For vs Mr. Soumyadeep Saha
2022 Latest Caselaw 542 Tri

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                           HIGH COURT OF TRIPURA
                                 AGARTALA
                               W.A. No.304/2021

For Appellant(s)                  : Mr. Debalay Bhattacharjee, G.A.,
                                    Mr. Soumyadeep Saha, Advocate.
For Respondent(s)                 : None.

HON'BLE THE CHIEF JUSTICE MR. INDRAJIT MAHANTY HON'BLE MR. JUSTICE S.G. CHATTOPADHYAY

Order 23/05/2022 (Indrajit Mahanty, C.J.)

Issue notice, returnable within four weeks.

Learned counsel for the State (appellants herein) is permitted to

serve copy of the memo of appeal on the private respondent through counsel

appearing on her behalf in the original writ petition.

List the matter on 05.07.2022.

In the meanwhile, the impugned judgment and order dated

03.12.2020 shall remain stayed.

(S.G. CHATTOPADHYAY), J (INDRAJIT MAHANTY), CJ

Pulak