT OF TRIPURA
                                            AGARTALA
                                           Cont.Cas(C) No.38/2022

                                                Court on its own motion
           For Respondent(s)           :        Mr. S.M Chakraborty, Sr. Advocate.

Mr. D. Bhattacharya, Govt. Advocate. Ms. A. Pal, Advocate.

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

25.07.2022 (Indrajit Mahanty, C.J.)

The state of Tripura has moved the Hon'ble Supreme Court in Special

Leave to Appeal (C) No. 8768/2022 and by the order dated 22.07.2022, the

Hon'ble Supreme Court has directed as follows :

"8. Mr Ranjit Kumar submits that the Chief Secretary of the State of Tripura has been summoned to appear before the Division Bench of the High Court on 25 July 2022 in Suo Motu Contempt Petition No 38 of 2022. We request the High Court to defer the hearing of the Contempt Petition pending further orders of this Court and until the Court is able to take up the present proceedings after return of notice."

Being obedient with the direction of the Hon'ble Supreme Court, the

contempt matter stands deferred awaiting final judgment of the Hon'ble

Supreme Court. After final order is passed by the Hon'ble Apex Court, both

parties are at liberty to bring the same to the notice of the Registry for

further listing of the matter.

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

Paritosh