The Central Bureau Of Investigation ... vs Smt. Dipti Das Majumder & Ors. ...
2025 Latest Caselaw 1318 Tri

Tripura High Court

The Central Bureau Of Investigation ... vs Smt. Dipti Das Majumder & Ors. ... on 5 November, 2025

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                          HIGH COURT OF TRIPURA
                                AGARTALA
                                 I.A. 7/2025
                           In W)(Crl.) 3/2014(D/o)
   The Central Bureau of Investigation (CBI) & ors.                ----Applicant(s)
                           Versus
   Smt. Dipti Das Majumder & ors.                                  ----Respondent(s)

For Applicant(s) : Mr. B. Majumder, Dy. SGI For Respondent(s) : Mr. SM Chakraborty, Advocate General Ms. P. Chakraborty, Advocate

HON'BLE JUSTICE DR. T. AMARNATH GOUD HON'BLE MR. JUSTICE BISWAJIT PALIT Order 05/11/2025 This is an application filed under Article 226 of the Constitution of India read with Section 151 CPC for rectification/correction of the judgment and order dated 03.09.2025 passed in W.P.(Crl) 3 of 2014. Heard learned counsel appearing for the parties. After perusal of the case record, this court deem fit to make necessary correction in the judgment and order. Accordingly, in para 10 of the judgment and order the sentence "attachment of e-auction of the immoveable property and the sale proceedings are with the investigation team' will be read as "attachment of e-auction of the immoveable property and the sale proceedings are with the State Government of Tripura". Similarly, in para 14 of the said judgment and order the word 'CBI' shall be replaced with 'the State Government of Tripura'. This order shall form a part and parcel of the Judgment and Order dated 03.09.2025.

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

          B. PALIT,J                        DR.T. AMARNATH GOUD,J



SAIKAT KAR   SAIKAT KAR
             Date: 2025.11.06
             03:44:46 -08'00'