For vs For
2023 Latest Caselaw 196 Tri

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                  HIGH COURT OF TRIPURA
                           AGARTALA
          IA No.01/2023 in MAC App. No.01 of 2011(D/O)
For Applicant(s)         : Mr. S. Chakraborty, Advocate.
For Respondent(s)        : Mr. K. Bhattacharjee, Advocate.

HON'BLE THE CHIEF JUSTICE (ACTING)

Order 09/03/2023

Heard learned counsel for both the parties.

This is an application for releasing the fixed amount as

deposited by the respondent-Insurance Company amounting to

Rs.21,89,738/- as per judgment and order dated 1st June, 2015 passed in

MAC App. No.01/2011 which is lying with the Registry of this Court.

Learned counsel appearing for the respondent, has no

objection to the same.

Hence, the applicant is permitted to withdraw the amount of

Rs.21,89,738/- unconditionally as per procedure.

With the above observations and direction, the withdrawal

petition stands allowed and disposed of.

CHIEF JUSTICE (ACTING)

Pijush