Ms. A. Debbarma vs Mr. S. Saha
2021 Latest Caselaw 1000 Tri

                                 HIGH COURT OF TRIPURA
                                       AGARTALA

                                   Cont.Cas(C) 37 of 2021

        For Petitioner(s)                 : Ms. A. Debbarma, Adv.
        For Respondent(s)                 : Mr. S. Saha, Adv.

HON'BLE MR. JUSTICE S. TALAPATRA

Order 29.09.2021

Mr. S. Saha, learned counsel appearing for the respondents

has produced a copy of the sanction order under No.F.9(668)-

TRTC/GEN(L)2021/817-21 dated 29.09.2021.

It is apparent from the said sanction order dated

29.09.2021 that the Managing Director, TRTC has issued the said

sanction order to make due payment to the petitioners in full

compliance of the common judgment and order dated 16.03.2021.

Accordingly, the proceeding stands closed.

Hence, the notice as issued on the respondents stands

recalled.

A copy of the sanction order dated 29.09.2021 be made

part of the records.

JUDGE

Dipak