Sri Chitta Ranjan Chowdhury vs Cholamandalam Ms General Insurance Co. ...
2025 Latest Caselaw 1425 Tri

Tripura High Court

Sri Chitta Ranjan Chowdhury vs Cholamandalam Ms General Insurance Co. ... on 1 December, 2025

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

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                                 HIGH COURT OF TRIPURA
                                   _A_G_A_R_T_A_L_A_


                I.A. No. 1 of 2025 in MAC App.110 of 2024 (D/O)

Sri Chitta Ranjan Chowdhury
                                                                       .......Applicant(s)

                                                       Versus

Cholamandalam MS General Insurance Co. Ltd. and another
                                                   ...... Respondent(s)

For Applicant(s) : Mr. Sankar Lodh, Advocate.

Mr. Kishalay Roy, Advocate.

For Respondent(s) : Mr. Rajib Saha, Advocate

HON'BLE JUSTICE DR. T. AMARNATH GOUD

_O_ R_ D_ E_ R_ 01.12.2025

Heard.

This present application has been filed under Section-151 of the Code of Civil Procedure, 1908 for releasing the deposited amount in favour of applicant in terms of the judgment and order dated 12.03.2025 in MAC App.110 of 2024 passed by this Court.

In view of the averments made in the accompanying affidavit and upon hearing the submissions made at the Bar, this Court is inclined to consider the request of the counsel for the applicant giving entitlement to the applicant/claimant for withdrawal of the deposited amount as per procedure.

In view of above, the instant application stands allowed and disposed of.

JUDGE

Sabyasachi G.

SABYASACHI GHOSH GHOSH Date: 2025.12.03 17:14:15 +05'30'