Mr. P. Roy Barman vs Unknown
2023 Latest Caselaw 58 Tri

                   HIGH COURT OF TRIPURA
                         AGARTALA

                    Cont. Cas(C) 143 of 2022
                           along with
                    Cont. Cas(C) 144 of 2022
                    Cont. Cas(C) 145 of 2022
                    Cont. Cas(C) 146 of 2022
                    Cont. Cas(C) 147 of 2022
                    Cont. Cas(C) 148 of 2022
                    Cont. Cas(C) 149 of 2022
                    Cont. Cas(C) 150 of 2022

For the Petitioner(s)            :      Mr. P. Roy Barman, Sr. Advocate
                                        Ms. Sutapa Debbarman, Advocate
For Contemnor(s)                 :      Mr. D. Bhattacharjee, Sr. Advocate
                                        Mr. S. Saha, Advocate
                                        Mr. A. Bhaumik, Advocate


             HON'BLE MR. JUSTICE ARINDAM LODH

                                     Order
12/01/2023

       Mr. D. Bhattacharjee, learned senior counsel appearing for the
respondent-contemnors has submitted that against the impugned

judgment and order dated 27.06.2022 passed in WP(C) No.126/2021 and other connected writ petitions, the State has preferred an intra-Court appeal before the Division Bench of this Court and the Division Bench has stayed the impugned order dated 27.06.2022.

Mr. P. Roy Barman, learned senior counsel is present alongwith Ms. S. Debbarman, learned counsel for the petitioners.

In view of the above submission, the instant contempt application stands closed with liberty granted to the petitioners to file afresh, if they so desire.

JUDGE

Rohit