Ms. A. Debbarma vs Mr. D. Sarma
2022 Latest Caselaw 309 Tri

                  HIGH COURT OF TRIPURA
                         AGARTALA
                    Cont. Cas (C) 9 /2022
For the Petitioner(s)   :      Ms. A. Debbarma, Advocate
For Respondent(s)       :      Mr. D. Sarma, Addl. GA

Mr. P. Saha, Advocate HON'BLE MR. JUSTICE ARINDAM LODH Order

14/03/2022

Heard Ms. A. Debbarma, learned counsel appearing for the petitioner. Also heard Mr. D. Sarma, learned Additional GA appearing for the respondents no. 1 and 2 and Mr. P. Saha, learned counsel appearing for the respondent no. 3.

It is submitted that an intra-court appeal had been preferred by the respondents before a Division Bench of this court. On hearing, the appeal was dismissed by the Division Bench upholding the judgment of this court. The Division Bench vide order dated 22.02.2022 allowed the State- respondents 2 (two) months' time for complying the order passed by the learned Single Judge.

In view of this, the instant contempt application has not been pressed. Accordingly, the instant application stands disposed as not pressed.

JUDGE

Saikat