Tripura High Court
Sri Keshab Banik vs Sri Sekhar Banik Shall Remain Stayed on 29 May, 2019
Author: Sanjay Karol
Bench: Sanjay Karol
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HIGH COURT OF TRIPURA
AGARTALA
RSA No.48 of 2018
For Appellant (s) : Mr. Debabrata Chakraborty,
Sr. Advocate,
Mr. H. Laskar, Advocate.
For Respondent(s) : Mr. D.C. Roy, Advocate.
HON'BLE THE CHIEF JUSTICE MR. SANJAY KAROL Order 29/05/2019 Subject to the appellant depositing the entire decretal amount within a period of four weeks, the operation of the impugned judgment dated 31-08-2018 and decree thereof passed by the learned District Judge, West Tripura Judicial District, Agartala in Case No. Money Appeal 02 of 2016 titled as Sri Keshab Banik versus Sri Sekhar Banik shall remain stayed.
(SANJAY KAROL), CJ Dipesh