Tripura High Court
Swapan Kr. Banik vs Satya Gopal Banik And Ors on 19 November, 2018
Author: S. Talapatra
Bench: S. Talapatra
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HIGH COURT OF TRIPURA
AGARTALA
CRP No.100 of 2018
Swapan Kr. Banik
----Petitioner(s)
Versus
Satya Gopal Banik and Ors.
----Respondent(s)
For Petitioner(s) : Mr. G. S. Bhattacharjee, Adv.
For Respondent(s) : None
HON'BLE MR. JUSTICE S. TALAPATRA
Order
19/11/2018
Heard Mr. G. S. Bhattacharjee, learned counsel appearing for the petitioner.
This is a petition under Article 227 of the Constitution of India against the order dated 13.09.2018 delivered in T.S.22 of 2015 by the Civil Judge, Senior Division, Court No.1, Gomati district, Udaipur.
Admit.
Issue notice calling upon the respondents to show cause as to why the order dated 13.09.2018 shall not be set aside as prayed for; and/or any other such further order(s) shall not be passed as to this Court may deem fit and proper having regard to the circumstances of the case.
Notice is made returnable on 04.01.2019. The petitioner shall take steps for service of notice by registered post with A.D. within a week from today. Page 2 of 2
It is made clear that on the returnable date there shall be an attempt to hear the matter finally as this revision petition emerges out of a pending proceeding.
In the meanwhile, the proceeding of T.S. 22 of 2015 shall remain suspended. However, the respondents are given liberty to approach this court if they are inclined to seek alteration, modification or vacation of the ad-interim order even before the returnable date.
JUDGE Moumita