Tripura High Court
The Food Corporation Of India vs Sri Ratan Bardhan on 23 June, 2025
Page 1 of 2
HIGH COURT OF TRIPURA
AGARTALA
IA No. 1 of 2024 in Review Pet. No.26 of 2024
Review Pet. No.26 of 2024
1. The Food Corporation of India, represented by its Chairman-cum-
Managing Director, having its Head Office at 16-20 Barakhamba Lane,
New Delhi-110001.
2. The General Manager (Region), Food Corporation of India, NEF Region,
Mawlai, Mawroh, Shillong, Meghalaya - 793008.
3. The Executive Director (Zone), FCI Zonal Office, Guwahati - 781007.
4. The Divisional Manager (erstwhile Area manager), Food Corporation of
India, Divisional Office, Opp. Don Bosco School, Nandannagar,
Agartala, West Tripura - 799006.
......... Applicant/ Petitioner (s).
VERSUS
Sri Ratan Bardhan, Son of Late Chandranath Bardhan, resident of Shibbari
Road, Tarapur, Silchar, District - Cachar, Assam.
.........Respondent(s).
IA No. 1 of 2024 in Review Pet. No.20 of 2025
1. The Food Corporation of India, having its registered office at 16-20,
Barakhamba Lane, New Delhi-110001, represented by its General
Manager (R), NEF Region, Mawlai, Mawroh, Shillong, Meghalaya-
793008.
2. The Divisional Manager (erstwhile Area manager), Food Corporation of
India, Divisional Office, Opp. Don Bosco School, Nandannagar,
Agartala, West Tripura - 799006.
......... Applicant/ Petitioner (s).
VERSUS
Sri Ratan Bardhan, Son of Late Chandranath Bardhan, resident of Shibbari
Road, Tarapur, Silchar, District - Cachar, Assam.
.........Respondent(s).
For Applicant/Petitioner(s) : Mr. Binode Kumar Singh, Advocate.
For Respondent(s) : Mr. Indarajit Chakraborty, Advocate.
HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH
HON'BLE MR. JUSTICE S. D. PURKAYASTHA
_O_R_D_E_R_
23/06/2025
Review Petition No.26/2024 and Review Petition No.20/2025 are
directed against the common impugned judgment and order dated 27.03.2024
passed by this Court in R.F.A. No.03/2016 along with R.F.A. No.04/2020. By
the said impugned judgment and order dated 27.03.2024, R.F.A No.03/2016
was partly allowed and R.F.A. No.04/2020 was dismissed.
Review Pet. No.26/2024 suffers from a delay of 54 days and
Review Pet. No.20 of 2025 suffers from a delay of 199 days for condonation of
which I.A. No.1/2024 in Review Pet. No.26/2024 and I.A. No.1/2024 in
Review Pet. No.20/2025 have been preferred respectively.
We have entertained arguments on the merits of both the review
petitions as well while hearing the interlocutory applications. However, after
some arguments, Mr. Binode Kumar Singh, learned counsel, appearing for the
review petitioners, on instructions from the official of the Food Corporation of
India present in Court, seeks permission to withdraw both the review petitions.
Accordingly, both the review petitions [Review Pet. No.26/2024
and Review Pet. No.20/2025] are dismissed as withdrawn.
I.A. No.1/2024 in Review Pet. No.26/2024 and I.A. No.1/2024 in
Review Pet. No.20/2025 are disposed of.
Pending application(s) if any, shall stand disposed of.
(S. D. PURKAYASTHA), J (APARESH KUMAR SINGH), CJ
Munna S MUNNA SAHA Digitally signed by MUNNA SAHA
Date: 2025.06.24 15:25:18 +05'30'
