Archana Paul And 3 Ors vs Union Of India
2024 Latest Caselaw 1684 Tri

Tripura High Court

Archana Paul And 3 Ors vs Union Of India on 26 September, 2024

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                            HIGH COURT OF TRIPURA
                                    AGARTALA
                                  IA No.1 of 2024
                           In LA APP No.61 of 2013 (D/O)
          Archana Paul and 3 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.

This petition is filed for withdrawing the amount of

Rs.5,16,984/- in compliance of the judgment dated 17.08.2016 of

this High Court in Case No. LA APP No.61 of 2013.

Heard both the sides.

Considered.

The Registry be asked to release the amount in favour of the

claimant-applicant petitioner after observing all the formalities.

In view of the above, this IA stands disposed of.

                                                                              JUDGE




MOUMITA                    Digitally signed by
                           MOUMITA DATTA

DATTA                      Date: 2024.09.27
                           17:39:38 +05'30'
Moumita