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Sri Ratan Bardhan vs The Chairman-Cum-Managing Director
2025 Latest Caselaw 824 Tri

Citation : 2025 Latest Caselaw 824 Tri
Judgement Date : 23 June, 2025

Tripura High Court

Sri Ratan Bardhan vs The Chairman-Cum-Managing Director on 23 June, 2025

                                    Page 1 of 2




                        HIGH COURT OF TRIPURA
                              AGARTALA

                 IA No.4 of 2024 in RFA No.3 of 2016 (D/O)

Sri Ratan Bardhan.
                                                             ......... Applicant(s).
                            VERSUS
The Chairman-cum-Managing Director, Food Corporation of India and others
                                                    .........Respondent(s).

For Applicant (s) : Mr. Indarajit Chakraborty, Advocate. For Respondent(s) : Mr. Binode Kumar Singh, 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

Mr. Indirajit Chakraborty, learned counsel, appears for the

applicant-decree holder and Mr. Binode Kumar Singh, learned counsel, appears

for the respondent-Food Corporation of India.

Reference is made to the order dated 19.05.2025. Be it recorded

herein that Review Pet. No.26/2024 and Review Pet. No.20 of 2025 which were

also on board today have been dismissed as withdrawn.

Mr. Indrajit Chakraborty, learned counsel for the applicant,

therefore seeks to press the I.A. No.4 of 2024 in RFA No.3 of 2016 (D/O). A

reply to the interlocutory application has been filed by the respondents.

In that view of the matter, registry is required to submit a report as

to the balance amount lying in deposit by the Corporation after release of the

50% of the amount to the decree holder pursuant to the interim order dated

16.01.2018 passed in R.F.A. No.03/2016. The Registry would also indicate the

decretal amount calculated pursuant to the judgment and order dated

27.03.2024 rendered in R.F.A. No.03/2016 along with R.F.A. No.04/2020.

Let such report be furnished within three weeks.

Accordingly, list the matter on 15.07.2025.

(S. D. PURKAYASTHA), J (APARESH KUMAR SINGH), CJ

Munna S MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2025.06.24 15:26:01 +05'30'

 
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