Ms. Aradhita Debbarma vs None
2021 Latest Caselaw 766 Tri

Citation : 2021 Latest Caselaw 766 Tri
Judgement Date : 12 August, 2021

Tripura High Court

Ms. Aradhita Debbarma vs None on 12 August, 2021

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                         HIGH COURT OF TRIPURA
                               AGARTALA

                             Cont. Cas(C) No.57/2021

              For Petitioner(s) : Ms. Aradhita Debbarma, Advocate.
              For Respondent(s) : None.

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI

_O_R_D_E_ R_

12/8/2021 (Akil Kureshi, CJ).

Ms. Aradhita Debbarma for the petitioners pointed out that this

Court in judgment dated 7th January, 2021 in WP(C) No.393/2020 had

directed the respondents to pay remaining gratuity to the petitioners by

applying revised limit of Rs.20,00,000/- within 4 months. This order was

communicated to the respondents by the petitioners on 21st January, 2021.

So far, remaining amount of gratuity is not paid.

Notice, returnable for 9th September, 2021.

( AKIL KURESHI, CJ )

Sukehendu