Citation : 2025 Latest Caselaw 40 Tri
Judgement Date : 8 May, 2025
Page 1 of 1
HIGH COURT OF TRIPURA
AGARTALA
I.A. No.02 of 2025
in
RSA No.3 of 2025
Smt. Phulbasi Debnath & others
.......Applicant(s)
Versus
Smt. Ratna Debnath & others
.......Respondent(s)
For Applicant(s) : Mr. Sankar Kr. Deb, Senior Advocate.
Mr. Saugat Datta, Advocate.
For Respondent(s) : None.
HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA
_O_R_D_E_R_
08.05.2025
Heard Mr. Sankar Kr. Deb, learned senior counsel assisted
by Mr. Saugat Datta, learned counsel appearing for the applicants.
The main appeal has been already admitted for hearing.
Issue notice upon the opposite parties regarding this
application by the usual process of the Court.
Mr. Deb, learned senior counsel, submits that the decree of
recovery of possession has already been passed, and therefore, an
interim protection is required.
Considered.
The operation of impugned judgment dated 24.06.2024,
passed by the learned District Judge, North Tripura, Dharmanagar in
T.A. No.36 of 2016 and consequent decree thereof, and also the
judgment and decree dated 21.06.2016, passed by learned Civil Judge
(Sr. Division), North Tripura, Dharmanagar in T.S. No.11 of 2014, are
hereby stayed until further order.
Communicate copy of this order to the Learned Trial Court
and Learned First Appellate Court.
SUJAY Digitally signed JUDGE
by SUJAY GHOSH
GHOSH Date: 2025.05.08
17:07:02 +05'30'
Dinashree
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