Tripura High Court

Smt. Rita Biswas vs Mr. Debashis Sarkar And Anr on 27 May, 2024

Author: Arindam Lodh

Bench: Arindam Lodh

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                                   HIGH COURT OF TRIPURA
                                         AGARTALA

                                     Cont. Cas (C) No.7 of 2024

          Smt. Rita Biswas
                                                                       ....Petitioner(s)
                                    Versus

          Mr. Debashis Sarkar and Anr.
                                                           ....Respondent-Contemnor(s)

For the Petitioner(s) : None For the Respondent-

Contemnor(s) : Mr. B.N. Majumder, Sr. Advocate Mr. B. Paul, Advocate Mr. N. Majumder, Advocate

HON'BLE MR. JUSTICE ARINDAM LODH

Order 27/05/2024

Heard Mr. B.N. Majumder, learned senior counsel assisted by Mr. B. Paul, learned counsel as well as Mr. N. Majumder, learned counsel appearing for the respondent-contemnors.

It is submitted by Mr. N. Majumder, learned counsel appearing for the respondents-TSECL that against the impugned judgment and order dated 06.01.2023 passed in WP(C) No.144 of 2022, the respondents-TSECL has preferred an intra-court appeal before the Division Bench of this Court, wherein the Division Bench has set aside the impugned judgment and order passed by this court.

In this view of the matter, the instant contempt petition does not lie, and, thus stands dropped.



                                                                        JUDGE




Snigdha

SAIKAT      Digitally signed
            by SAIKAT KAR

KAR         Date: 2024.05.27
            17:00:20 +05'30'