Present vs For The
2022 Latest Caselaw 754 Tri

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                         HIGH COURT OF TRIPURA
                               AGARTALA
                           CONT CAS(C) 66 OF 2022

Present:
    For the petitioner (s)       : Mr. A. L. Saha, Advocate.

         For the respondent-     : Mr. D. Bhattacharjee, G.A.

         contemnor (s)             Mr. S. Saha, Advocate.

                 HON'BLE MR.JUSTICE ARINDAM LODH
08.08.2022
                                 Order

Heard Mr. A. L. Saha, learned counsel appearing for the petitioner. Also heard Mr. D. Bhattacharjee, learned senior counsel assisted by Mr. S. Saha, learned counsel appearing for the respondent-contemnors.

Mr. Bhattacharjee, learned senior counsel has submitted that on computation, it comes to fore that the contemnors are liable to pay Rs.1.35 Crores instead of Rs.1.65 Crores as demanded by the petitioner.

Mr. Saha, learned counsel for the petitioner has submitted that he is ready to accept the said amount of Rs.1.35 Crores with interest as per the judgment.

The correspondence in between the parties has been submitted before the court which placed in the record.

In view of this, the present contempt petition stands allowed and disposed. The respondent-contemnors shall deposit the amount of Rs.1.35 Crores with interest within a period of 8(eight) weeks from today.

JUDGE

sanjay