Unknown vs For Appellant(S) : Mr. Rajib Saha
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Tripura High Court

Unknown vs For Appellant(S) : Mr. Rajib Saha on 6 April, 2026

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                                       HIGH COURT OF TRIPURA
                                             AGARTALA
                                          Mac. App No. 36/2025


    For Appellant(s)                       :      Mr. Rajib Saha, Advocate.
    For Respondent(s)                      :      Ms. R. Purkayastha, Advocate.
                                                  Mr. N. Das, Advocate.

                           HON'BLE JUSTICE DR. T. AMARNATH GOUD

                                                     ORDER

06.04.2026

When the case is called, both parties are present before this Court.

It is seen from the record that as per the Order passed by this Court on 01.09.2025 a sum of Rs. 1,00,000/- to be deposited by the appellant-insurance company in favour of the High Court Advocates' Association. It is also seen from the office note dated 1.04.2026 that the order has not been complied with and the amount is yet to be deposited.

Per contra, Mr. Rajib Saha, learned counsel appearing for the appellant submits before this Court that the amount has been deposited and proof of payment along with an affidavit would be placed on record and, thus, he seeks for an accommodation.

Request considered.

List this matter once the affidavit along with proof of payment of Rs. 1,00,000/- towards the costs is placed on record.

DR. T. AMARNATH GOUD, J

Paritosh

SABYASAC Digitally signed by SABYASACHI GHOSH

HI GHOSH Date: 2026.04.08 10:45:06 +05'30'