For vs For
2022 Latest Caselaw 389 Tri

Citation : 2022 Latest Caselaw 389 Tri
Judgement Date : 31 March, 2022

Tripura High Court

For vs For on 31 March, 2022

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                     HIGH COURT OF TRIPURA
                       _A_G_A_R_T_A_L_A_
                        LA APP No.15 of 2022
For Appellant(s)      : Mr. Ashutosh De, Advocate.
For Respondent(s)      : None.

HON'BLE THE CHIEF JUSTICE MR. INDRAJIT MAHANTY

_O_ R_ D_ E_ R_ 31/03/2022 Issue notice to the respondents, returnable within 6(six)

weeks.

There shall be stay of the operation and execution of the

impugned judgment and award subject to the appellant depositing the

entire awarded amount along with interest before the Registrar General of

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

List the matter on 27.05.2022.

(INDRAJIT MAHANTY), CJ

Dipesh

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