For vs For
2022 Latest Caselaw 889 Tri

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                           HIGH COURT OF TRIPURA
                                 AGARTALA
                                 W.A. No.175/2021
                                   Along with
                                 W.A. No.176/2021

For Appellant(s)                   : Mr. Dipankar Sarma, Addl. G.A.
For Respondent(s)                  : Mr. Debalay Bhattacharjee, Sr. Advocate,

Mr. Kawsik Nath, Advocate.

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

Order 27/09/2022 (Indrajit Mahanty, C.J.)

Respondent No.1 is appearing through learned counsel Mr.

Kawsik Nath led by learned senior counsel Mr. P. Roy Barman. Earlier

office note indicates service of notice on respondents No.2 and 3. Hence, the

same is held to be sufficient.

List these matters on 08.11.2022.

In the meanwhile, operation and execution of the impugned

judgment shall remain stayed.

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

Pulak