Ms. A. Debbarma vs Mr. A.K. Pal
2021 Latest Caselaw 880 Tri

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                       HIGH COURT OF TRIPURA
                             AGARTALA
                           Cont.Cas(C) No.57/2021

For Petitioner(s)               : Ms. A. Debbarma, Advocate.
For Respondent(s)               : Mr. A.K. Pal, Advocate.

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI

Order

09/09/2021

The respondents are authorities of Tripura Khadi and Village

Industries Board. In a judgment dated 07.01.2021 they were directed to

release the remaining gratuity of the petitioners by applying revised limit of

Rs.20 lakhs. Time of four months from the date of the judgment was granted

for such purpose. So far these directions are not complied. Only defence

orally raised before me is that the Khadi Board has challenged the judgment

and the writ appeal is pending before the Division Bench. Mere filing of an

appeal or pendency of the appeal without stay order is not a ground to avoid

Court directions, that too for an unreasonable period of time. Nine months

have passed since the Court directed the respondents to take certain steps.

This should have been sufficient for the respondents to obtain stay against

the directions if so desired.

As a last chance, list the matter on 07.10.2021 by which time

the respondents shall comply with the directions if no stay is granted by the

Division Bench. In the event of neither stay nor compliance, Chairman of

the Khadi Board shall remain personally present to answer the contempt

charges.

(AKIL KURESHI), CJ

Pulak