Citation : 2025 Latest Caselaw 1193 Tri
Judgement Date : 29 October, 2025
Page 1 of 2
HIGH COURT OF TRIPURA
_A_G_A_R_T_A_L_A_
IA No.03 of 2025 IN Commercial Appeal No.02 of 2024(D/O)
Aranyak Jewellers Private Limited
...... Applicant(s)
VERSUS
Shyam Sundar Co. Jewellers Private Limited
...... Respondent(s)
For Applicant(s) : Mr. Haradhan Sarkar, Advocate, Mr. Abhishek Das, Advocate.
For Respondent(s) : Mr. Kousik Roy, Advocate, Ms. Sonal Shah, Advocate.
HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA =O=R=D=E=R=
29/10/2025 Counsel for the appellant and counsel for the respondent have
stated that account number of the current account which was opened by the
appellant with the Bank of Baroda, VIP Road Branch, Gorkhabasti, Agartala
has not yet been given, and that the said bank is expected to do so in the near
future, and then only the bank locker would be made available by the said
bank. Counsel for the appellant shall take steps to persuade the said bank to
do the needful in the near future.
The time granted in the previous order dt.13.08.2025 for
complying with the directions in the judgment dt.11.02.2025 in Commercial
Appeal No.02 of 2024 is extended till 17.11.2025.
The Commercial Court, West Tripura, Agartala shall proceed to
try the commercial suit without waiting any further for the steps to be taken
pursuant to this order.
Communicate this order to the Commercial Court, West
Tripura, Agartala.
List the matter on 17th November, 2025.
(S. DATTA PURKAYASTHA, J) (M.S. RAMACHANDRA RAO, CJ)
DIPESH DEB Digitally signed by DIPESH DEB Date: 2025.10.30 14:33:33 +05'30'
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