Citation : 2023 Latest Caselaw 529 Tri
Judgement Date : 14 July, 2023
Page 1 of 1
HIGH COURT OF TRIPURA
_A_G_A_R_T_A_L_A_
Cont Cas (C) No.67 of 2023
Sri Mithan Das
...... Petitioner(s)
VERSUS
Mr. J.K. Singha and others
......Respondent(s)
For Petitioner(s) : Mr. A.K. Pal, Advocate.
For Respondent(s) : Mr. D. Sharma, Addl. G.A.,
HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH _O_ R_ D_ E_ R_ 14/07/2023 Learned counsel for the State informs that the learned
Division Bench of this Court has vide order dated 07.07.2023 passed in
WA No.147 of 2022 arising out of the same judgment from which the
instant contempt petition arises, has been pleased to grant interim order to
the effect that no coercive steps be taken against the appellant. However,
since the order under offence has been passed by Coordinate Bench of
this Court presided over by Hon'ble Mr. Justice A. Lodh, let the matter be
listed before the same Bench.
(APARESH KUMAR SINGH) CJ
Dipesh
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