Unknown vs For
2024 Latest Caselaw 44 Tri

Tripura High Court

Unknown vs For on 17 January, 2024

                                  Page 1 of 2




                      HIGH COURT OF TRIPURA
                            AGARTALA
          I.A. No.01 of 2024 in RSA No.03 of 2024

For Applicant(s)              :        Mr. Suman Bhattacharjee, Adv.

For Respondent(s)             :        None.

HON'BLE MR. JUSTICE S.D. PURKAYASTHA _O_R_D_E_R_

17/01/2024

Heard Mr. Suman Bhattacharjee, learned counsel for

the applicant.

Mr. Bhattacharjee, learned counsel submits that

already an execution petition has been filed by the plaintiffs-

decree holders for recovery of possession and therefore unless

stay is granted, the very purpose of the appeal may be

frustrated.

Issue notice upon the opposite parties by Registered

post with A/D at the instance of the applicant. Steps to be taken

by the applicant within one week.

Meanwhile, operation of the judgment dated

07.11.2022 and decree thereof passed by the Civil Judge (Sr.

Divn.), North Tripura, Dharmanagar in T.S. No.32 of 2017 and

the judgment and decree passed by the District Judge, North

Tripura, Dharmanagar in T.A. No.26 of 2022 respectively dated

30.08.2023 and 04.09.2023 are stayed till the next date.

Communicate the order to the First Appellate Court

and also to the Trial Court.

JUDGE

Rudradeep RUDRADEEP BANERJEE BANERJEE Date: 2024.01.17 15:24:44 +05'30'