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Unknown vs For Applicant(S) : Mr. P. Saha
2025 Latest Caselaw 70 Tri

Citation : 2025 Latest Caselaw 70 Tri
Judgement Date : 14 May, 2025

Tripura High Court

Unknown vs For Applicant(S) : Mr. P. Saha on 14 May, 2025

Author: T. Amarnath Goud
Bench: T. Amarnath Goud
                            HIGH COURT OF TRIPURA
                                  AGARTALA
                              IA No. 01 of 2025 in
                            Review Pet. NO. 19 of 2025.

 For Applicant(s)            :     Mr. P. Saha, Advocate.
 For Respondent(s)           :     None.

            HON'BLE MR. JUSTICE T. AMARNATH GOUD

                                      ORDER

14.05.2025

Heard Mr. P. Saha, learned counsel appearing for the applicants.

This application has been filed under Rule A- 3 (g) of the

Chapter VIII of the Tripura High Court Rules, 2023 praying for passing an

interim order for staying/execution of the Judgment and Order (Oral) dated

07.04.2025 in W.P(C) No. 777 of 2024 till disposal of the Review Petition.

Mr. P. Saha, learned counsel submits before this Court that

after passing of the judgment it has come to the knowledge of the review

petitioners that there are some errors on the face of the records and also

discovered some new facts which are very much necessary to decide afresh. He

also submits that the review petitioners have strong prima facie case on merit.

Therefore, he prayed if the stay is not granted the applicants herein will suffer

irreparable loss. Hence, he prayed to grant the stay till disposal of the Review

Petition.

After going through the averments placed before this Court, it is

opined that the facts which are placed before this Court to decide the matter

with regard to the staying of the operation of the impugned judgment and order

dated 07.04.2025 are not self explanatory and the same cannot be entertained

at this stage. Hence, this application is liable to be dismissed.

Accordingly, this interlocutory application for staying of the

operation of the impugned judgment and order dated 07.04.2025 stands

dismissed and thus, the same is disposed of.

JUDGE

Paritosh

SABYA Digitally signed by

SACHI SABYASACHI GHOSH

GHOS Date:

2025.05.17 17:05:24 H +05'30'

 
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