Unknown vs For Applicant(S) : Ms. M. Dey
2025 Latest Caselaw 1237 Tri

Tripura High Court

Unknown vs For Applicant(S) : Ms. M. Dey on 3 November, 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. 01 of 2025 in LA App.6 of 2015


For Applicant(s)                    :     Ms. M. Dey, Advocate.
For Respondent(s)                       : Mr. Kohinoor N. Bhattacharya, G.A.

Ms. P. Chakraborty, Advocate

HON'BLE JUSTICE DR. T. AMARNATH GOUD

_O_ R_ D_ E_ R_ 03.11.2025

Heard.

This appeal has been filed under Section-151 of the Code of Civil Procedure, 1908 for withdrawing the awarded compensation in terms of the judgment and order dated 25.06.2018 in LA App.6 of 2015 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: 2025.11.07 15:36:26 +05'30'