Unknown vs For
2025 Latest Caselaw 557 Tri

Tripura High Court

Unknown vs For on 14 February, 2025

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                        HIGH COURT OF TRIPURA
                               AGARTALA
                            IA No.04 of 2025
                     In MFA(FA). No.02 of 2023(D/O)

 For Applicant(s)            :       Mr. BN. Majumder, Sr. Advocate.
                                     Mr. K. Deb, Advocate.
 For Respondent(s)           :       Mr. T.D. Majumder,. Sr. Advocate.
                                     Mr. D. Kalai, Advocate.


             HON'BLE MR. JUSTICE T. AMARNATH GOUD

                                     ORDER

14.02.2025

This present IA is filed in the MFA (FA) No. 02 of 2023 which has

been disposed of on 11.07.2024 and the prayer is made is under:

"a) Grant reasonable additional time to the petitioner to comply with the judgment and order dated 11.07.2024 passed by this Hon'ble Court; or

b) Allow the petitioner to pay the compensation to the decree-holders with liberty to recover the same from the errant officers; and

c) Pass such other and further orders as may be deemed fit and proper in the interest of justice."

[2] During the course of the arguments the counsel for the applicant

(respondents) represents the Tripura State Electricity Corporation made prayer

to the limited extant. The appeal in SLP (c) No. 25264/2024 has been preferred

and since they could not succeed the SLP was withdrawn.

[3] In view of the above circumstances, the applicant (respondent)

express their concern to comply with the orders passed by this court in order to

make compensation to the claimants to recover it from the salaries of the erred

officers is concerned has to take some time and they only sought for

modification that the Tripura State Electricity Corporation first pay and then

recover said compensation from their salaries.

[4]            Heard both sides.


[5]                      As there is no objection from the claimants this Court accordingly

modifies the order as under:

"Para 12" The payment of the said amount of Rs.18,78,600/-

with 7.5% per annum from the suit date till realization should be made

on or before 30th April, 2025 by Tripura State Electricity Corporation

Limited to the claimants and said amount be paid thereby recovered from

the erred officers. "

[6] It is needless to mention that this order shall form part of the

order dated 11.07.2024 passed in MFA (FA) 02 of 2023 (D/O).

With the above observation and direction, the present

interlocutory application stands allowed and thus disposed of.

JUDGE

Paritosh

SABYA Digitally signed by SABYASACHI SACHI GHOSH Date: 2025.02.17 GHOSH 10:51:36 +05'30'