Citation : 2024 Latest Caselaw 1682 Tri
Judgement Date : 26 September, 2024
Page 1 of 1
HIGH COURT OF TRIPURA
AGARTALA
IA No.1 of 2024
In LA APP No.81 of 2013 (D/O)
Asit Baran Paul and 11 Ors.
---Applicant(s)
Versus
Union of India
----Respondent(s)
For Applicant(s) : Mr. S. Bhattacharjee, Adv. For Respondent(s) : Mr. B. Majumder, DSGI.
HON'BLE MR. JUSTICE BISWAJIT PALIT
Order 26/09/2024 Learned counsel Mr. S. Bhattacherjee is present for the claimant-
applicant petitioner.
Learned DSGI Mr. B. Majumder is present for the respondent
No.1.
Seen the petition filed by the claimant-petitioner applicants. This
petition is filed for withdrawing the amount of Rs.6,60,800/- in view of
the order dated 04.03.2015 passed by this High Court in connection
with Case No.LA APP No.81 of 2013. It is to be noted here that the
Union of India preferred this appeal before the High Court challenging
the judgment and order dated 25.02.2012 passed by the then Learned
LA Judge, North Tripura, Kailashahar in connection with Case No.Civil
Misc.(L.A) 09 of 2009. From the Registry's note dated 17.05.2019 it
appears that the Union of India deposited Rs. 6,60,800/-(sic lakh sixty
thousand eight hundred & eighty) vide cheque bearing No.457830
dated 02.05.2019.
Heard both the sides.
Considered.
The Registry be asked to release the amount in favour of the
claimant-applicant petitioners after observing all the formalities.
In view of the above, this IA stands disposed of.
MOUMITA DATTA DATTA
Date: 2024.09.27 18:08:20 +05'30'
Moumita
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