Sri Samiran Nath vs Sri Purnananda Nath
2025 Latest Caselaw 153 Tri

Tripura High Court

Sri Samiran Nath vs Sri Purnananda Nath on 14 July, 2025

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                      HIGH COURT OF TRIPURA
                            AGARTALA
                          IA No. 01 of 2025
                        in RSA No. 09 of 2025

Sri Samiran Nath

                                                            ......Applicant(s).
                                         Vs.
Sri Purnananda Nath

                                                           ......Respondent(s).

For Applicant (s)               :        Ms. S Nag, Adv.
For Respondent(s)               :        Mr. S Majumdar, Adv.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

_O_R_D_E_R_ 14.07.2025

Heard learned counsel Ms. S Nag, appearing for the

applicant and Mr. S Majumder, learned counsel appearing for the

respondent.

Learned counsel for the applicant Ms. Nag, submits that

already execution proceeding is going on and therefore, if stay is

not granted in respect of the judgment of both the learned Trial

Court and learned First Appellate Court, the purpose of the appeal

will be frustrated.

Mr. Majumder, learned counsel for the respondent has

not opposed the prayer.

Considered the submission.

The operation of the impugned judgment dated

14.02.2025 passed by the learned District Judge, North Tripura,

Dharmanagar in Title Appeal No.28/2023 and related decree

thereof and also the operation of judgment dated 25.09.2023

passed by the learned Civil Judge, Senior Division, North Tripura,

Dharmanagar in Title Suit No.28/2022 and related decree thereof

are stayed till disposal of this appeal.

Registry will list the matter in its usual course on

preparation of Paper Book.

Copy of this order be communicated to both the learned

courts below.

Stay petition is disposed of accordingly.

JUDGE

SATABDI DUTTA Digitally signed by SATABDI DUTTA Date: 2025.07.14 23:08:58 -07'00'

Satabdi