Mr. K.De vs Mr. D.C.Roy
2021 Latest Caselaw 1157 Tri

                                          HIGH COURT OF TRIPURA
                                                AGARTALA
                                                 IA 4 of 2021
                                          In MAC App.60 of 2017(D/O)
                                                 BEFORE
                            HON'BLE MR. JUSTICE S.G. CHATTOPADHYAY
                      For Petitioner(s)   : Mr. K.De, Adv.

                      For Respondent(s) : Mr. D.C.Roy, Adv.

                                                   ORDER

24.11.2021 Heard Mr. K.De, learned counsel appearing for the

applicant who urges the Court for disbursement of the statutory

deposit of Rs.25,000/- in favour of the appellant insurance company

since the appellant has deposited the entire amount of award in terms

of the judgment and order dated 11.07.2019 passed by this Court in

MAC Appl. 60 of 2017.

Mr.D.C.Roy, learned advocate appears for the original

claimant and submits that copy of the IA has not yet been supplied to

the original claimant. Petitioner is therefore asked to supply copy of

the IA to the counsel of the claimant respondent within a week.

List the matter on 05.01.2022.

JUDGE

Saikat Sarma, PS-II