For vs For
2022 Latest Caselaw 255 Tri

Citation : 2022 Latest Caselaw 255 Tri
Judgement Date : 3 March, 2022

Tripura High Court

For vs For on 3 March, 2022

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                      HIGH COURT OF TRIPURA
                        _A_G_A_R_T_A_L_A_
                         LA APP No.07 of 2022
For Appellant(s)       : Mr. A. De, Advocate.
For Respondent(s)      : Mr. S. Noatia, Advocate.

HON'BLE THE CHIEF JUSTICE MR. INDRAJIT MAHANTY

_O_ R_ D_ E_ R_ 03/03/2022 Admit.

LCR be called for.

Paper Book be prepared.

There shall be stay of operation and execution of the

impugned judgment and award subject to the appellant depositing the

entire awarded amount including interest before the Registrar General of

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

List the matter for hearing on 1st September, 2022.

(INDRAJIT MAHANTY), CJ

Dipesh

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