Tripura Jute Mill Karmachari Mancha vs Sri Santosh Das & Others
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Tripura High Court

Tripura Jute Mill Karmachari Mancha vs Sri Santosh Das & Others on 20 January, 2026

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                                    HIGH COURT OF TRIPURA
                                          AGARTALA
                IA No.05/2025 in Cont.Cas(C) No.69 of 2023
Tripura Jute Mill Karmachari Mancha
                                                            .........Applicant(s);
                                    Versus
Sri Santosh Das & others
                                                          .........Respondent(s)

For Applicant(s) : Mr. Purusuttam Roy Barman, Sr. Advocate, Mr. Samarjit Bhattacharjee, Advocate. For Respondent(s) : Mr. Saktimoy Chakraborti, Sr. Advocate, Mr. Pradyumna Gautam, Sr. G.A., Mr. Kohinoor Narayan Bhattacharyya, G.A., Mrs. Pinki Chakraborty, Advocate.

HON'BLE THE CHIEF JUSTICE MR. M.S. RAMACHANDRA RAO HON'BLE MR. JUSTICE BISWAJIT PALIT Order 20/01/2026

Counsel for the Managing Director, Tripura Jute Mills Limited and

the Secretary, Finance Department, Government of Tripura, who are impleaded

as parties in this contempt case, shall file affidavits in this contempt case stating

how much money has been released by the latter to the former for clearing the

dues arising out of the common judgment dt.04.09.2018 in WP(C)

No.525/2017 and batch, and the former shall say how many of the members of

the petitioners (with names) would be paid how much by what date.

List the matter on 10.02.2026.

(BISWAJIT PALIT, J) (M.S. RAMACHANDRA RAO, CJ)

Pijush/ PIJUSH KANTI NAG Digitally signed by PIJUSH KANTI NAG Date: 2026.01.20 14:35:42 +05'30'