State Bank Of India vs The State Of Tripura And Others
2025 Latest Caselaw 715 Tri

Tripura High Court

State Bank Of India vs The State Of Tripura And Others on 20 August, 2025

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                                  HIGH COURT OF TRIPURA
                                    _A_G_A_R_T_A_L_A_
                                     WP(C) No.471 of 2025
   State Bank of India
                                                                    ...... Petitioner(s)
                               VERSUS
   The State of Tripura and others
                                                                   ...... Respondent(s)

For Petitioner(s) : Mr. Prabir Saha, Advocate, Mr. Samarjit Bhattacharjee, Advocate. For Respondent(s) : Mr. Kohinoor N Bhattacharya, G.A.

HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

=O=R=D=E=R=

20/08/2025 Issue notice to respondent No.5.

Mr. Kohinoor N Bhattacharya, Government Advocate accepts

notice for respondents No.1 and 2.

Mr. Prabir Saha, counsel for the petitioner, does not press the

writ petition as regards respondents No.3 and 4.

Since the stay application is still pending consideration before

the State Consumer Redressal Commission, and since the post of the

President of the said Commission is still vacant and is yet to be filled up,

there shall be stay of the execution of the judgment dated 25.08.2023 of the

District Consumer Disputes Redressal Commission, West Tripura, Agartala

in CC 104 of 2021.

List the matter on 19th November, 2025.

(S. DATTA PURKAYASTHA, J) (M.S. RAMACHANDRA RAO, CJ)

DIPESH DEB Digitally signed by DIPESH DEB Date: 2025.08.21 15:13:43 +05'30'