For vs For
2021 Latest Caselaw 671 Tri

                                   Page - 1 of 1




                       HIGH COURT OF TRIPURA
                                  AGARTALA

                                WA No.178/2021
             For Appellant(s)  : Ms. Aradhita Debbarma, Advocate.
             For Respondent(s) : Mr. K Bhattacharjee, Advocate.

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE JUSTICE MR. S G CHATTOPADHYAY

_O_R_D_E_ R_

05/7/2021 (Akil Kureshi, CJ).

Petitioner is aggrieved to a limited extent by judgment dated 16 th

March 2021 rendered in WP(C) No.739/2020 under which the request of

the petitioner, interest on delayed payment of gratuity, was turned down

on the ground that at the time of receiving the gratuity, the petitioner did

not raise any objection.

Notice for final disposal, returnable for 2nd August, 2021.

Learned counsel Mr. K Bhattacharjee waived notice on behalf

of the respondents.

( S G CHATTOPADHYAY, J ) ( AKIL KURESHI, CJ )

Sukhendu