In La App 37/202 vs For
2021 Latest Caselaw 96 Tri

                           HIGH COURT OF TRIPURA
                                  AGARTALA
                                  I.A. 3/2021
                              In LA App 37/2020
                                      PRESENT
For Applicant(s)            :     Mr. S. Lodh, Advocate
For Respondent(s)           :     Mr. S. Debnath, Advocate

HON'BLE MR. JUSTICE ARINDAM LODH Order 02/02/2021 Mr. S. Lodh, learned counsel for the claimant-respondent has submitted that he has filed the present application for disbursing the amount which has been deposited by the appellant, Member Secretary, Tripura Tribal Welfare Residential Education Institutions Society.

I have gone through the record.

This court vide order dated 20.10.2020 had stayed the operation of the impugned judgment and award dated 18.03.2019 subject to payment of 50% of the awarded amount. Accordingly, the appellant had deposited the said 50% of the awarded amount.

The respondent-claimant is at liberty to withdraw the said 50% of the awarded amount. Registry shall ensure the release of said 50% of the awarded amount on submission of the bank details of the claimant-respondent.

The instant application accordingly stands allowed thus disposed.

JUDGE

Saikat