Sri Sumati Ranjan Chakma vs Smti Dayamanti Chakma & Ors
2024 Latest Caselaw 1780 Tri

Tripura High Court

Sri Sumati Ranjan Chakma vs Smti Dayamanti Chakma & Ors on 18 November, 2024

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                       HIGH COURT OF TRIPURA
                             AGARTALA

                             I.A. No.1 of 2024
                                     in
                            RSA No.32 of 2024

Sri Sumati Ranjan Chakma
                                                            .......Applicant(s)
                                  Versus
Smti Dayamanti Chakma & Ors.
                                                          .......Respondent(s)

For Applicant(s) : Mr. P. Chakraborty, Advocate.

For Respondent(s) : Mr. H. Laskar, Advocate.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

_O_R_D_E_R_

18.11.2024

Heard Mr. P. Chakraborty, learned counsel appearing for the

applicant and Mr. H. Laskar, learned counsel appearing for respondent

No.2 and respondent Nos.3(i) to (vi).

Service return of notice of respondent No.1 is yet to be

received.

Mr. Chakraborty, learned counsel submits that the applicant

is in possession of the suit land and the respondents side is creating

disturbance to disposes him from the suit plot.

Therefore, stay may be granted.

Mr. Laskar, learned counsel, on the other hand, submits that

he has no objection if such petition for stay is granted.

Anyway, as the service return of respondent No.1 is yet to

be received, the interim stay is granted.

Accordingly, the operation of the impugned judgment

passed by Learned District Judge, Dhalai, Ambassa in Title Appeal No.7

of 2023 on 28.06.2024 is stayed till next date.

Registry will try to track service return of notice of

respondent No.1.

List the matter on 04.12.2024.

                                                       JUDGE




SUJAY       Digitally signed by
            SUJAY GHOSH

GHOSH       Date: 2024.11.18
            13:27:27 +05'30'

Dinashree