Tripura State Electricity Corporation ... vs Smt. Rina Deb
2026 Latest Caselaw 1654 Tri

Tripura High Court

Tripura State Electricity Corporation ... vs Smt. Rina Deb on 17 March, 2026

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                          HIGH COURT OF TRIPURA
                                AGARTALA

                    IA No.02 of 2026 in WP(C) No.245 of 2025
1.     Tripura State Electricity Corporation Limited,
Represented by the Chairman-cum-Managing Director, Tripura State
Electricity Corporation Limited, Bidyut Bhavan, Banamalipur, P.S. East
Agartala, Agartala, District-West Tripura, PIN-799001.
2.    The Chairman-cum-Managing Director,
Tripura State Electricity Corporation Limited, Bidyut Bhavan, Banamalipur,
P.S. East Agartala, Agartala, District-West Tripura, PIN-799001.
3.     The Deputy General Manager,
Electrical Division No.I, TSECL, Banamalipur, Agartala, West Tripura.

                                                            ...... Applicant (s);
                                  VERSUS

Smt. Rina Deb,
W/o Dilip Kumar Deb, Resident of Durga Chowmuni, Bhati Abhoynagar, P.S.
West Agartala, P.O. Ramnagar, Pin-799002.
                                                    ...... Respondent(s);

For Applicant (s) : Mr. Dhruba Jyoti Saha, Advocate. For Respondent(s) : Mr. Arjun Acharjee, Advocate.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA _O_R_D_E_R_

17/03/2026

Heard Mr. Dhruba Jyoti Saha, learned counsel for the applicants,

has prayed for modification of the order dated 11.02.2026, whereby a scope

was given to the said applicants to submit the counter-affidavit, subject to

payment of cost of Rs.2,000/- (Rupees two thousand) only to be deposited in

favour of High Court Employees' Welfare Fund Committee, High Court of

Tripura.

Learned counsel, Mr. Dhruba Jyoti Saha, prays for relaxation of

said payment of cost.

Court is not satisfied with the submission.

After 11.02.2026 also another date was fixed on 07.03.2026

when again on the submission of learned counsel, Mr. Saha, another seven

days' time was granted to submit counter-affidavit. At that time also no such

plea was taken for relaxation of said cost.

Thus, it appears that filling of such petition is for the purpose of

delaying the proceeding.

Considering thus, the interlocutory application is disposed of

being rejected.

JUDGE

Munna MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2026.03.18 17:40:27 +05'30'