Mrs. S. Deb (Gupta) vs Mr. D. Bhattacharya
2022 Latest Caselaw 493 Tri

                   HIGH COURT OF TRIPURA
                         AGARTALA

                        Cont. Cas (C)/22 of 2022

For the Petitioner(s)             :    Mrs. S. Deb (Gupta), Advocate
For Respondent(s)                 :    Mr. D. Bhattacharya, Sr. Advocate

Mr. S. Saha, Advocate

HON'BLE MR. JUSTICE ARINDAM LODH Order

10.05.2022

Heard Mrs. S. Deb (Gupta), learned counsel appearing

for the petitioners. Also heard Mr. D. Bhattacharya, learned

senior counsel assisted by Mr. S. Saha, learned counsel

appearing for the respondent-contemnors.

Mr. D. Bhattacharya, learned senior counsel has prayed

for 6(six) weeks time.

List the matter on 23.06.2022. It is made clear that if

by the next date, the respondent-contemnors fail to furnish any

order staying the operation of the impugned judgment, then,

this court would have no other alternative but to draw

Contempt of Court proceedings against the respondent-

contemnors.

JUDGE

Rohit