Tripura High Court
The State Of Tripura &Ors vs Sri Haran Chandra Das on 21 August, 2023
Author: T. Amarnath Goud
Bench: T. Amarnath Goud
HIGH COURT OF TRIPURA
AGARTALA
IA NO.1 OF 2023
In LA.App. No.11 of 2004(D/O)
The State of Tripura &Ors Applicant(s)
Versus
Sri Haran Chandra Das Respondent(s)
For Applicant(s) : Mr.S. Saha, Advocate
For Respondent(s) : None.
HON'BLE MR. JUSTICE T. AMARNATH GOUD
ORDER
21.08.2023 This is an application filed under section 151 of the Civil Procedure Code praying for releasing the principal value of Rs. 2,69,654/- with accrued interest on disposal of the appeal by the State, in LA. Appeal No. 11of 2004.
Heard Mr. S. Saha, learned counsel for the applicants. Accordingly, the application is allowed, permitting the applicants to withdraw the principal value of Rs. 2,69,654/- with accrued interest on disposal of the appeal by the State.
With the above observation and direction, the present interlocutory application stands allowed and thus disposed of.
JUDGE
Paritosh
Digitally signed by DIPAK
DIPAK DAS DAS
Date: 2023.08.23 17:43:18
+05'30'