Mr. R. Datta vs Mr. D. Sharma
2022 Latest Caselaw 271 Tri

                                         HIGH COURT OF TRIPURA
                                               AGARTALA
                                          Cont.Cas(C)No.63 of 2021

               For Petitioner(s)                  : Mr. R. Datta, Adv.
               For Respondent(s)                  : Mr. D. Sharma, Adv.

HON'BLE MR. JUSTICE S. TALAPATRA

Order

07/03/2022

Heard Mr. R. Datta, learned counsel appearing for the petitioner as

well as Mr. D. Sharma, learned counsel appearing for the respondents No.1 and 2.

Mr. Sharma, learned counsel has placed the order dated 28.02.2022

delivered in I.A.01 of 2022 [arising from W.A.290 of 2021] whereby the judgment

dated 03.02.2021 as delivered in WP(C)No.1216 of 2019, violation of which is the

subject matter of the present proceeding, has been stayed subject to that the

appellant shall release whatever balance it has computed to be due to the

respondents with interest within a period of 15 days and that too without

prejudice to the right as raised by the respondents.

In view of what has emerged by virtue of the said order dated

28.02.2022, this proceeding stands closed. However, the right of the petitioner is

reserved to institute a contempt proceeding, if it is so required in future.

The notice that was issued on the respondents stands recalled.

JUDGE

Sabyasachi B