Mr. Bidyut Majumder vs Mr. P. Gautam
2021 Latest Caselaw 294 Tri

                       HIGH COURT OF TRIPURA
                             AGARTALA
                                CRP 23/2021
                                 PRESENT
For Petitioner(s)        :      Mr. Bidyut Majumder, ASG
For Respondent(s)        :      Mr. P. Gautam, Advocate

HON'BLE MR. JUSTICE ARINDAM LODH Order 08/03/2021 Heard Mr. Bidyut Majumder, learned ASG, appearing for the petitioner- Union of India as well as Mr. P. Gautam, learned counsel for the respondents.. Mr. Majumder, learned ASG submits that the learned Executing Court had passed an order upon the Decree-Holders to file requisite for issuing writ. He further submits that the Decree-Holders filed a calculation sheet showing his due out of the compensation amount from the Judgment-Debtor, Union of India. Disputing the said calculation sheet, the Union of India also filed written objection but, without deciding the actual amount due to the Decree-Holders, the learned Executing Court passed a direction to file requisite for issuing writ. Mr. Majumder, learned ASG has questioned that which calculation sheet has to be followed.

On the basis of such submission, I am not inclined to issue notice upon the respondents which would drag the matter. As such, I have decided to dispose of the matter with a direction upon the learned Executing Court to hear both the learned counsel representing their respective parties upon the calculation sheet and decide the actual amount to be paid by the Judgment-Debtor, if any, to the Decree-Holders. On deciding the actual amount due to the Decree- Holders, if any, the Executing Court shall pass necessary order. Accordingly, the instant revision petition stands allowed with the above terms.

It is further directed that the entire process has to be completed within a period of 1 (one) month from the date of receipt of the copy of this order. Pending application(s), if any, also stands disposed of.

JUDGE

Saikat