Md.Ismile @ Ismail Mia vs The In-Charge
2023 Latest Caselaw 655 Tri

                         HIGH COURT OF TRIPURA
                                AGARTALA
                             IA NO.2 OF 2023
                      In LA.App. No.33 of 2022(D/O)

 MD.Ismile @ Ismail Mia                                       Applicant(s)

                                    Versus

 The In-Charge, HR-IR,ONGC, & Anr                        Respondent(s)



 For Applicant(s)            :      Mr. D. Sarkar, Advocate


 For Respondent(s)           :      Mr. R. Dasgupta, Advocate


               HON'BLE MR. JUSTICE T. AMARNATH GOUD

                                      ORDER

21.08.2023

This is an application filed under section 151 of the Civil Procedure Code for withdrawal of deposited amount of awarded compensation as per Judgment and Order dated 08.02.2023 passed by this Hon'ble Court in connection with LA Appeal No. 33 of 2022 ( D/O) arising out of Civil Misc L.A No. 95 of 2010 vide Judgment and Award dated 15.12.2017.

Heard Mr. D.Sarkar, learned counsel for the applicant. Also heard Mr. R. Dasgupta, learned counsel for the respondents.

Accordingly, the application is allowed permitting the applicant to

withdraw the deposited amount of awarded compensation as per procedure of

law.

With the above observation and direction, the present

interlocutory application stands allowed and thus disposed of.

                                                                       JUDGE



 Paritosh


                           Digitally signed by

DIPAK DAS                  DIPAK DAS
                           Date: 2023.08.23
                           17:45:23 +05'30'