Mr. S.Lodh vs Mr. S.Ghosh
2021 Latest Caselaw 377 Tri

                                       HIGH COURT OF TRIPURA
                                             AGARTALA
                                                 IA 2 of 2021
                                            MAC App. No. 01 of 2007

                    For the Petitioner(s)     : Mr. S.Lodh, Adv.

                    For the Respondent(s)     : Mr. S.Ghosh, Addl. PP.

                                                 BEFORE

                             HON'BLE MR. JUSTICE S.G.CHATTOPADHYAY

                                                  ORDER

19.03.2021

This application has been filed by Smt. Lipi Das seeking

disbursement of the amount which was deposited in fixed deposit in

her name pursuant to the judgment dated 05.12.2013 of this court in

MAC Appeal No. 01 of 2007. An affidavit has been filed by her in

support of her claim. It appears from the record that the applicant has

also sought for reimbursement of the amount lying in the name of her

sister Smt. Litu Das @ Litu Sarkar. No affidavit has been filed by

Smt. Litu Das @ Litu Sarkar. Therefore, Smt. Litu Das @ Litu Sarkar

has to file similar affidavit in case, she wants withdrawal and

disbursement of her money.

List the matter in 09.04.2021.

JUDGE Saikat Sarma, P.A