Mr. R. Dasgupta vs None
2023 Latest Caselaw 14 Tri

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                 HIGH COURT OF TRIPURA
                       AGARTALA
                    CRP NO.1 OF 2023
           HON'BLE THE CHIEF JUSTICE (ACTING)
    Present:
    For the Petitioner(s)               : Mr. R. Dasgupta, Advocate.

    For the Respondent(s)               : None.

05.01.2023

Order

Heard Mr. R. Dasgupta, learned counsel appearing for the

petitioner.

This is a petition filed under Article 227 of the Constitution of

India challenging the judgment and decree dated 22.09.2022 passed in Civil

Misc(PMP) 21 of 2014.

Issue notice calling upon the respondent to show cause as to why

the revision petition should not be admitted as prayed for and such further

order(s) or other order(s) should not be passed as this Court may seem fit

and proper.

Notice is made returnable on 09.02.2023.

Steps to be taken within 3(three) days.

Registry shall serve notice upon the respondent and file proof of

service. Learned counsel of the petitioner is also at liberty to take out

personal notice on the respondent by way of RPAD and file proof of service

by the next returnable date.

In the meantime call for the L.C. records. Meanwhile, it is made

clear that there is no stay granted in this present CRP.

List the matter on 09.02.2023.

CHIEF JUSTICE (ACTING)

suhanjit