Present vs For The
2022 Latest Caselaw 356 Tri

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                        HIGH COURT OF TRIPURA
                              AGARTALA
                           IA NO.01 OF 2022
                         IN RSA NO.14 OF 2021

             HON'BLE MR. JUSTICE T. AMARNATH GOUD

Present:
For the Appellant-Applicant(s)    : Mr. T.D. Majumder, Sr. Advocate.
                                    Mr. T. Halam, Advocate.

For the Respondent(s)             : Mr. H. Sarkar, Advocate.

24.03.2022

Order

This is an application filed under Order 41 Rule 5(1) read

with Section 151 of the Code of Civil Procedure, 1908 for stay of

the judgment and decree dated 17.04.2021 and 13.05.2021 in

T.A. 26 of 2016 passed by Addl. District Judge, Court No.2,

Agartala, West Tripura.

Heard Mr. T.D. Majumder, learned Sr. counsel assisted by

Mr. T. Halam, learned counsel appearing for the appellant-

applicant as well as Mr. H. Sarkar, learned counsel appearing for

the respondents.

Pending disposal of the connected appeal, status quo shall

be maintained with regard to the change of title as well as nature

of property in all aspects.

Accordingly, this instant interlocutory application stands

disposed of.

JUDGE

suhanjit