Sushanta Deb vs Sri Tarun Kanti Debnath & Others
2025 Latest Caselaw 17 Tri

Tripura High Court

Sushanta Deb vs Sri Tarun Kanti Debnath & Others on 5 May, 2025

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                            HIGH COURT OF TRIPURA
                                  AGARTALA
                            Cont.Cas(C) No.97 of 2024

Sushanta Deb
                                                                    ......Petitioner(s).
                                              Vs.
Sri Tarun Kanti Debnath & others
                                                                  ......Respondent(s).

For Petitioner (s) : Mr. Kawsik Nath, Advocate.

Mr. Dipjyoti Paul, Advocate.

For Respondent(s) : Mr. Kohinoor Narayan Bhattacharyya, G.A.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

_O_R_D_E_R_

05.05.2025

Heard Mr. Kawsik Nath, learned counsel and Mr. Dipjyoti

Paul, learned counsel appearing for the petitioner and Mr. Kohinoor

Narayan Bhattacharyya, learned G.A. appearing for the State-

respondents.

Learned counsel of both sides submit that already an appeal

has been filed against the judgment dated 01.10.2024, passed by a

Single Bench of this Court in WP(C) No.95 of 2024 and after admission

of the appeal, stay has been granted.

In view of the above, there is no further necessity to keep

the Contempt petition pending, as the related judgment is already under

challenge and subjudice.

Accordingly, the Contempt petition is dropped.

Interim applications, if any, shall also stands disposed of.

JUDGE

SATABD Digitally signed by SATABDI DUTTA

I DUTTA 15:55:32 +05'30' Date: 2025.05.06

Dinashree