Sri Gopal Roy vs Sri Arjun Roy & Others
2024 Latest Caselaw 1010 Tri

Tripura High Court

Sri Gopal Roy vs Sri Arjun Roy & Others on 27 June, 2024

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                                                 HIGH COURT OF TRIPURA
                                                       AGARTALA
                                                     CRP No.45 of 2024
                                                     CRP No.50 of 2024
Sri Gopal Roy
                                                                                 .........Petitioner(s);
                                                            Versus
Sri Arjun Roy & others
                                                                                .........Respondent(s)

For Petitioner(s) : Mr. D.K. Biswas, Sr. Advocate, Mr. G.K. Nama, Advocate, Mr. Debarun Singh Kunwar, Advocate.

For Respondent(s) : None.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH

Order 27/06/2024

Mr. D.K. Biswas, learned senior counsel for the petitioner, sought

time to produce the copy of the order dated 24.03.2022 passed by the learned

Single Bench of this Court by which the order dated 11.01.2014 passed in DM

Case No.32 of 2012 was set aside and allotment of the land was restored in

favour of the decree holder with immediate effect. He would also produce the

order of the learned Division Bench in appeal dated 22.12.2022 whereby the

judgment debtor's appeal against the order of the learned Single Bench dated

24.03.2022 was dismissed.

Let both the matters appear tomorrow (28.06.2024).

(APARESH KUMAR SINGH), CJ Pijush/

MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2024.06.28 15:00:17 +05'30'